THE COLLECTOR OF KAMRUP Vs. MRS. PARBATI PHUKAN AND OTHERS

JUDGEMENT

(1.) THESE three are connected appeals from a common judgment of the Subordinate Judge No. 2, Gauhati, and arise out of three references made under the Land Acquisition Act and the reference cases were numbered as (1) Misc. Case No. 2/64. (2) Misc. Case No. 3/64, and (3) Misc. Case No. 4/64.

(2.) THE Collector gave an award at the rate of Rs. 1500/ - per bigha on 5 -12 -60. (The Collector's award in this case has not been proved; but both the parties agree before me that the award was at the rate of Rs. 1500/ - per bigha).

(3.) THE Collector being dissatisfied with the award of the Sub -Judge preferred the instant appeals. In F. A. No. 99/65, Dharmeswar Sarma also preferred a cross - objection claiming compensation at the rate of Rs. 10,000.00 per bigha.