S.N.AGGARWAL, J. - (1.) THE Government of Haryana acquired the land measuring 93 kanals 1 marla for the establishment of Vegetable Market in Jind. The award was passed by the Land Acquisition Collector on 26.10.1978.
(2.) AGAINST the said award, Dalip Singh-respondent No. 1 in his appeal and who had filed cross-objections (henceforth to be called 'respondent'), filed a petition under Section 18 of the Land Acquisition Act (in short 'the Act'), for enhancement of compensation. Besides that he also claimed to be an occupancy tenant and the sole claimant to the entire amount of compensation. He also denied the entitlement of Rani Hem Lata and Kanwar Rambir Singh (appellants in this appeal) to any part of the compensation amount. The present appellants filed reply. They denied if Dalip Singh was permanent or not-permanent occupancy tenant on the suit land or if he was entitled to any part of the amount of compensation. They claimed the total amount of compensation on the plea that they were the exclusive owners in possession of the suit land.
(3.) SIMILARLY , Bansi Dass, Ram Chander and Brahma Nand (respondents No. 2 to 4 in the present appeal), also filed an application under Section 31 of the Act. They also claimed that they were the owners in possession of the land in dispute, as they were the muafidars of this land and mutation was sanctioned in favour of their ancestors on 13.10.1873. Therefore, they alone were entitled to the amount of compensation of the land measuring 93 kanals 1 marla.;