SREE SAKTHI BAJAJ Vs. S.PRABAKARAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the third respondent in M.C.O.P.No.388 of 2017 challenging the award dtd. 27/11/2020, whereby, the Tribunal has held that the third respondent/appellant herein is liable to pay compensation to the claimant therein along with the first respondent.

(2.) For the sake of convenience, the parties are referred herein according to their litigative status and rank before the Tribunal.

(3.) The facts leading to the filing of this appeal is as follows: