Kurian Joseph, J. - (1.) The Appellants are aggrieved by the land value fixed by the Collector in respect of the land acquired from them for the first Respondent. The Collector fixed the land value at the rate of Rs. 357/ - per decimal.
(2.) In reference, the Reference Court fixed the land value at the rate of Rs. 1988/ - 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 1988/ - per decimal.;