- (1.) This revision petition is directed against the order whereby interest on solatium and additional amount was allowed to be adjusted from the amount already deposited by the judgment debtors.
(2.) The grievance of the petitioner is that interest on solatium cannot be awarded.
(3.) The land belonging to the respondent was acquired by the State Government. The award given by the Land Acquisition Collector was not acceptable to the respondent, therefore, reference made on the award was in favour of the respondent-land owner, who was allowed compensation besides statutory benefits under Section 23(1-A) (2) of the Land Acquisition Act.;