Report No. 111

7.2. Position where widow has re-married.-

Where the widow has already re-married by the time the claim petition comes to be determined, her dependency on the estate of the deceased may, for all practical purposes, be said to have come to an end. On this reasoning, the Allahabad High Court has held that the widow who has re-married is not entitled to compensation.1

1. Oriental Fire & General Insurance Co. Ltd. v. Chandrawati, AIR 1983 All 174 (178), paras. 10 and 11.