NAVJYOT SINGH Vs. D.T.C.

JUDGEMENT

(1.) Leave granted.

(2.) The main question arising for consideration in these appeals is with regard to the application for future prospects. The other question is on the computation of income.

(3.) The Constitution Bench, in a recent Judgment dated 31.10.2017 in National Insurance Company Limited v. Pranay Sethi and Ors. 2017(4) R.C.R.(Civil) 1009 : (SLP (C) No. 25590 of 2014 and Batch), has held that even in the case of self-employed persons, addition of income by way of future prospects is permissible. In the instant case, the deceased was aged 42 years and hence, as per the guidelines, it is not in dispute that enhancement shall be at the rate of 25%.