L. A. C. Vs. KISHAN SINGH

JUDGEMENT

(1.) IT is proposed to take up and dispose of all these appeals arising out of a common award dated 22-3-1996, passed by learned Additional District Judge, Dharamsala, Camp at Una.

(2.) BY means of impugned award, 13 references were answered by the Court below. While allowing the references, compensation assessed by the Land Acquisition Collector was enhanced as detailed below :

(3.) OPERATIVE portions of the orders passed in these three cases is being extracted below for ready reference :