- (1.) This appeal is preferred by the appellants challenging the judgment delivered on 11.06.2009 in LA (Reference) No. 06 of 2009 wherein the LA Judge, South Tripura, Belonia held that the respondents- 1st party members Sri Promode Paul and Smt. Maya Rani Paul are the true owners of the acquired land and accordingly they are entitled to get the entire amount of compensation of Rs. 65,462/-.
(2.) Heard Mr. A. Das Gupta, learned counsel for the appellants. None is present on behalf of the respondents.
(3.) Facts needed to be discussed are as follows: The Govt. of Tripura vide notification No. F.9(11)- Rev/ACQ/XII/05 dated 19.05.2005 acquired land measuring 0.34 acres belonging to Sri Promode Paul and his wife Smt. Maya Rani Paul for construction of IBB fencing at Mouja Kamalpur, Belonia, South Tripura and accordingly compensation of Rs. 65,462/- was awarded. The dispute started when Jatindra Das and one Krishna Nama made a prayer to the LA Collector for getting the award of compensation being they were in possession and thereafter, the LA Collector referred the matter to the learned LA Judge under Section 30 of the Act.;