Anil R. Dave, J. - (1.) Heard the learned Counsel for the parties.
(2.) Upon perusal of the impugned judgment and the evidence which had been considered by the High Court, we are of the view that the High Court ought not to have reduced the amount of compensation for the homestead land from Rs. 5,00,000/ - (Rupees five lakhs) to Rs. 2,50,000/ - (Rupees two lakhs fifty thousand) per acre, especially in view of the sale deeds which had been executed on 21 November, 1979 and had been placed on record by the owners of the land.
(3.) Upon considering the facts of the case, we feel that Rs. 4,00,000/ - (Rupees four lakhs) per acre is the fair amount of compensation for the homestead land. Therefore, we modify the impugned judgment accordingly. Needless to say that on the said amount all statutory benefits, including interest, shall be paid.;