As per case facts, Narinder Pal Singh suffered severe injuries in a 2002 road accident due to negligent driving. The initial compensation was deemed inadequate by the claimant, who sought ... enhancement, citing worsening health and the need for advanced medical treatment, including specialized procedures abroad. The insurance company challenged the award and the finding of negligence. The question arose whether the compensation should be enhanced given the claimant's permanent disability and the necessity of ongoing and future medical care, including highly specialized treatment only available overseas. Finally, the High Court, affirming negligence and considering extensive medical evidence, determined that the claimant suffered permanent and irreversible disabilities. It enhanced the total compensation significantly to cover past and future medical expenses, foreign treatment, attendant charges, pain and suffering, and other damages, ruling that advanced treatment is indeed required abroad.