- (1.) Leave granted.
(2.) An interesting question is involved in this appeal. By the impugned judgment the Calcutta High Court held that though the appellant, a married daughter of Bata Krishna Mondal (hereinafter referred to as the 'deceased') could maintain a claim petition in terms of Section 166 of the Motor Vehicles Act, 1988 (in short the 'Act') she was not entitled to any compensation as she was not dependant upon the deceased.
(3.) Factual position is undisputed and needs a brief reference.;