- (1.) Leave granted.
(2.) An interesting question has been raised in this appeal about the acceptability of claim for grant of compensation when the relatives are legal heirs but are not dependants of the deceased, before the Motor Accident Claims Tribunal, Darrang, Mangaldoi (in short "Tribunal").
(3.) Appellant claimed to be the wife of one Md. Nurul Hoque. She assailed the validity of the order dated 30.5.2005 in Petition No.382/2005 filed by the brothers of aforesaid Md. Nurul Hoque (hereinafter referred to as the 'deceased') in MAC Case No.139/2001 filed under the Motor Vehicles Act, 1988 (in short the 'Act').;