M N RAJARAMAN Vs. REVENUE DIVISIONAL OFFICER KUMBAKONAM

JUDGEMENT

(1.) IN all these revisions, a common question arises for consideration.

(2.) THE properties of the various revision petitioners were acquired. Compensation amount as adjudicated by the court has been deposited. THE sufficiency of the deposit was the matter in issue. One of the important reasons to contend that the deposit is insufficient, is the manner of appropriation. According to learned counsel for revision petitioner, once the deposit is made, it is a decree debt and, therefore, first it will have to be appropriated towards interest, costs, and the balance amount will be adjusted towards principal. THEreafter, on the balance principal, they are entitled to get interest.

(3.) IN the result, subject to the above observation, all the revision petitions are dismissed. No costs.