- (1.) HEARD the learned counsel for the appellant as well as the learned counsel for the sole Respondent.
(2.) PERUSED the papers. The present first appeal is preferred against the Award published on 30th April, 2009 in Arbitration Case No. 2 of 2008 by the sole Arbitrator under Section 8 (1) (B) of The Requisition and Acquisition of Immovable Property Act, 1952, whereby the learned Arbitrator has awarded a sum of Rs. 65,98,971/ - in favour of the claimant.
(3.) HAVING regard to the facts and circumstances of the matter and upon hearing the learned counsel for the appellant, the issue/point involved in the matter requires consideration. Hence, this appeal, being a first appeal is admitted for hearing.;