- (1.) We have heard learned Counsel for the parties. Leave granted.
(2.) The Appellants, who are the claimants, are aggrieved by the judgment and order dated 5th April, 2014 passed by the High Court of Delhi at New Delhi in FAO No. 50 of 2012 reversing the judgment and Award passed by the Commissioner, Workmen Compensation awarding a sum of Rs. 3,84,280/- (Rupees three lacs eighty four thousand two hundred and eighty only) as compensation for the death of the deceased while driving the motor vehicle.
(3.) Admittedly, one Harvinder Singh was the owner of the truck bearing No. HR-55-9697 and the deceased said to have been driving the vehicle. In the course of driving the said vehicle, he sustained grievous injuries committed by the unknown persons, which caused his death.;