- (1.) Leave granted.
(2.) The never ending dispute on computation of compensation under the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act'), is the subject matter of this appeal as well.
(3.) In the absence of any statutory and a straight jacket formula, there are bound to be grey areas despite several attempts made by this Court to lay down the guidelines. Compensation would basically depend on the evidence available in a case and the formulas shown by the courts are only guidelines for the computation of the compensation. That precisely is the reason the courts lodge a caveat stating "ordinarily", "normally", "exceptional circumstances", etc., while suggesting the formula.;