JUDGEMENT
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(1.)AS in all appeals, common questions arise, the same are being considered simultaneously.
(2.)THE First Appeal Nos.1354 and 1355 of 2013 have been directed against the judgment and the award passed by the Reference Court in Land Acquisition Reference Case Nos.1775 and 1776 of 2011, whereby the Reference Court has awarded additional compensation at Rs.88/ per sq.mtr., plus statutory benefits under Section 23(1 A) and solatium under Section 23(2) and the interest under Section 28 of the Land Acquisition Act (hereinafter referred to as the Act').
(3.)THE First Appeal Nos.2854 and 2855 of 2013 have been preferred by the original claimants against aforesaid the very judgment and the award of the Reference Court for enhancement of the compensation.
Whereas the First Appeal Nos.3566 of 2012 has been preferred by the acquiring body against the judgment and award passed by the Reference Court in Land Acquisition Reference Case No.282 of 2011, whereby the Reference Court has awarded additional compensation at Rs.76/ per sq.mtr., plus statutory benefits under Section 23(1 A), solatium under Section 23(2) and the interest under Section 28 of the Act. The original claimants have not preferred any appeal against the aforesaid judgment of the Reference Court for enhancement of the compensation.
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