N.P. Gupta, J. - (1.) ALL these four appeals arise from the same award, they are being heard together and are being decided by this common order.
(2.) THE only question argued is that the learned Tribunal has wrongly decided issue No. 3 while concluding that the insurer has failed to prove that the driver was not holding valid driving license. The learned Tribunal has held that the insurer has not any evidence to show that the vehicle in question was a vehicle of category other than "light motor vehicle" as the driver was holding license for driving the light motor vehicle. Learned Counsel for the appellant was not able to point out to me any material on record from which it may be spelt out that, within the meaning of Section 2(21) read with Sections 2(17) & 2(47) of the Motor Vehicles Act, the vehicle in question was not a "light motor vehicle".
(3.) IN that view of the matter. I do not find any ground to interfere with the impugned award.;