- (1.) Leave granted.
(2.) This appeal filed by the children of the deceased Smt. Susheela Bai who died in a motor accident on 12-12-1988, is directed against the judgment rendered by a Division Bench of the High Court of Andhra Pradesh reviewing order dated 9-8-1999 and reducing the compensation awarded in favour of the appellants.
(3.) Shorn of unnecessary details, relevant facts leading to the present proceeding may be stated thus :;