- (1.) ALL these four appeals under Section 173 of the Motor vehicles Act, 1988 were heard analogously as points involved herein are common.
(2.) IN all these matters, Mr. Banik appeared on behalf of the appellants/ claimants while different learned Advocates appeared on behalf of the concerned Insurance Companies.
(3.) IN all the matters, the victim was a minor and the question that arises for determination in these appeals is what should be the guidelines for assessing the compensation if the victim is a minor below the age of 15 years having no income.;