MINISETTI NAGESWARAMMA Vs. V. RAMAIAH

JUDGEMENT

(1.) The appeal is filed by the 1st petitioner in O.P.No.2 of 1999 on the file of the Motor Accidents Claims Tribunal-cum-I Additional District Judge, Ongole, challenging the award of the Tribunal in refusing to grant apportionment of the quantum compensation.

(2.) A claim for compensation of Rs. 1,50,000/- was filed consequent on the death of the deceased M. Hanumantha Rao in a lorry accident on 22.07.1998. The appellant herein is the 1st petitioner. The 2nd petitioner, who is said to be the mother of the deceased, has died and the 3rd petitioner is the 1st wife of the deceased. The lower Tribunal after considering the material on record granted a compensation of Rs. 1,50,000/-. But, however, refused to grant any part of the compensation to the appellant as she is not the legally wedded wife. Aggrieved by the said award, the present appeal is filed.

(3.) The point for consideration is whether the appellant is entitled for any apportionment of the compensation?