Surya Prakash Kesarwani - (1.) Heard Sri B. Dayal, learned counsel for the appellant. No one appears on behalf of the respondent.
(2.) The present first appeal arises from the impugned common judgment passed in LAR No.164 of 1992.
(3.) By the impugned common judgement passed in LAR Nos. 165,167,163, 164 and 166 all of 1992, the reference court determined compensation @ Rs. 400/- per Sq. yard along with other statutory benefits and interest.;