INDU SHAILAR Vs. TAHIR KHAN & ORS

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) After hearing counsel for the parties, in light of peculiar facts and circumstances of this case, it was indicated to the learned counsel for the appellant that enhancement by a lumsum amount of Rs. 2,00,000/- (Rupees Two Lakhs only) would meet the ends of justice. The appellant through counsel has consented for this increase. Learned counsel for the respondent has left it to the discretion of the Court. Hence, We order that the appellant is entitled to additional lumsum amount of Rs.2,00,000/- (Rupees Two Lakhs only) towards compensation.