Mahammad Raja Saha vs Sri Gourhari Giri
2022 Latest Caselaw 5608 Cal

 Dl.   August 18,              S.A. 375 of 2016
128.     2022

                               Mahammad Raja Saha
                                   Vs,
                               Sri Gourhari Giri

This appeal has come up for admission. The appellant

is not represented, nor any accommodation is prayed for. The

appellant was also not represented on July 11, 2022, when the

matter was taken up last for consideration. However, on

consideration of the materials on record and the judgments of both

the courts below, we direct that this appeal will be heard on the

following substantial questions of law :-

I. Whether the learned judge in the lower appellate court, substantially, erred in law in arriving at a finding that the registered agreement being Exhibit- executed for the benefit of the minor is void, ab initio in view of the provisions of Section 11 of the Indian Contract Act, 1872?

II. Whether the learned judge in the lower appellate court, substantially, erred in law in reversing the judgment of the trial court without considering the same in proper angle and, as such, whether the finding of the learned judge in the lower appellate court is based on erroneous interpretation of Section 11 of the Indian Contract Act, 1872?

Call for the records; issue usual notices.

Since the appellant is not represented, let an

administrative notice along with a copy of this order be sent to the

appellant at the address mentioned in the cause title of the

memorandum of appeal within a week from date in order to enable

the appellant to take appropriate steps in the matter.

The learned Registrar Administration (L & OM) of this

court is requested to ensure compliance of this order.

dns ( Siddhartha Roy Chowdhury, J. ) ( Soumen Sen, J. )