As per case facts, claimants appealed to the High Court (MACMA 4049/2014) challenging the inadequate compensation awarded by the MACT for the death of their sole breadwinner, a government driver. ... The MACT had adopted a notional income and awarded a lower compensation, which the High Court initially upheld in a previous judgment with a minor enhancement. The claimants then sought a review of this High Court judgment, requesting permission to present additional evidence regarding the deceased's actual income and to enhance their claim, arguing that both lower courts overlooked crucial salary certificates and official records. The question arose whether there were sufficient grounds to review the High Court's prior judgment, admit new evidence, and consequently enhance the compensation. Finally, the High Court determined that a manifest error occurred due to overlooking important evidence, like the salary certificate and inquest report details. Citing precedent for review in such cases, the Court dismissed the additional evidence and enhancement applications as redundant in the review context. It then reviewed and modified its earlier judgment, significantly increasing the compensation based on a re-evaluation of the deceased's income and applying appropriate legal principles.