As per case facts, an award was passed for a claim petition related to injuries from a motor vehicular accident. The appellant/claimant suffered 70% permanent disability and appealed for enhanced ... compensation, arguing that the initial award was inadequate. The original award overlooked future prospects, incorrectly applied the multiplier method, and provided insufficient amounts for transportation, special diet, pain and suffering, and attendant charges, while entirely missing compensation for loss of amenities. The question arose whether the compensation granted by the Tribunal was just and if further enhancement was warranted based on established legal principles for injury cases. Finally, the High Court, referring to various Supreme Court judgments, allowed the appeal, modifying the original award. It found the Tribunal's assessment to be on the lower side, particularly regarding future prospects, multiplier application, and several general damage heads. The court confirmed the appellant's entitlement to substantially enhanced compensation across various pecuniary and non-pecuniary heads, including future attendant charges and loss of amenities, along with applicable interest.