KIRAN BALA PAUL Vs. LAND ACQUISITION COLLECTOR, WEST TRIPURA, AGARTALA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant, who was the claimant -peti -tioner, against the judgment dated 24 -1 -2007 passed by the learned L.A. Judge, West Tripura, Agartala in Misc. (L.A.) No. 59 of 1999, whereby the learned L.A. Judge enhanced the award passed by the Land Acquisition Collector, West Tripura, Agartala (for short 'the L.A. Collector ') to the tune of Rs. 1,06,000/ - to Rs. 1,30,000/ - per kani for the acquired land measuring 0.85 acres together with solatium and usual interest as per the provision of the Land Acquisition Act, 1894 (for short 'the Act ').

(2.) HEARD Mr. R. Chakraborty, learned counsel appearing for the claimant -appellant as well as Mr. A. Lodh learned counsel appearing for the respondent No. 2 -N.F. Railway. None appears for the respondent No. 1 -L.A. Collector.

(3.) THE L.A. Collector and the N.F. Railway resisted the claim of the claimant -appellant by filing their respective counter statement stating inter alia that the contentions of the claimant -appellant in her petition are not correct and that the compensation awarded in her favour is just, proper and adequate. Thus, the claim of the claimant -appellant should be liable to be dismissed.