RAMALINGAM SUDHAKAR,CJ. - (1.) Heard Mr. S. Samarjeet, learned CGC for the Union of India, and Mr. Modhusudon, learned counsel appearing for the respondent.
(2.) The Union of India has filed this appeal challenging the order of the District Judge, Imphal West, in O.S. (LA.) No. 1 of 2009/2/2013 decided on 19.10.2016.
(3.) This judgment which is under challenge was passed by the District Judge, Imphal West, exercising the power in terms of Section 23 of the Land Acquisition Act, 1894, determining higher compensation to be awarded for the land acquired. The claimant has also filed an appeal being L.A. APP. No. 2 of 2017 for a limited relief, namely, as pleaded by Mr. Modhusudon, learned counsel appearing for the appellant therein, that the rate of interest on the enhanced compensation amount should be 9 % in terms of Section 28 of the Land Acquisition Act, 1894, and not 6 % as determined by the reference court. He also pleads for interest for the delayed payment in terms of proviso under Section 28 of the Act.;