Kurian, J. - (1.) Leave granted.
(2.) The appellants challenge the order passed by the High Court wherein the total compensation has been worked out in terms of money and limited only to Rs. 50,000/- (Rupees Fifty Thousand).
(3.) According to the appellants, as per the order passed by the Labour Court and the learned Single Judge of the High Court the deceased employee is entitled to back wages for a period of 23 years.;