MANAGING DIRECTOR, U.P. RAJYA SAHAKARI KRISHI EVAM GRAMYA VIKAS BANK LTD. & ANR. Vs. SUBHASH CHANDRA AWASTHI & ANR.

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) Heard the learned counsel for the appellants. He has drawn our attention to a judgment of this Court delivered on 31st January, 2013, in Civil Appeal No.8415/2009 in the case of Assistant Engineer, Rajasthan Development Corporation and Anr. v. Gitam Singh, reported in (2013 (5) SCC 136].

(3.) Looking at the facts of the present case, in our opinion, Rs.75,000/- (Rupees Seventy Five Thousand only) would be the just compensation, which might be paid to Respondent No.1 by the appellants.