The Supreme Court is reviewing two appeals challenging the judgment of the High Court in a case stemming from a collision between a car and a truck. Sandeep Sharma, the ... car occupant, succumbed to injuries. The Tribunal awarded compensation, but the High Court reversed the decision, citing issues with an eyewitness and the FIR. Crucially, the FIR was not lodged by the car owner, but by Pradeep Kumar Aggarwal, implicating a truck in the accident. The Supreme Court criticizes the High Court for oversight. The appellants seek a recalculation of compensation with a 40% addition for ‘future prospects’. The Court directs the Motor Accident Claims Tribunal to reassess compensation, with the insurance company instructed to deposit the revised amount with interest.