Smti Anjali Nongrum vs . Smti Daisy Diengdoh Through
2022 Latest Caselaw 622 Meg

 Serial No. 21
 Regular List
                  HIGH COURT OF MEGHALAYA
                         AT SHILLONG
MC (SA) No. 1 of 2022 in
SA No. 1 of 2020
                                  Date of Order: 25.10.2022

Smti Anjali Nongrum              Vs. Smti Daisy Diengdoh through
                                     Her legal representative
                                     Stanley L.K. Diengdoh

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


Appearance:
For the Petitioner(s)/Applicant(s) : Mr. S. Chakrawarty, Sr. Adv.
                                     Mr. E. Laloo, Adv.

For the Respondent(s)             : Mr. M.F. Diengdoh, Adv.

vice Mr. T.T. Diengdoh, Sr. Adv.

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

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

JUDGMENT AND ORDER (ORAL)

1. This instant Misc. application has been filed seeking

substitution of the appellant's daughter-in-law stated to be the

representative of the estate of the deceased person.

2. On the earlier occasion, the respondent had sought time to

file objections to the proposed substitution, however, today the learned

counsel for the respondent submits that he has no objection to the

substitution application, substituting the applicant in place of the

deceased appellant.

3. Perused the application for substitution. The grounds as

made out in Para-4, shows that the transfer of the suit property was as

far back as on 20.03.2006, in favour of the applicant.

4. In this view of the matter, the substitution application is

allowed and this Misc. Case stands closed and is accordingly disposed

of.

JUDGE

Meghalaya 25.10.2022 "V. Lyndem-PS"