As per case facts, claimant Kamaljeet, a pillion rider, sustained severe injuries including compound fractures on his right leg due to a rash and negligent driving incident involving another vehicle. ... He underwent multiple hospitalizations and operations, resulting in 40percent permanent physical disability, and filed an appeal seeking enhanced compensation. The MACT had initially awarded a certain amount but the claimant argued his income was underestimated and functional disability was not fully accounted for. The question arose whether the compensation awarded by the MACT was just, considering the claimant's actual earning capacity as a skilled worker and the functional impact of his permanent disability on his ability to work. Finally, the High Court determined that the MACT had erred in assessing the claimant's monthly income and that evidence demonstrated a higher income. The court re-evaluated various heads of compensation, including loss of earnings during treatment, loss of earning capacity based on his age and disability, pain and suffering, loss of enjoyment of life, medical expenses, transportation, special diet, and attendant charges, thereby significantly enhancing the total award with interest.