As per case facts, the appellant, Rakesh Kumar, a 19-year-old student, sustained 100 percent permanent disability from a motor accident on 24.03.2019, including head injury and backbone fracture leading to ... paralysis and loss of bodily control. The Tribunal awarded rupees 40,53,617 compensation. The appellant appealed to the High Court seeking enhancement, arguing the awarded amount was too low and did not adequately account for his severe injuries, future prospects, and various pecuniary and non-pecuniary losses. The question arose whether the compensation awarded by the Tribunal was just and fair, particularly regarding income assessment, pain and suffering, attendant charges, future medical needs, and loss of marriage prospects for a permanently disabled young student. Finally, the High Court enhanced the compensation by rupees 34,67,200, reassessing his income at rupees 15,000 per month, increasing allowances for pain and suffering, attendant charges, medical expenses, special diet, transportation, and loss of amenities/marriage prospects, citing relevant Supreme Court precedents to ensure just and adequate compensation for his lifelong suffering and lost future.