AURANGJEB KHAN Vs. HDFC ERGO GENERAL INSURANCE CO.

JUDGEMENT

(1.) This is an application that has been filed for condonation of 26 days' delay in filing the appeal.

(2.) For the reasons stated in the application, which is supported by an affidavit, the delay in filing the appeal is condoned. CM stands disposed of. Main case

(3.) By way of the present appeal, the appellants herein seek to challenge the award dated 9.10.2017, by which the Motor Accident Claims Tribunal, Chandigarh, while awarding compensation of Rs.17,75,034/- to respondents No. 2 and 3 herein, has fastened the liability to pay the same on the appellants, who are driver and owner of the offending vehicle.