As per case facts, an appeal was filed against a Motor Accident Claims Tribunal award from 2019 for enhancement of compensation due to the death of Munfed in a motor ... vehicle accident. The appeal argued that the Tribunal incorrectly assessed the deceased's income, applied an incorrect deduction for personal expenses by not including parents and minor sisters as dependents, and awarded insufficient amounts under conventional heads. The question arose whether the compensation awarded by the Tribunal was just and fair, requiring a reassessment of income, personal expense deductions, and conventional head figures in accordance with recent Supreme Court pronouncements. Finally, the High Court allowed the appeal, modifying the award. It re-assessed the deceased's monthly income, reduced the personal expenditure deduction to 1/5th by recognizing all legal representatives including parents and minor sisters as dependents, and significantly enhanced compensation under loss of estate, funeral expenses, and various categories of consortium, awarding interest on the enhanced amount.