Ct. 8 Smt. Mira Dey & Anr vs Satinath Pal & Ors
2021 Latest Caselaw 5827 Cal

2. FMAT 679 of 2018 24-11-2021 sg

Ct. 8 Smt. Mira Dey & Anr.

Versus Satinath Pal & Ors.

(Through Video Conference)

The appellants are not represented nor any accommodation

is prayed on behalf of the appellants.

The Additional Stamp Reporter in his report has made two

defects. One of the defects is that the certified copy of the decree

under challenge is bereft of the date of judgment of that Court. In

view of Order XX Rule 7 of the Code of Civil Procedure, the

decree should bear that date on which the judgment was

pronounced.

In view thereof, the date of decree and the date of the

judgment should be the same. We take the date of decree as that of

the date of judgement and for this purpose the record may not be

required to send down for rectification. However, the other defect

is minor which may also be cured.

The matter is adjourned for one week.

In the event the said defect is not removed in the meantime

and the appellants are not represented on the adjourned date or

either, the appeal may be dismissed.

(Ajoy Kumar Mukherjee, J.) (Soumen Sen, J.)