N.P.GUPTA, J. - (1.) HEARD learned counsel for the appellant.
(2.) ALL these appeals arise out of the same judgment and award, therefore, they are being disposed of by this common judgment. The only contention raised is that, the vehicle was insured as a private vehicle, while it was carrying passengers, for hire or reward, which was in violation of the terms of the policy, therefore the Insurance Company is not liable.
(3.) THIS contention was not raised before the learned Court below, as the only contention raised before the learned Tribunal was that the policy does not cover the risk of passenger travelling in a private jeep, as no premium had been charged.;