As per the case facts, an appellant sought to file an appeal as an indigent person to claim enhanced motor accident compensation, despite having an award, because the funds were ... not yet received. The High Court rejected her indigent status, leading to this appeal. The question arose whether a person awarded monetary compensation, but not yet having received it, loses their status as an 'indigent person' for the purpose of filing an appeal for enhanced compensation. Finally, the Supreme Court allowed the appellant to proceed as an indigent person. The Court stated that an award alone, without actual receipt of funds, does not disqualify one from indigent status. It also urged the High Court to decide the appeal quickly, emphasizing that access to justice for the poor should not be hindered by court fees