PRINTERS HOUSE PRIVATE LIMITED Vs. COLD STORAGE AND FOOD PRODUCTS

JUDGEMENT

(1.) THESE appeals arise from a common judgment and separate decrees dated 27/08/1975 made by the High Court of Punjab and Haryana, whereby R.F.A.'s Nos. 76, 77 and 78 of 1965 filed by the claimants seeking enhanced compensation for their acquired lands were partly allowed, and R. F. A.'s Nos. 68, 69 and 70 of 1965 of the State of Haryana seeking reduction in the compensation awarded to the claimants for their acquired lands were dismissed.

(2.) CIVIL Appeals Nos. 369-371 of 1976 are not filed by the State of Haryana but are filed by Messrs. Printers House Pvt. Ltd., a company for whose benefit the lands were acquired and in them reduction in the amount of compensation awarded by the High Court, is sought. CIVIL Appeals Nos. 946-948 of 1977 are that of the claimants and in them further enhanced compensation for the acquired lands is sought from the State and the company for whose benefit the State acquired the lands.

(3.) FROM the oral arguments heard and the written submissions seen, we find that for a proper disposal of the said appeals, consideration and decision is necessary on the following points: