HAFIZUN BEGUM Vs. MOTOR ACIDENT CLAIM TRIBUNAL

JUDGEMENT

(1.) The appellant, widow of Md. Nurul Haque, assails validity of the order dated 30.5.2005 passed in Petition No. 382 of 2005 filed by the brothers of late Md. Nurul Haque in M.A.C. Case No. 139 of 2001.

(2.) Mrs. N. Saikia, learned counsel for the appellant, has submitted as follows:

(3.) In the instant case, we find that the brothers of the deceased were made parties as claimant vide order dated 28.11.2003 passed by the Claims Tribunal. This order is binding on the appellant.