Calcutta High Court
David Elias Nahoum vs Hafiz Mohammed Masood Allum on 24 February, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
GA No. 329 of 2014
With
CS No. 169 OF 1975
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
DAVID ELIAS NAHOUM
Versus
HAFIZ MOHAMMED MASOOD ALLUM
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 24th February, 2014.
Appearance :
Mr. D. Ghosh, Adv.
Mr. Rajarshi Dutta, Adv.
Mr. Sayantan Bose, Adv.
...for the petitioner The Court: This is an application for amendment of the plaint consequent to the death of the surviving trustee. The applicant is one of the trustees. The sole plaintiff died on March 7, 2013. Let it be recorded.
The plaintiff sought to serve a copy of the application on the defendant. The postal envelope came back with the remark "Room and floor number are not mentioned. Insufficient address". The amendment being formal in nature, is allowed. There would be an order in terms of prayer (b), (c), (d), (e) and (f) of the petition.
The plaintiff will serve a copy of the amended and re-verified plaint on the defendant immediately upon amendment and re-verification being carried out.2
G.A. No. 329 of 2014 is disposed of. There will no order as to costs.
Let the suit appear for hearing on March 28, 2014.
(DEBANGSU BASAK, J.) akb/