GITA GOSWAMI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is a petition under Article 226 of the Constitution of India for seeking the following relief(s):

(3.) It is the case of the petitioner that though the petitioner's husband's good name was Lalit Mohan Goswami, but he was most familiar to the relatives, friends and neighbours of the locality as in the name of Lalit Goswami. Besides his Service Records, in all other important documents like marriage certificate, Pan card, Voter I.D Card, Aadhaar card, Bank Pass Book etc.etc. his name recorded as Lalit Goswami. As such, during his lifetime Lalit Goswami, by an affidavit dtd. 6/9/2013, under Notary Public Udaipur, Gomati, Tripura declared that his actual name was Lalit Mohan Goswami, all documents are lying in the said name but in some other important documents, his name recorded as Lalit Goswami in place of Lalit Mohan Goswami. Lalit Mohan Goswami @ Lalit Goswami is the name of same identical person.