As per case facts, an appeal was filed against a Motor Accident Claims Tribunal award of rupees 4,06,000 for compensation due to a fatal motor accident. The deceased, a 64-year-old ... businessman with four dependants, had an ITR showing a monthly income of rupees 35,000, but the Tribunal assessed it nominally at rupees 8,000 and deducted 1/2 for personal expenses. The appeal sought enhancement of compensation due to the inadequate assessment of income and erroneous deductions. The question arose regarding the correct assessment of the deceased's income, personal expenditure deduction, and conventional heads for compensation, aligning with Supreme Court precedents. Finally, the High Court allowed the appeal, increasing the monthly income to rupees 32,700 based on ITR, applying a 1/4th deduction for personal expenses, and enhancing conventional heads. The total compensation was revised to rupees 22,90,000, with 9 percent annual interest from the claim petition date.