(1.) This Civil Miscellaneous Appeal has been filed against the award, made in in M.C.O.P.No.1271 of 2016, dtd. 28/8/2018, on the file of the Principal District Judge, Tirunelveli. The appellant herein is the second respondent, the first respondent herein is the claimant and the second respondent herein is the first respondent in the original M.C.O.P. Petition.
(2.) A Brief substance of the claim petition, in M.C.O.P.No. 1271 of 2016, is as follows:
(3.) A brief substance of the counter filed by the first respondent, in M.C.O.P.No. 1271 of 2016, is as follows:- The manner of accident as stated in petition is not correct. The deceased was a part time load man, working with the first respondent. The vehicle was insured with the second respondent at the time of accident. The respondent is not liable to pay compensation.