Jyotirmay Bhattacharya, J. - (1.) Re: CAN 7346 of 2014 (Substitution).
(2.) SOLE appellant, namely, Salil @ Sunil Kumar Sasmal died intestate on 5th June, 2014 leaving behind him surviving his heirs, heiresses and legal representatives as mentioned in paragraph 1 of the application for substitution. All the heirs and legal representatives of the said sole appellant, since deceased, excepting Beauty Mondal, the daughter of the pre -deceased daughter of the sole appellant, are major and sui juris. Beauty Mondal, the minor daughter of the pre -deceased daughter of the sole appellant, is represented by her natural guardian father Swapan Kumar Mondal. The application for substitution has been filed within the prescribed period of limitation.
(3.) HENCE , prayer for substitution of the legal representatives of the sole appellant in the place of the sole appellant, since deceased, is allowed.;