Sabina, J. - (1.) THIS order will dispose of RFA Nos. 14, 15 and 16 of 1995, as the same arise out of judgment passed by the District Judge dated 5.10.1994. By way of applications moved under Section 18 of the Land Acquisition Act, 1894 ('the Act' for short), appellants -claimants claimed enhancement of compensation awarded by the Land Acquisition Collector.
(2.) APPELLANTS Baldev Singh and Bhag Singh prayed that they had 298 guava trees, 6 mulberry trees and 30 eucalyptus trees standing over the acquired land. However, they had been paid compensation only qua 248 guava trees. The said appellants had been allowed only Rs. 77,054/ - by way of compensation qua the trees, while the value of the trees came to Rs. 2,98,700/ -. Appellants Ajit Singh and Atma Singh claimed that they had been granted compensation only qua 9 Mango trees, whereas, 16 Mango trees were standing over the acquired land. They had also been granted compensation qua 60 guava trees, whereas, 90 guava trees were standing over the acquired land. They had not been paid compensation qua 8 mulberry trees. They further claimed that they had been paid only Rs. 43,987/ - as compensation qua the trees, whereas, the market value of the trees was Rs. 2,46,200/ -.
(3.) APPELLANT Santokh Singh claimed that he had 224 guava trees, 30 lemon trees and 50 eucalyptus trees standing over the acquired land, whereas, he had been granted compensation qua 174 guava trees and 1 mango tree. In fact, the said claimant was entitled to receive Rs. 2,83,100/ - as compensation and had been paid only Rs. 54,000/ -.;