- (1.) The instant first appeal arises out of the judgment and order dated 29.4.1989 passed by Ist Additional District Judge, Moradabad in L.A. Reference No. 69 of 1983, whereby the Court below allowed the reference with the following directions : "it is ordered that the claimants shall get compensation for the land acquired @64/- per square metre. The claimants shall further get 30% as solatium on the amount of compensation awarded to them. The claimants will also get interest @9% per annum from 10.7.77 upto the date of payment on the excess amount of compensation awarded. Let the copy of this judgment placed on the record of L.A.R. 66/83, L.A.R. 62/83 and L.A.R. 24/87."
(2.) Heard Mr. B.D. Madhyan, learned Senior Counsel, appearing on behalf of the appellant, learned Standing Counsel and Mr. Vinod Sinha, counsel for the respondent No.1.
(3.) Shorn off unnecessary details the facts of the case are as under :;