NEW INDIA ASSURANCE CO LTD Vs. GEETA DEVI

JUDGEMENT

(1.) THE learned counsel for respondent Nos. 1 to 6 is present in court. Respondent No. 1 is also present in person.

(2.) LEARNED amicus curiae is also present in court. He has examined the documents furnished by learned counsel for respondent Nos. 1 to 6 to him. LEARNED counsel for respondent Nos. 1 to 6 is directed to place the complete set of documents before this court and furnish the copy of the same to learned counsel for the appellant.

(3.) I have given my thoughtful consideration to the opinion of the learned amicus curiae and I agree that the computation is just, fair and reasonable. The appellant also agrees with the same. The appellant has no objection to fair computation of compensation as suggested by the learned amicus curiae. However, the appellant has doubt whether the death of the deceased occurred due to the injuries suffered in the accident and subject to the satisfaction of this aspect, the appellant accepts the computation of compensation suggested by the learned amicus curiae treating the petition under section 166 of the Motor Vehicles Act.