The case involves a civil appeal filed by Rekha Jain against National Insurance Co Ltd in the Supreme Court of India The appeal arises from a motor vehicle accident in ... which the appellant sustained grievous injuries and her mother died The appellant sought just and reasonable compensation for the injuries sustained The appeals were directed against the judgement of the High Court which allowed the Insurance Company's appeal and reduced the compensation awarded by the Tribunal The appellant contested the reduction of compensation and sought enhancement under various heads of damages urging that the High Court exceeded its jurisdiction and erred in not awarding just and reasonable compensation The case also highlights the appellant's career as an actress and model and the impact of her injuries on her future earning capacity The judgement extensively discusses the legal principles governing the assessment of compensation for bodily injuries and emphasises the duty of the Court to award just and reasonable compensation in personal injury cases