As per the case facts victims of a major fire incident at an exhibition which caused fatalities and injuries filed a petition seeking compensation A Commission of Inquiry was established ... to investigate the causes and assign liability which found negligence by organizers and authorities The appeal to the Supreme Court sought to determine appropriate compensation for the victims The question arose concerning the proper method and process for assessing and determining just compensation for the victims of the fire tragedy taking into account the identified negligence and previous disbursements Finally the Supreme Court directed the Chief Justice of a High Court to assign a judicial officer to exclusively determine compensation for the victims daily with a mandate to submit a report to the Supreme Court for final consideration while also accounting for any amounts already paid