- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order of the High Court of Punjab & Haryana at Chandigarh in Regular First Appeal No.3922 of 2007, dated 16.09.2008.
(3.) On the last date of hearing, we had requested the learned counsel appearing for respondent no.2 to find out whether the respondents are prepared to give the enhanced compensation, as was done by the High Court in the case of Balkar Singh & Anr. Vs. State of Harayana & Ors., in R.F.A.No.2612/1991, dated 14.11.2003.;