VED PAL BHATIA Vs. BALBEER JOSHI AND ORS.

JUDGEMENT

(1.) CM No. 1171/2009.

(2.) FOR the reasons stated in the application and also noting that the appellant has very good case on merits, the delay in filing of this appeal is condoned.

(3.) THE appellant has challenged the award of the learned Tribunal whereby the award for Rs. 10,00,000/ - has been passed in favour of the claimants and against respondent No. 6. Respondent No. 6 has been given right to recover the award amount from the owner/driver of the offending vehicle which is under challenge in this appeal by the owner of the offending vehicle.