Conventional heads of motor accident compensation must be enhanced by 10% under *Pranay Sethi* bent.

The appellant, the deceased Imam’s son, sought enhancement of compensation awarded for his father’s death in a road accident involving truck No. TN-67/AA-1156 on 24 December 2016.

The Tribunal assessed the deceased’s monthly income at ₹8,750, deducted 50% towards personal expenses, and awarded ₹3,32,500 with 6% annual interest.

The appellant challenged the assessment of income, the deduction, and the compensation under conventional heads

The High Court accepted the Tribunal’s income assessment and deduction but considered whether the conventional-head awards required enhancement

1. Whether the compensation awarded by the Tribunal was inadequate and required modification

2. Whether the Tribunal’s assessment of the deceased’s income and 50% deduction towards personal and living expenses called for interference

Section 173(1) of the Motor Vehicles Act, 1988 provides the basis for the appeal

Applying *National Insurance Company Limited v. Pranay Sethi*, (2017) 16 SCC 680, the Court held that the amounts awarded under the relevant conventional heads were to receive a 10% escalation

The judgment did not identify any separate precedent or statutory rule governing the income assessment or personal-expense deduction.

The Court declined to enhance the deceased’s income because no documentary evidence supported the asserted monthly income of ₹20,000; it upheld the Tribunal’s notional assessment of ₹8,750

It also upheld the 50% deduction because the deceased was 70 years old and the appellant was his only dependent, a major son.

However, applying *Pranay Sethi*, the Court enhanced the awards for funeral expenses, loss of estate, and consortium

The judgment states that funeral expenses and loss of estate together amount to ₹36,300 after escalation, and uses that figure in its total.

There appears to be an arithmetic inconsistency: 10% escalation of ₹15,000 under each of those two heads yields ₹33,000, not ₹36,300

The Court modified the award to ₹3,42,800, with interest at 6% per annum from the date of the claim petition until realisation, and directed the insurer to deposit the amount with accrued interest within eight weeks of receiving the certified copy of the judgment

The stated total incorporates the apparent arithmetic inconsistency noted above.