- (1.) This is an appeal against the award dated September 18, 1971 made and published by the learned Arbitrator, appointed by the government under Section 19 of the Defence of India Act, 1939, in Arbitration Miscellaneous Case No. 2 of 1950, determining the compensation in respect of properties, which were acquired by the government under Rule 75A of Defence of India Rules.
(2.) The properties acquired consist of C.S. plot Nos. 815, 816, 817, 825, 826, 827, 828, 829, 830, 831, 833 and portion of plot Nos. 813, 887 and 840 of Mouza Jogacha, J.L. No. 6, Police Station Jagacha, District Howrah as well as C.S. plot Nos. 914, 915, 916, 917, 918 and 919 of Mouza Santragachi, J.L. No. 4, Police Station Jagacha, District Howrah.
(3.) The claimant/Respondent has, also, preferred a Cross-objection being C.O.T. No. 7 of 2008.;