V.RAMASUBRAMANIAN,J. - (1.) Leave granted.
(2.) Aggrieved by the order of the High Court reducing the compensation awarded by the Motor Accident Claims Tribunal from the sum of Rs.11,66,800/- to Rs.4,14,000/-, the parents of the deceasedaccident victim have come up with the above appeal.
(3.) We have heard the learned counsel for the appellants and the learned counsel for the Insurance Company.;