As per case facts, Mukesh Kumar died in an accident. The Tribunal awarded compensation to his widow and daughter. The Insurance Company appealed seeking reduction, while the claimants appealed for ... enhancement. The central legal question for the High Court was whether the compensation, including future prospects, consortium, and multiplier, was adequate and correctly calculated. Finally, the High Court, after reviewing legal precedents, recalculated the compensation using a multiplier of '14' for the deceased's 42 years, added 25% for future prospects, and included standard amounts for loss of consortium, loss of estate, and funeral expenses. This resulted in an additional compensation of Rs.7,51,100/- with 7.5% interest.