In the High Court of Punjab & Haryana at Chandigarh

R. F. A No. 954 of 1990 (O&M)

Tara Singh ..... Appellant vs

Harbans Kaur and others ..... Respondents

Coram: Hon'ble Mr. Justice Rajesh Bindal

Present: None for the parties.

Rajesh Bindal J.

The appellant and respondent no. 1 herein filed application under Section 30 of the Land Acquisition Act, 1894 (for short, 'the Act') seeking compensation of Rs. 6521.78 paise on account of acquisition of haveli. The court below after considering the evidence on record decided the application in her favour and granted compensation of Rs. 6,521.78 paise to her. Claim of the appellant was rejected. It is against this order that the appellant has filed this appeal.

A perusal of the paper-book shows that only dispute in the present case is of Rs. 6521.78 paise where both the parties are claiming right thereon in proceedings under Section 30 of the Act. Considering the meagerness of the amount, prima facie, I do not find any reason to interfere. However, as no one has appeared for the appellant, the present appeal is dismissed for non-prosecution.

15.2.2010 ( Rajesh Bindal) vs. Judge