2004 AIR SCW 7475 ::(2004) 16 IndLD 13 ::(2004) 1 ACC 494 ::(2004) 1 WLC(SC)CVL 596 ::(2004) 3 CivLJ 410 ::2004 SCC (Cri) 577 ::2004 (2) SCC 473 ::(2004) 2 RecCivR 619 ::(2004) 2 Scale 428 ::(2004) 1 ACJ 699 ::(2004) 2 TAC 8 ::(2004) 2 CurCC 15 ::(2004) 54 All LR 702 ::(2004) 4 Mad LW 20 ::(2004) 2 Pun LR 210 ::(2004) 1 Supreme 1059 ::(2004) 2 All WC 1837 ::(2004) 15 AllIndCas 11 (SC) ::(2004) 2 JT 432 (SC)

Supreme Court Of India

Hon'ble Judge(s): D. Raju, Arijit Pasayat , JJ

(A) Motor Vehicles Act (59 of 1988) , S.168— Compensation - Deduction for personal expenditure - Percentage of, cannot be governed by any rigid rule of formula of universal application - It would depend upon circumstances of each case. (Para 7) (B) Motor Vehicles Act (59 of 1988) , S.166— Compensation - Parties to petition - Great sense of responsibility is expected to be exhibited by those concerned while impleading a party in a petition - Addition of High Court and Supreme Court as respondents in claim petition though they were subsequently deleted, shows shocking state of affairs. (Para 10)