M.Y. Eqbal, D.K. Sinha, J. - (1.) Heard the learned Counsel appearing for the parties.
(2.) This appeal was also heard on 8th May, 2007 and the following order was passed : "After hearing Mr. Arvind Kumar Lal, learned Counsel for the appellant, we are of the view that the compensation awarded by the Tribunal is lower side and as a matter of fact a sum of Rs. 1,60,000/- shall be just and reasonable compensation for the reason that even if there is no strong and satisfactory evidence regarding income of the deceased, if notional income is multiplied by the maximum of 16, the amount comes to Rs. 1,60,000/-. Mr. Jha, learned Counsel for the Insurance Company is directed to seek instruction. Put up this case tomorrow as part-heard case."
(3.) Mr. Jha, learned Counsel for the Insurance Company, on instruction, submitted that the Insurance Company shall pay the enhanced compensation with interest.;