MANJUMOL Vs. NEW INDIA ASSURANCE CO.LTD.

JUDGEMENT

(1.) 'Does a widow's post death remarriage and employment status impact her entitlement to compensation for loss of dependency in a death claim?'

(2.) This appeal is filed by the claimant/widow of the deceased in O.P (MV) No.852 of 2011 on the file of the Motor Accidents Claims Tribunal, Kollam, claiming enhancement of compensation awarded by the tribunal. The respondent herein was the 3 rd respondent before the tribunal.

(3.) According to the claimant, on 16/6/2009 at about 08.15 am, while the deceased was riding the motorcycle bearing reg. No. KL-02/Y 2881, a bus bearing registration No.KL-26-5310 driven by the 1st respondent in a rash and negligent manner, hit on the motorcycle. As a result of the accident, the deceased had sustained serious injuries and succumbed to the injuries. The claimant, being the widow of the deceased, approached the tribunal claiming a total compensation of 20,00,000/-.