As per case facts, the parents of the deceased filed a petition for compensation after their son died in a road accident. The Tribunal awarded compensation, which the insurance company ... appealed, arguing the award was excessive due to incorrect calculations for income, future prospects, multiplier, and interest rate. The question arose whether the Tribunal's calculation of compensation was justified, particularly regarding the deceased's notional income, future prospects, the applied multiplier, and the rate of interest, in light of established precedents. Finally, the High Court partly allowed the appeal, modifying the award. It re-calculated the deceased's notional income, future prospects, and applied a multiplier of '18' instead of '19' as per the Sarla Verma case. The Court found some components of the original award to be correct but reduced the total compensation payable from the Tribunal's initial award to a revised amount, while retaining the interest rate.