As per case facts, a claim for compensation under the Motor Vehicles Act was filed following a fatal accident. The Tribunal awarded compensation, but the appellants sought an appeal, contending ... the awarded amount was too low and required enhancement. The question arose on how to correctly calculate dependency compensation, specifically concerning deductions for personal expenses and considering all legal representatives as dependents, alongside appropriate amounts for conventional heads. Finally, the High Court determined that the income deduction should be one-fourth, acknowledging the father as a dependent, and increased compensation for conventional heads. The appeal was allowed, and the compensation was enhanced as per the new calculations.