- (1.) The present application has been filed by the applicant-appellant for amendment of the memo of appeal and further to make good the deficiency in payment of Court fee.
(2.) Vide notification dated 22-5-1992 issued under Section 4 of the Land Acquisition Act, 1894 (for short 'the Act'), the land in dispute was acquired for a public purpose and the Land Acquisition Collector determined the compensation as Rs. 2 lacs per acre.
(3.) Dissatisfied with determination of compensation amount by the learned Collector, the appellant herein sought determination of the market value by the District Judge, by seeking a reference in terms of Section 18 of the Act. The learned Additional District Judge, Chandigarh vide its award dated 25-1-2000 determined the compensation as Rs. 4,87,540.25p. though the appellant has claimed a sum of Rs. 20 lacs per acre as compensation. In appeal under Section 54 of the Act, before this Court, the appellant restricted his claim to Rs. 3 lacs over and above the compensation awarded by the learned Additional District Judge. The total claim of the appellant in the appeal worked out to be Rs. 2,64,375/-.;