- (1.) These appeals have been heard together and are being disposed of by a common order.
(2.) These appeals have been preferred against the judgment and order dated 26 th June, 1987 passed in Land Reference Case nos. 500 and 520 of 1985 and 70 of 1986 whereby the learned court below has awarded compensation at the rate of Rs. 600/- per decimal, besides solatium at the rate of 30 % of the amount of compensation, as also interest at the rate of 9% per annum from the date of delivery of possession till the date of realization.
(3.) The brief facts of the case are as under :- The lands appertaining to plot no. 2510, 3031, 3032, 3033, 3035, 3051, 4057, 4058, 3055 under Khata no.147 measuring 2.87 acres belonging to Josoda Rajwarin and survey plot nos. 2605, 2626, 2719,2724, 2730 under Khata No. 43 measuring 1.93 acres and survey plot no. 4071 measuring 0.52 acre under Khata no. 14 belonging to Sarju Mahato, all of village Saraidhela P.S District Dhanbad together with other lands were acquired for construction of Head Office of the B.C.C.L and the township vide declaration no. 5644 dated 20.6.1973 published in the Gazete on 23.6.1973.The Collectorate made award in the name of Josoda Rajwarin to the tune of Rs. 16,635.79 with respect of 2.87 acres of land and in the name of Sarju Mahato to the tune of Rs. 9277.99 for 1.93 acres of land and to the tune of Rs. 9854.84 for 52 decimal of land of village Saraidhela, P.S, District Dhanbad respectively.;