RATNO DEVI Vs. BHARAT SINGH

JUDGEMENT

(1.) RAJINDER Singh, a State Government employee, died in an automobile accident. His wife, Ratno Devi was engaged on compassionate grounds in government service, under SRO 43 of 1994.

(2.) A family settlement is stated to have been reached at between Ratno Devi and her parents -in -law.

(3.) IN terms of the settlement, Ratno Devi had to relinquish her right to receive compensation payable for the death of her husband in the motor vehicular accident, in favour of her parents -in -law. Her parents -in -law had agreed to pay her an amount of Rs. 20,000/ - in lieu of her dowry and ornaments. That apart they had conceded her right to government service in place of her husband.