As per case facts, the claimant, returning home on her Activa, was hit by a Honda Car, sustaining head injuries, multiple lower limb fractures, and facial disfigurement. She filed a ... claim petition, and the Motor Accident Claims Tribunal awarded compensation, but she appealed to the High Court for enhancement, arguing underestimation of income, future prospects, and disability. The question arose whether the Tribunal correctly assessed functional disability, considering disfigurement and its impact on earning capacity. Finally, the High Court relied on a Medical Board's reassessment, confirming 27% permanent physical disability for lower limbs. It emphasized considering functional disability, not just physical, and rejected adding disfigurement impact without proof of its effect on earning capacity for a cashier's role. The High Court enhanced compensation for several heads.