DIPALI DUTTA Vs. DILIP PAUL

JUDGEMENT

(1.) Learned advocate on behalf of the appellants/ claimants is present and submits that this application has been filed for condonation of delay in filing an application for recording the death of the appellant/claimant no.3. Considering the nature of the prayer, the delay is condoned.

(2.) The application under Sec. 5 of the Limitation Act, being CAN 1 of 2022, stands disposed of. In re: CAN 2 of 2022

(3.) This application has been filed for recording the death of the appellant/claimant no.3 supported by one death certificate showing the death of Purnima Rani Dutta on 8/9/2010. It is submitted that other legal heirs are already on record.