As per case facts the deceased husband of claimant and father of claimants - died in a motor accident involving a TATA Sumo The MACT awarded compensation which the insurance ... company appealed challenging both liability alleging an unknown vehicle no valid license and the quantum of compensation claiming it was excessive and that death benefits pension should be deducted incorrect multiplier The claimants sought enhanced compensation The question arose whether the accident was due to the offending vehicle's negligence if the MACT's award was just and if compensation could be enhanced without a claimant's cross-appeal Finally the High Court affirmed the driver's negligence dismissed the appellant's objections regarding liability and deductions and guided by Supreme Court precedents enhanced the compensation stating that just compensation can be awarded even if it exceeds the claimed amount and can be modified by the appellate court