Wandahun Mawrie vs . Collector, Ri-Bhoi District, ...
2022 Latest Caselaw 592 Meg

Serial No. 07
Supplementary List
                            HIGH COURT OF MEGHALAYA
                                  AT SHILLONG

  MC(FA) No. 16 of 2022
  MC(FA) No. 17 of 2022
  MC(FA) No. 18 of 2022
  In FA No. 1 of 2022                                 Date of Order: 13.10.2022

  Wandahun Mawrie                       Vs.   Collector, Ri-Bhoi District, Nongpoh
  Marvellous Carol Nengnong             Vs.   Collector, Ri-Bhoi District, Nongpoh
  Peaceful Ramshon                      Vs.   Collector, Ri-Bhoi District, Nongpoh

  Coram:
                         Hon'ble Mr. Justice H. S. Thangkhiew, Judge


  Appearance:
  For the Petitioner/Appellant(s) :           Mr. V.K. Jindal, Sr. Adv. with
                                              Mr. V. Kumar, Adv.

  For the Respondent(s)             :         Mr. S. Sen, Sr. GA with

Ms. R. Colney, GA.

i) Whether approved for reporting in Yes/No Law journals etc.:

  ii)        Whether approved for publication
             in press:                                          Yes/No

                        JUDGMENT AND ORDER (ORAL)

1. These 3 applications being identical in nature and on the same

issue of substitution of the deceased appellants, are being disposed of by

this common order. The list of the deceased appellants, date of the

demise, and the names of persons sought to be substituted in their place,

for convenience, is illustrated in the table below.

Sl.        CASE NO                 NAME         OF    THE     NAME OF THE       DATE    OF

No.                                APPLICANT             &    DECEASED          DEATH

                                   RELATIONSHIP

                                   WITH DECEASED

       1. M.C. no. 16 of 2022 in   Smt. Wandahun Mawrie       (L)Kshiar         25/09/2010

           F.A. no. 1 of 2022      (Youngest daughter of      Mawrie

           (Respondent no. 7)      the Deceased)

       2. M.C. no. 17 of 2022 in   Smt.         Marvellous    (L) Theinsinola   16/04/2018

           F.A. no. 1 of 2022      Carol        Nengnong      Nengnong
           (Respondent no. 25)
                                   (Youngest daughter of

                                   the Deceased)

       3. M.C. no. 18 of 2022 in   Shri.           Peaceful   (L)   Plintimai   02/03/2016

           F.A. no. 1 of 2022      Ramshon (Son of the        Ramshon
           (Respondent no. 41)     Deceased)

2. Heard learned counsels for the parties, and perused the

materials on record especially the Death Certificates that has been issued

under Section 12/17 of The Registration of Births and Deaths Act, 1969.

Though, certain objections have been raised by the counsel for the

respondents as to the prayer of substitution, this Court is satisfied that

sufficient reasons have been given for substituting the applicants in place

of the deceased appellants, as shown in the table above.

3. Accordingly, these substitution applications are allowed, and

are disposed of.

Judge

Meghalaya 13.10.2022 "D.Thabah-PS"