Conventional compensation was enhanced by 10% in accordance with *Pranay Sethi*.

The claimants, the widow and children of Tejram Pujari, appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded for his death in a road accident on 4 August 2022.

The Claims Tribunal had awarded ₹46,26,532, assessing the deceased’s monthly income at ₹47,628, adding 15% for future prospects, deducting one-fourth for personal expenses and applying a multiplier of nine. It awarded ₹15,000 each for funeral expenses and loss of estate, and ₹1,60,000 for consortium.

The High Court condoned the 146-day delay and heard the appeal finally.

1. Whether the Tribunal’s assessment of income, future prospects, personal-expense deduction and multiplier required interference.

2. Whether the compensation awarded under the conventional heads required enhancement.

Section 173 of the Motor Vehicles Act, 1988, provides for an appeal against an award of the Claims Tribunal.

The Court relied on *National Insurance Company Ltd. v. Pranay Sethi*, *Sarla Verma & Ors. v. Delhi Transport Corporation & Ors.*, and *Magma General Insurance Co. Ltd. v. Nanu Ram @ Chuhru Ram & Ors.* in assessing compensation, including conventional heads, future prospects, deductions and multiplier.

Applying *Pranay Sethi* to the accident date, the Court treated a 10% enhancement of the conventional-head amounts as permissible.

The Court found the Tribunal’s assessment of income and its application of 15% future prospects, a one-fourth deduction and multiplier nine to be just and proper, and therefore left those components undisturbed.

It recalculated the conventional heads by allowing ₹16,500 each for funeral expenses and loss of estate, and ₹1,76,000 for consortium for four claimants, increasing that component from ₹1,90,000 to ₹2,09,000 in total.

The additional ₹19,000 carries interest at 6% per annum from the date the claim application was filed until realization; the remaining terms of the Tribunal’s award remain unchanged.

The Registry was directed to communicate the enhanced amount to the claimants in Hindi.