(1.) Today though the case is listed for hearing there is no representation on behalf of the appellant. The learned counsel for the respondent is present.Therefore, this Civil Miscellaneous Appeal is taken up for hearing in absence of the learned counsel for the appellants.
(2.) The deceased appellant is represented by his legal representative now in the present Civil Miscellaneous Appeal. The deceased appellant had originally filed a claim petition before the Deputy Commissioner of Workmen's Compensation vide W.C.No.268 of 2002 and claimed a compensation of Rs.3,20,000/- from the respondent.
(3.) The deceased appellant had claimed he was employed by the respondent for the 5 years and that he was a member of the Tamil Nadu Sumai Thookkum Tholilargal Sangam and that he was earning a sum of Rs.150 per day as wages from the respondent.