MANKUNWARBAI Vs. KUSUMLATABAI

JUDGEMENT

(1.) THESE three miscellaneous appeals Under Section 30 of the Workmen's Compensation Act (hereinafter referred to as 'the Act') arise out of the same order dated 18-1-1980, awarding compensation of Rs. 18,000/- to claimants Mankunwarbai and Kusumlatabai, respectively mother and wife of the deceased workman, Komal Singh.

(2.) SO far as appeal No. 91 of 1980 is concerned, it relates to the dispute between Mankunwarbai and her daughter-in-law Kusumlatabaj, whose entitlement to compensation has been challenged in this appeal. Two other appeals have been preferred by Madhya Pradesh State Road Transport Corpn. challenging the compensation made in favour of Mankunwarbai and Kusumlatabaj.

(3.) MR . Garg, learned Counsel, who appears for the respondent Kusumlatabai, submitted that remarriage as such by itself is no bar to claim and award to compensation. He placed reliance on the following decisions in support of his contention. R.B. Moondra and Co. v. Bhanwari 1971 ACJ 438 (Rajasthan), which goes to hold the definition of dependent as given in Section 2(1)(d) of the Act, should not be given a restricted meaning and widow of workman will not be disentitled to claim compensation under the Act merely on the ground of her remarriage.