Rekha Mittal, J. - (1.) By way of this order, I intend to dispose of FAO Nos.5581 and 5582 of 2012 as common questions of law and fact are involved for adjudication. For the sake of convenience, facts are taken from FAO No.5581 of 2012.
(2.) The insurance company is in appeal to assail findings of the Tribunal on Issues No.3 and 4, namely:- Issue No.3. Whether respondent No.1 was not holding a valid driving licence at the time of alleged accident, if so its effect? OPR3.
(3.) Issue No.4. Whether truck bearing No.HR-39-7312 was being ply (sic) without a permit as well as without passing from competent authority, if so its effect? OPR3.;