Report No. 111

Chapter VII

Widow's Re-Marriage

7.1. The question for consideration.-

In regard to the persons entitled to compensation and the possible bars to their right to recovery, one question that needs consideration is the position of the widow who re-marries. The precise questions that have arisen in this context are:

(i) Is the widow who has re-married entitled to compensation?

(ii) Is the widow who has not yet re-married, but who has a prospect of re-marriage, entitled to compensation?

It will be convenient to deal with the position separately with reference to each of the two situations enumerated above.