As per case facts, the appellant/claimant sustained injuries in a motor vehicular accident, resulting in permanent disability. The learned Tribunal awarded compensation for these injuries. The appeal was filed to ... the High Court seeking enhancement of this compensation, arguing that the awarded amount was too low and did not adequately cover various heads like pain and suffering, artificial limbs, loss of amenities, and transportation charges. The question arose whether the compensation awarded by the Tribunal was just and reasonable given the nature of injuries, functional disability, and loss of earning capacity. Finally, the High Court allowed the appeal, re-assessing the functional disability as 80% and enhancing the total compensation to include future medical expenses for prosthetic legs, additional pain and suffering, transportation charges, and loss of amenities of life, with interest.