KARNAL IMPROVEMENT TRUST Vs. RAM PARKASH

JUDGEMENT

(1.) Though the respondents have been served, no one is appearing on behalf of the respondents.

(2.) Leave granted.

(3.) From the Judgment and Order dated 20/4/1995 of the central Administrative tribunal, New Delhi in O. A. No. 1050 of 1994 This appeal by special leave arises from the order of the High court of Punjab and Haryana made in CR No. 1307 of 1993 on 14/12/1993. It is not necessary to dilate upon all the material facts. Suffice it to state that this court on an earlier occasion had remanded the selfsame matter for determination of the compensation of the Phar land. Pending the determination, the respondents filed execution application for realisation of certain amount said to be due. The appellant-Trust filed objection staling that the appellant had deposited more than what was due to the respondents. Therefore, the execution application deserves to be dismissed. The objection was overruled and on revision, the High court confirmed the same. Thus this appeal by special leave.