- (1.) After hearing the parties at length, we are moved by the only fact that some payment was made in the year 1973 and now it would not be possible for the appellants to repay the amount. They have been deprived of their buildings and land situated in the city. They had been uprooted and now they are not in a position to repay the amount which was paid as long back as in the year 1973.
(2.) In the peculiar facts and circumstances of the case, without making it a precedent, we direct that whatever amount has been paid in excess to the amount determined by the High Court shall not be recovered from the appellants and whatever has been paid will not be recovered from appellants.
(3.) However, this order shall not entitle the appellants for claiming any further unpaid amount as determined by the Reference Court.;