As per case facts, the claimants (parents) filed for compensation for their son's death in a road accident, which the Tribunal awarded. The insurance company appealed, arguing the compensation was ... excessive due to errors in calculating the deceased's income, future prospects, and applying an incorrect multiplier, contrary to established legal precedents. The question arose whether the Tribunal's compensation award was excessive and if the calculations aligned with legal principles. Finally, the court partly allowed the appeal, modifying the award by recalculating the deceased's notional monthly income, applying the correct multiplier, and affirming the amounts for consortium, funeral expenses, and loss of estate, thereby reducing the total compensation payable.