NARAYAN SUTRADHAR Vs. KHIRMOHAN SUTRADHAR

JUDGEMENT

(1.) THIS appeal has been admitted only on the ground of apportionment.

(2.) THE short question involved in this appeal is whether the husband could have been granted less compensation only on account of the fact that he had remarried.

(3.) THE reasoning given by the learned Tribunal is that the deceased died issueless and the husband got remarried which showed that he had overcome the grief and shock for the death of his wife and is capable of maintaining himself and, therefore, he is not entitled to any compensation for loss of dependency though he may be granted some small token amount.