As per case facts, an appeal was filed against an award passed by the Motor Accident Claims Tribunal, Hisar, seeking enhancement of compensation for a death in a motor vehicular ... accident. The appellants contended that the compensation assessed by the Tribunal was too low and did not align with settled legal principles. The question arose regarding the correct methodology for assessing compensation, including the addition of future prospects, appropriate deduction for personal expenses, selection of the correct multiplier, and the entitlement of major, married, and earning sons to compensation as legal representatives. Finally, the High Court held that future prospects should be added, personal expenditure correctly deducted, the proper multiplier applied, and major, married, and earning sons are indeed entitled to compensation as legal representatives. The court enhanced the total compensation significantly, with interest.