RAGHUVIR SINGH MATOLYA Vs. HARI SINGH MALVIYA

JUDGEMENT

(1.) Leave granted.

(2.) Whether dearness allowance and house rent allowance payable to a deceased should be taken into consideration for the purpose of computing the amount of compensation payable in terms of the provisions of Section 166 of the Motor Vehicles Act, 1988 (for short "the Act") is the question involved in this appeal which arises out of a judgment and order dated 14.02.2007 passed by the High Court of Madhya Pradesh in M.A. No. 2177 of 2005.

(3.) The basic fact of the matter is not in dispute.