K.R.Vyas - (1.) The Apex Court has observed, in paragraph 12 of the decision in the case of R.D. Hattangadi v. M/s. Pest Control (India) Pvt. Ltd., reported in AIR 1995 SC 755 that : "12. In its very nature whenever a Tribunal or a Court is required to fix the amount of compensation in cases of accident, it involves some guess work, some hypothetical consideration, some amount of sympathy linked with the nature of the disability caused. But all the aforesaid elements have to be viewed with objective standards."
(2.) Heard learned Advocates Ms.Megha Jani appearing on behalf of the appellant and Mr.Nirzar Desai appearing on behalf of respondent No.1-claimant.
(3.) Admitted. Notice of admission is waived by Mr.Nirzar Desai appearing on behalf of respondent No.1.;