As per case facts, the Claimant, an auto driver, suffered a fracture and amputation of his right hand in an accident while driving the offending vehicle. Feeling that the Motor ... Accidents Claims Tribunal (MACT) awarded a meager compensation against his claim, the Claimant filed an appeal before the High Court for enhancement. The question arose whether the compensation awarded by the MACT was just and adequate or required enhancement, considering the permanent functional disability and established legal principles for just compensation, including deviation from Section 163-A caps if negligence is examined. Finally, the High Court, relying on Apex Court precedents, found the MACT's award to be inadequate. It significantly enhanced the compensation, reaffirming that courts must award 'just compensation' even if it exceeds the claimed amount, and that limitations under Section 163-A can be surpassed if circumstances warrant.