MANORAMA Vs. V MOHAMMAD

JUDGEMENT

(1.) THIS appeal is filed by the wife of late P. Shetty against the judgment and award passed in M. V. C. No. 1683 of 1994 by the Prl. Civil Judge (Sr. Dn.) and Fourth M. A. C. T. , Mangalore, whereby the Tribunal dismissed the claim petition filed by appellant in M. V. C. No. 1683 of 1994 on the ground that within 1 year of the death of her husband she married to some other person and, therefore, she is not entitled to any compensation. But the claim petition in M. V. C. No. 12 of 1995 filed by the parents of deceased P. Shetty was allowed in part awarding total compensation of Rs. 52,500 with interest at 6 per cent per annum. Therefore, the appellant in M. V. C. No. 1683 of 1994 has come up with this appeal.

(2.) HEARD the learned counsel for the appellant and the insurer, respondent No. 2.

(3.) IT is an admitted fact that late P. Shetty was the husband of the appellant herein. P. Shetty died in a motor vehicle accident on 14. 11. 1994 at 3. 15 p. m. which took place between the vehicle, i. e. , moped bearing registration No. KA 19-E 3358 and lorry bearing registration No. KA 19-4079 at Bendoor Road, Mangalore. Therefore, the appellant being the wife of P. Shetty filed a claim petition claiming compensation of Rs. 3,00,000 with interest.