DINESH MAHESHWARI,J - (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 14.03.2018, as passed in FA No. 1083 of 1993, whereby the High Court of Gujarat has dismissed the appeal filed by the claimants against the award dated 28.09.1992, as made by the Motor Accidents Claims Tribunal (Main) Kachchh at Bhuj in MACP No. 52 of 1987 and has declined the prayer for enhancement of the amount of compensation.
(3.) On 07.01.2019, this Court had issued notice in the petition for Special Leave to Appeal against the impugned judgment and order dated 14.03.2018 'only to examine the non-award of future prospects while awarding compensation to the claimants keeping in view of the order passed by the Constitution Bench in the case of National Insurance Company Limited v. Pranay Sethi and Ors. - SLP (Civil) No. 25599 of 2014 and batch'. The question in this appeal, therefore, is as to whether reasonable addition towards future prospects has not been provided while assessing the amount of compensation; and if so, what should be provided towards future prospects and what would be the amount of just compensation?;