- (1.) The appellant is aggrieved by the land value fixed by the Collector in respect of the land acquired from her for the first respondent. The Collector fixed the land value at the rate of Rs. 242 per decimal.
(2.) In reference, the Reference Court fixed the land value at the rate of Rs. 6,000 per decimal.
(3.) The High Court, in appeal, found that the fixation by the Reference Court was wholly erroneous and thus, set aside the award passed by the Reference Court fixing the value at the rate of 6000 per decimal.;