AIR 1990 PUNJAB AND HARYANA 326 ::(1990) 1 RRR 437 ::1990 Punj LJ 205 ::1990 RevLR 1 407 ::(1990) 2 LJR 141 ::(1990) 1 Pun LR 681 ::(1990) 1 LandLR 526.2

Punjab And Haryana High Court

Hon'ble Judge(s): J. V. Gupta , J

(A) Land Acquisition Act (1 of 1894) , S.3(a), S.23(1A), S.15(2)— Land Acquisition - Compensation - Determination of - Claim of solatium on entire amount awarded including price for trees, tube-well etc. - Definition of land includes benefits arising out of land - So, entire amount would be deemed to be market value - In view of S.23(1A)(2) in addition to market value 30% solatium can be awarded. (Para 6) (B) Land Acquisition Act (1 of 1894) , S.31, S.28, S.34— Compensation @page-PunjHar327- Claim of enhanced interest and solatium in view of amendment of Act during pendency of matter - Adjustment of compensation already paid - Amount would be adjusted towards principal amount of compensation and not to - wards interest and costs. (Para 7) (C) Land Acquisition Act (1 of 1894) , S.28, S.34— Compensation - Interest -Additional interest of 12% - It is neither related to market value nor to benefit arising out of land - It is a statutory creation - Claimants entitled to 15% interest including additional 12% interest till amount is paid. 1989 Pun LJ 262, Followed. Para 8 .....