REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

ARCHANA NAYAK Respondents

Referred Judgements :-

NANCE V. BRITISH COLUMBIA ELECTRIC RAILWAY CO. LTD. [REFERRED TO]
THOMPSON V. PRICE [REFERRED TO]
STATE OF ORISSA V. KAPIL BISWAL [REFERRED TO]
PAYNE COLLINS V. TAYLOR WOODROW CONSTRUCTION LTD. [REFERRED TO]
GOBALD MOTOR SERVICE LIMITED VS. R M K VELUSWAMI [REFERRED TO]
MADHYA PRADESH STATE ROAD TRANSPORT CORPORATION BAIRAGARH BHOPAL VS. SUDHAKAR [REFERRED TO]
JAIMAL SINGH VS. JALWA DEVI [REFERRED TO]
MAHENDRA SINGH VS. KRISHNA DEVI [REFERRED TO]
ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED VS. SHRIMATI CHANDRAWATI [REFERRED TO]
VANGUARD INSURANCE COMPANY LTD VS. CHELLU HANUMANTHA RAO [REFERRED TO]
M AYYAPPAN VS. MOKTAR SINGH [REFERRED TO]
M BASAVALINGIAH VS. T P PAPANNA [REFERRED TO]
KASTURILAL GOPALDAS VS. PRABHAKAR MARTAND PATKI [REFERRED TO]
MOHAMMED HABIBULLAH VS. SEETHAMMAL [REFERRED TO]
MUNICIPAL COMMITTEE JULLUNDUR VS. JAGDISH KAUR [REFERRED TO]
R B MOONDRA AND CO VS. BHANWARI [REFERRED TO]
JAGDISH MAHTON VS. MOHAMMAD ELAHI [REFERRED TO]
SOBHA JAIN VS. BIHAR STATE TRIBAL CO OPERATIVE DEVELOPMENT CORPORATION LTD [DISSENTED FROM (DISS FROM) 13,20]
MAKBOOL AHMED VS. BHURA LAL [REFERRED TO]
BBAGWATIDIN VS. GBEESALAL [REFERRED TO]
SABITE PATI AND ORS. VS. RAMESHWAR SINGH AND ANR. [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of a proceeding for compensation on account of an accident in which the husband of respondent 1 was killed and is directed against the order of a learned single Judge of this Court (reported in 1978 Acc CJ 61.

(2.) The significant question of general importance that falls for our consideration in this case, is as to whether the widow of a victim will cease to be entitled to the compensation under the provisions of the Motor Vehicles Act, 1939 (for short 'the Act') in the event of her remarriage.

(3.) Briefly stated, the facts are as follows : In the afternoon of 12-6-1969, a Station Wagon bearing registration number ORC 3442 belonging to the State of Orissa in which the deceased Surendra Kumar Nayak, the husband of respondent 1, was travelling from Cuttack to Bhubaneswar with other passengers met with a head-on collision with a truck (number ORU 1053) on the National Highway resulting in the death of three passengers including Surendra Kumar Nayak. His widow and the minor girl filed an application under S.110-A of the Act before the 2nd Motor Accidents Claims Tribunal, Puri, claiming a compensation of Rs. 2,00,000/-.

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STATE Vs. ARCHANA NAYAK

Referred Judgements :-

JUDGEMENT

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