As per case facts, D. Velu died in a road accident on 09.06.2011. His dependents sought compensation. The MACT awarded compensation based on a lower income, which the High Court ... slightly increased but denied future prospects. Dissatisfied, the claimants appealed to the Supreme Court, arguing for higher income recognition and future prospects. The insurer contested the income claim and challenged the award for loss of love and affection. The question arose regarding the correct assessment of the victim's income, the entitlement to future prospects, and whether "loss of love and affection" is a separate head of compensation. Finally, the Supreme Court held that the victim's monthly income was Rupees 10,000, with a mandatory 40 percent addition for future prospects as per *Pranay Sethi*. It also clarified that "loss of love and affection" is subsumed under the broader head of "loss of consortium" (including spousal, parental, and filial) and cannot be awarded separately, adhering to *Pranay Sethi* and *Satinder Kaur*. Total compensation was recomputed to Rupees 20,80,000 with 9 percent interest.