Darshan Singh, J. - (1.) CM-19440-CII-2016 Heard on the application. In view of the reasons mentioned in the application, same is allowed and the delay of 310 days in filing the present appeal is hereby condoned. Main Appeal The present appeal has been preferred by the owner of truck bearing registration No. PB-11AN-9745 (respondent No. 2 in the claim petition) against the award dated 01.08.2015 passed by learned Motor Accidents Claims Tribunal, Kaithal vide which respondents No. 1 to 6- claimants have been awarded compensation to the tune of Rs. 14,07,740/- on account of death of Narender in the motor vehicular accident which took place on 16.08.2014.
(2.) The present appeal has been preferred by the appellant-owner of the vehicle to assail the award.
(3.) I have heard learned counsel for the appellant and have gone through the paper-book carefully.;