As per case facts, the appellant suffered injuries and permanent disability in a motor vehicular accident, leading to a shortened and disfigured left leg. The appellant, a qualified Ayurvedic and ... Unani medical practitioner, sought compensation, but the Tribunal's award was deemed insufficient. The appeal to the High Court was for enhancement of this compensation. The question arose whether the Tribunal's assessment of compensation, especially for future income and permanent disability, was just and adequately applied the multiplier system considering the appellant's professional qualifications. Finally, the High Court determined the Tribunal's award was low and enhanced the compensation. It assessed a higher monthly income for the appellant based on qualifications, clarified that loss of future income and permanent disability are separate compensation heads, and applied the multiplier system. The court also increased compensation for pain, suffering, attendant charges, transportation, loss of amenities, and special diet, granting interest on the enhanced amount.