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Judgment
This petition is directed against the order of the Additional District Court-I, Palakkad for realization of additional compensation of Rs. 21,219/- with 6% interest per annum from the petitioners. The parties have settled the matter, agreeing that the petitioners shall deposit before the court below an amount of Rs. 25,000/- within two weeks from today.
Therefore, the petitioners are directed to deposit before the court below an amount of Rs. 25,000/- within two weeks from today, failing which the respondent will also be entitled to get interest @ 6% per annum. If the amount is deposited, the respondent is permitted to withdraw the same.
The Counsel for the petitioners submits that the petitioners have already deposited Rs. 10,000/- before the court below and the said amount may be deducted. It is made clear that amount, if any, deposited before the court below shall be adjusted and the balance amount need only be deposited by the petitioners.
In view of the settlement arrived at between the parties, this revision petition is closed.
