Punjab-Haryana High Court
Puran Chand And Others vs Union Of India And Others on 10 November, 2009
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
FAO No. 571 of 1989 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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FAO No. 571 of 1989
Date of decision: November 10, 2009
Puran Chand and others ........ Appellants
Versus
Union of India and others .......Respondent(s)
Coram: Hon'ble Ms Justice Nirmaljit Kaur
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Present: Mr. Hemant Sarin, Advocate
for the appellants
Mr. Ram Chander, Advocate
for the respondents
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1. Whether Reporters of local papers may be
allowed to see the judgement?
2. To be referred to the Reporter or not?
3. Whether the judgement should be reported in
the Digest?
Nirmaljit Kaur, J. (Oral)
The present appeal has been filed for enhancement of the compensation awarded vide award dated 27.01.1989 passed by the Arbitrator, (Additional District Judge, Gurdaspur). Vide the impugned award, the Arbitrator awarded Rs.350/- per marla.
In the connected Letters Patent Appeal No. 658 of 1983, the amount of compensation was fixed at Rs.350 per marla, which was subsequently upheld up till Hon'ble the Supreme Court and the Special Leave Petition titled as Union of India v. Hari Krishan Khosla, JT 1992 (5) SC 574 FAO No. 571 of 1989 2 arising out of the aforesaid LPA was dismissed.
Learned counsel for the appellants, however, prays that the awarded amount of compensation is inadequate and it should be enhanced by Rs.500/- per marla. However, no case for enhancement is made out.
Since the awarded amount of compensation i.e. Rs.350/- per marla has already been upheld up till Hon'ble the Supreme Court and the ground for further enhancement is not made out, the present appeal is accordingly dismissed.
(Nirmaljit Kaur) Judge November 10, 2009 mohan