For vs For
2021 Latest Caselaw 1087 Tri

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                   HIGH COURT OF TRIPURA
                       _A_G_A_R_T_A_L_A_
              IA No.04 of 2021 IN LA APP No.26 of 2021
For Applicant(s)      :     Mr. Soumen Saha, Advocate.
For Respondent(s)         : Mrs. S. Deb(Gupta), Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

_O_ R_ D_ E_ R_ 11/11/2021

An application has been filed under Or.6, R.17 read with

Section 151 of CPC read with Chapter IV R.4 of the High Court rules

seeking for an order for inserting new names in place of the present

names of the claimant- respondent Nos.1 and 2 in the cause title of the

condonation petition being IA No.01 of 2021 arising out of and in

connection with LA No.26 of 2021.

It is stated by the learned counsel for the appellant that the

appeal had been filed before this Court arising from the judgment and

award dated 07.12.2019 passed ex parte by the learned Land Acquisition

Judge, Sipahijala. It appears that one Shri Sibayan Ch. Das and his wife

moved an application before the trial court under Section 152 of CPC for

correcting the names of the owner and claimants by way of deleting their

names as claimants and for inserting the names of Sri Shyamlal Das and

his wife Smt. Sabita Das as owner claimants. The said application came

to be allowed by order dated 23.07.2021.

As a consequence of the aforesaid amendment made in the

cause title by the Land Acquisition Judge, consequent amendments are

required to be carried out in the present appeal.

Prayer, as prayed for, is allowed.

The amendment, as sought for, may be incorporated. Fresh

cause title in accordance with the application be filed.

List the matter (LA APP No.26 of 2021) on 9th December,

2021.

Application stands disposed of.

(INDRAJIT MAHANTY), CJ

Dipesh