- (1.) The only issue involved in this appeal is whether the claimants are entitled to enhanced compensation by taking into consideration the future prospects of the deceased.
(2.) The High Court rejected the contention of the claimants and awarded compensation only on the actual income without taking into consideration the future prospects.
(3.) The undisputed facts are that the deceased was aged about 35 years and was working as a Contractor. He was self-employed. His annual income was assessed to be Rs.1,50,000/-.;