- (1.) Leave granted.
(2.) On 7th September, 2015, when this petition has been notified for hearing, the following order was passed : "Delay condoned. Issue notice to Respondent No.1 - Insurance Company only, through Speed Post, returnable on 02.11.2015. Looking at the facts of the case, we are of the view that the compensation awarded to the petitioners is on lower side. In our opinion, appropriate compensation should have been L 6 Lakhs. If Respondent No.1 feels thatL 6 Lakhs is the just compensation, it need not appear on the next date of hearing so as to save the cost of litigation and we will presume that the respondent has no objection to the increased amount of compensation and in that event, this Court will increase the compensation to L 6 Lakhs. However, if Respondent No.1 has any objection to the above, it would be open to it to appear on the next date of hearing."
(3.) Though served, nobody has appeared for Respondent No.1. In the circumstances, we presume that Respondent No.1 has no objection if the amount of compensation is increased toL 6 lakhs (Rupees Six Lakhs only).;