- (1.) This writ petition was disposed of by this Court's order dated August 6, 1990 in the following words: "We have heard the learned counsel for the parties. We have perused the report of the Magisterial enquiry and Mr. Reddy has taken us through certain aspects relevant to the issue in question. We are not satisfied from the material available that it was a case of fall and consequential death. In the circumstances we are satisfied that this is a fit case where for the death of the husband, the petitioner should be provided compensation. She has claimed a total sum of Rs. 10,000/- for her. We do not propose to direct any further enquiry to be made but we hope and trust that the police authorities would realise their role in the matter and observe the requirements of law while dealing with situations of this type and would not subject their action to be adversely viewed. We find that the deceased has left behind three widows. The claim of Rs. 10,000/- is by the petitioner, one of three widows for herself. We direct that each of the three widows be paid Rs. 5,000/- within six weeks from today. The money should be deposited with the District Judge of Anantpur within the time indicated and the District Judge shall on his personal satisfaction as to identity disburse the amounts and make a report of compliance to this Court's Registry."
(2.) We have examined the letter sent by the petitioner which was treated as writ petition. In the said letter she has claimed Rs. 10,000 - as ex-gratia payment and a further sum of Rs. 1,00,000 - to each of the widows has been demanded as compensation. It is, therefore, not correct that the petitioner only claimed Rs. 10,000/- as indicated by this Court's order quoted above. We are of the view that the compensation of Rs. 5,000/- awarded to each of the three widows by this Court is wholly inadequate and is not commensurate with the loss and damage suffered by the widows. We therefore, enhance the amount of compensation from Rs. 5,000/- to Rs. 50,000/- to each of the three widows. If and when the widows or any other heirs of the deceased files a suit or any other proceedings for compensation under the law this amount granted by us shall not be taken into consideration for assessing the quantum of compensation. The State of Andhra Pradesh is directed . to deposit the additional amount of Rs. 45,000/- for each of the three widows with the District Judge, Anantpur within one month from today. The learned District Judge shall on his personal satisfaction as to identity, disburse the amount to the three widows and make a compliance report to this Court. The review petition is disposed of accordingly.;