Mansoor Ahmad Mir, J. - (1.) These four appeals are directed against the common award dated 11th January, 2010, passed by the Motor Accident Claims Tribunal, (I), Mandi, H.P. (hereinafter referred to as 'the Tribunal'), whereby four claim petitions came to be determined and compensation, details of which are given in para 53 of the award (hereinafter referred to as 'the impugned award'), with interest @ 7.5% per annum from the dates of filing of the claim petitions, was granted in favour of the claimants and the insurer was saddled with liability.
(2.) The claimants and insured-owner have not questioned the impugned award on any count, thus has attained finality, so for it relates to them.
(3.) Only, the insurer has questioned the impugned award on the grounds that the driver was not having a valid and effective driving licence at the time of accident, rather, he was possessing a forged driving licence and the Tribunal has fallen in an error in saddling it with the liability.;