- (1.) This first appeal is at the instance of the referring claimants and is directed against the award dated September 16, 1989 passed by the Arbitrator, Calcutta, North 24-Parganas and South 24-Parganas in Arbitration Case No.41 of 1988(V).
(2.) On account of acquisition of 3.28 acres of danga land of C.S. Plot Nos. 4806, 4807, 4794 and 4793 of mouza Bongaon, P.S. Bongaon, Dist. 24-Parganas (North), the Collector offered compensation to the owners of the lands at the rate of Rs.58,365/- per acre.
(3.) Being dissatisfied, the owners filed a petition under Section 19 of the Defence of India Act, 1939 for reference to the Arbitrator for proper determination of the amount of compensation for the acquired property and the said reference gave rise to Arbitration Case No.41 of 1988.;