PUTTALAKSHMAMMA Vs. THE STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) HEARD the arguments of the learned Counsel on both sides.

(2.) THE unfortunate Petitioner Smt. Puttalakshmamma, widow of deceased Venkatesh alias Ramakrishna of Rangaina Koppal Village of Hunsur Taluk, Mysore District had been repeatedly knocking the doors of this Court for suitable direction to the Respondent -authority to pay her the compensation under the"Raitha Sanjeevini Accidental Insurance Scheme" promulgated under Clause (g) of Section 112 of the Karnataka Agricultural Produce Marketing Regulation Act, 1966 ('the Act' for short), on account of the accidental death of her husband who admittedly died on 13.4.1999, in Manugahalli Village of Hunsur Taluk in Mysore District, while tilling the land by driving Tractor -cum -Trailer.

(3.) REGULATION -6 of the scheme provides for mode to make application for compensation and it reads: