As per case facts, the appellant, a 26-year-old M. Tech (Civil) working as a Manager Technical, suffered a motor vehicular accident on 10.09.2008. His left hand became shortened and disfigured, ... resulting in a 70% permanent disability. The learned Tribunal awarded compensation, but the appellant appealed for enhancement. The question arose whether the compensation awarded by the Tribunal was just and adequate, especially concerning loss of earning capacity, future prospects, pain and suffering, and loss of amenities, given the functional disability's impact on his livelihood. Finally, the High Court modified the award, significantly enhancing the compensation. It recalculated his monthly income, applied future prospects and a multiplier, and increased allowances for medical expenses, pain and suffering, attendant charges, transportation, loss of amenities, and special diet, ensuring just and adequate compensation.