ANANTH KUMAR Vs. KEMPA RAJU AND ANOTHER

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the parties, appeal is taken up for final disposal.

(2.) This appeal is directed against the Judgment and order dated 29.12.2011 passed in WCA/NFC No.96/2006 by learned Labour Commissioner, Chamarajanagar, wherein the compensation is claimed under the provisions of Employees Compensation Act and total compensation of Rs. 1,52,489/- was granted.

(3.) Before adverting on the other aspect of the appeal, it was submitted that second respondent is dead and date of death is not known. In the context and circumstances and the light of steps being not taken appeal against respondent No.2 is dismissed as abated.