G.M. Lodha, J. - (1.) NO compensation, much less compensation, all under compulsion, compromise whether legal socio -economic exploitation of tears of widow ? Rs. 3,000/ - compensation for human life, insulting and annoying, less then funeral and death ritual expenses, whether rape on 'Social Justice' when we are in "Socialist ear" of constitution, preparing for 21st Century? 'SOCIAL SECURITY LAWS PROTECTIVE UMBRELLA" for minors, widows, destitutes & handicapped whether reduced to mockery and Joke only ? Would the 'eyes' of Godess of JUSTICIA at least now open to see Social COMA & Vulgarity to human suffering ?
(2.) A case of ridiculous record for Ginnis book of world records. Shameful for "Social Justice" and shameless accident death claim auctioneers, 'Social Justice' betrayed or unmarked when compensation disparity of seato sky gets Judicial Seal ? 3,000/ - for Harisingh a cyclewala, age 28 years more than Rs. 5,00,000/ - for Dhirsingh a motorwala, age 38 years. Gunwant Kumari w/o Dhir Singh v. Sadhu Singh S.B C.M.A. No. 230/1985. Birth as well as death, by Accident. 5,000/ - solatium compensation for unknown vehicle accident, 15,000/ - compensation Under Section. 92 -A of Motor Vehicles Act. No fault 5,000/ - compensation component of consortium to widow ? 3,000/ -compensation component of funeral expenses only. And yet 3,000/ - total compensation for death by accident with fault by compromise to widow, now a fall sea deep. It is not colonial East India Company's Lord Clive's jurisprudence hang over ? Can it be said to be "Socialist" (Preamble) jurisprudence ? Neither compromise nor consent withdrawal but surrender: by helpless, ignorant poverty sticken, indolent, law literacy starved widow victim litigant; to exploitation and legal trickeries of death claim dozzers and avoiders.
(3.) AND now the black dark story by traditional facts narration.;