As per case facts a person died due to an accident involving an APSRTC bus The deceased was stepping down when the bus driver moved it negligently causing a fatal ... head injury A criminal case was filed and the driver was charge-sheeted The legal heirs being dependents sought compensation from the Motor Accidents Claims Tribunal MACT The MACT awarded compensation which the APSRTC appealed to the High Court disputing liability and the quantum of compensation The claimants also sought enhancement of the awarded compensation The question arose whether the accident due to the driver's negligence the claimants' entitlement and APSRTC's liability were properly established and if the compensation awarded by the MACT required modification Finally the High Court found the driver's negligence proved and upheld the MACT's appreciation of liability It enhanced the compensation by considering future prospects for the self-employed deceased and awarded parental consortium emphasizing that courts should award just compensation even without a cross-appeal or objection from claimants