(1.) AFTER hearing Counsel appearing on both sides, we are satisfied that there is force in the contention advanced by the Appellant-National Insurance Co. Ltd. that the State Commission committed an illegality in awarding compensation under the heads 2 and 3 mentioned in paragraph 22 of its order without any discussion of the evidence and without giving any indication in the order as to the basis on which the quantification of compensation has been made.
(2.) AS regards the amount awarded under Item No. 1 set out in the said paragraph, we are satisfied that the State Commission was fully justified in directing the payment of Rs. 31,400/- as representing the cost of repairs etc. This portion of the order of the State Commission will therefore stand confirmed.