RANI Vs. SHRIRAM GENERAL INS. CO.

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr. Ashish Varma, learned Counsel appearing for the appellants/claimants. Also heard Ms. Meenakshi Midha, learned Counsel appearing for the Insurance Company-respondent No. 2.

(3.) The challenge here is to the High Court's judgment whereby the order of the Court, under the Workmen's Compensation Act in favour of the claimants was reduced to Rs.5,54,875.00 (from Rs.8,79,800.00) by adverting to the pleadings in the written statement of the claimants.