As per case facts, claimants, the wife and mother of deceased Matul Chauhan, sought compensation under the M.V. Act after his death in a road accident allegedly caused by the ... rash and negligent driving of an 'offending vehicle'. The Insurance Company contested, citing issues with the FIR, driver's license, and contributory negligence. Both the claimants and the Insurance Company filed appeals against the MACT's award, with claimants seeking higher compensation and the Insurance Company arguing against the award. The question arose whether the compensation awarded by the MACT was 'just compensation', taking into account future prospects, income tax deductions, and the appropriate multiplier as per legal precedents. Finally, the Court upheld the factum of accident and negligent driving, dismissing the Insurance Company's appeal. The claimants' appeal was allowed, and the compensation was enhanced, ensuring 'just compensation' by correctly applying the law on income, future prospects, deductions, multiplier, and various heads of compensation, considering the beneficial nature of the M.V. Act.