(1.) WITH the consent of the parties, the matter is taken up for final hearing when on earlier occasion, Civil Application No. 5996/96 in this First Appeal was filed forgetting some amount released in favour of the claimants-respondents.
(2.) THE appellant ONGC is strenuously contending that the widow of the deceased Vinakapur @ Vinakumari having been employed with the Corporation because of untimely death of her husband, she cannot claim any dependency benefits nor can she come out with a case that she was dependent on her husband's income and, therefore, she should be awarded compensation under the Law of Torts.
(3.) THE moment it is kept in mind that the employment offered to the said widow on account of death of her husband was the part of the policy pursued by the Corporation as it was operating Compassionate Appointment Scheme, whether death was natural, accidental or otherwise, this would have been the position for the widow. She would have got the employment under the scheme keeping in mind her qualifications and eligibility.