SUBIMAL CHATTERJEE Vs. SARASWATI BARDHAN

JUDGEMENT

(1.) The application for substitution consequent upon the death of the sole respondent, filed under C.A.N.1061 of 2011, is taken up for hearing by treating the same as on day's list.

(2.) The sole respondent died intestate on November 9, 2010 leaving behind him, his widow and his son as described in paragraph 3 of this application. The application is filed in time.

(3.) The heirs and legal representatives are major and sui juris and right to proceed with the appeal survives against them.