BINA MAHATO Vs. ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) In Re. CAN 3 of 2023 This is an application for regarding the attainment of majority of appellant no.3 namely, Kumari Riya Mahato.

(2.) Learned advocate for the appellant submitted that the appellant no.3 was minor at the time of preferring the instant appeal and she got majority during the pendency of the instant appeal. The copy Admit Card of West Bengal Board of Secondary Education was submitted. Perused the admit card, it appears that the respondent no.3 became major.

(3.) The CAN 3 of 2023 is disposed of with a direction tht the department shall make out the correction in respect of the fact that the respondent no.3 has obtain the majority. The correction should be made within a fortnight.