SRIMATI KRISHNA KALYANI DASI; RAI MONI LAL BANERJEE BAHADUR Vs. MRRBRAUNFIELD; PRINCE KUMAR KADIR MIRZA MAHOMED ABDUL ALI

JUDGEMENT

(1.) This appeal arises out of a reference made by the Collector of the 24-Pergannas under Section 30 of the Land Acquisition Act. The reference was made as there were disputes about title between the parties claiming the compensation awarded by the Collector.

(2.) The land acquired was about 37 bighas, and is situated in Mouza Majerhat, which consists of Estates Nos. 167, 53 and several other estates which are referred to as ejmali estates which have no concern with the case.

(3.) The claimant No. 4, Mr. Braunfield, was at the time of the acquisition admittedly in possession of all the lands with the exception of those purchased by the Banerjees or Prince Kamar Kader (the claimants Nos. 5 and 6). He asserted that the greater portion of the lands were lakhiraj and claimed the whole of the compensation.