As per the case facts claimants who are legal heirs of a motor accident victim were awarded compensation by a tribunal The Insurance Company appealed the amount arguing for a ... deduction based on financial assistance received under the Rules of while the claimants sought higher compensation The reason for the appeal to the Supreme Court was that the Insurance Company contested the quantum of compensation specifically whether financial assistance from the state government rules should be deducted from the total compensation The question arose whether the financial assistance provided under the Haryana Compensation Assistance to the Dependents of Deceased Government Employees Rules should be deducted from the overall compensation awarded in a motor accident claim Finally the provided document indicates that the Supreme Court granted leave to appeal meaning the case will proceed for further consideration but does not provide a definitive answer to the central legal question