Vinod K. Sharma, J. - (1.) C.M. No. 678-CII of 2010: Allowed. The applicant is exempted from filing the certified copy of the award dated 8.9.2009. C.M. No. 679-CII of 2010:
(2.) FOR the reasons stated in the application, C.M. is allowed and the delay of 14 days in filing the appeal is condoned. F.A.O. No. 93 of 2010 and CM. No. 680-CII of 2010: Appellant insurance company by way of this appeal has challenged the award dated 8.9.2009 passed by the learned Motor Accidents Claims Tribunal, Rewari, vide which the application moved by the claimant for grant of compensation under section 166 of Motor Vehicles Act, 1988, stands allowed.
(3.) THE appellant insurance company has disputed its liability to indemnify the owner primarily on the ground that the driver of the offending vehicle did not have a valid driving licence.;