SABINA,J. - (1.) Vide this order above mentioned two appeals would be disposed of.
(2.) Insurance company has filed the above appeals, challenging the award passed by the Tribunal dated 12.12.2007, whereby, appellant company was directed to indemnify the insured.
(3.) Learned counsel for the appellant has submitted that the driver of the offending vehicle was having a driving licence to drive a light motor-vehicle. However, the vehicle-in-question was a light commercial vehicle. Hence, the driver of the offending vehicle was not holding a valid licence at the time of the accident. Insured had committed breach of insurance policy.;