As per case facts, the claimants, parents of the deceased, sought compensation after their son died in a road accident. The deceased was a student and also earned income from ... agriculture and milk vending. The Tribunal awarded compensation, holding the driver, owner, and insurer jointly liable. The Insurance Company appealed, contending that the compensation was excessive due to erroneous income calculation, incorrect multiplier, higher interest rate, and an excessive award for loss of consortium, all contrary to legal precedents. The question arose whether the Tribunal's compensation award was justified and aligned with established legal principles regarding multiplier, interest, and consortium for accidental death. Finally, the provided document outlines the arguments of the appellant and respondents but does not contain the High Court's final judgment or conclusion for this specific appeal.