Delhi District Court
Pooja Bhargava @ Preeti Verma vs State And Ors on 15 April, 2026
IN THE COURT OF ADMINISTRATIVE CIVIL JUDGE-CUM-
CCJ-CUM-ADDITIONAL RENT CONTROLLER, WEST, TIS
HAZARI COURTS, DELHI
Presided over by- Sh. Anshul Mehta, DJS
Succ. Court -: 212/2022
Unique Case ID -: DLWT030026932022
Section(s) -: 372 of the Indian
Succession Act, 1925
In the matter of -
MS. POOJA BHARGAVA @ PREETI VERMA
R/o- B-2/GO2, Parsvanath Exotica
Golf Course Road, Sector-53,
Gutgaon, Haryana-122001
......... Petitioner
VS.
1. STATE
2. SMT. ARZOO SURI (NEE FIZA VERMA)
W/o- Sh. Arjun Suri
R/o- J-175, Rajouri Garden,
New Delhi-110027
........ Respondents
Ms. Pooja Bhargava @
1. Name of Petitioner :
Preeti Verma
2. Name of Deceased : Late Smt. Savita Verma
3. Date of Institution : 22.09.2022
4. Date of Reserving Order : 14.03.2026
5. Date of Decision : 15.04.2026
6. Decision : Allowed Argued by -: Sh. Satya Narayan, Ld. Counsel for the petitioner.
Digitally signed by Succ. Court 212/2022 Pooja Bhargava @ Preeti Verma Vs. State and Ors. Page No. 1 of 9 ANSHUL ANSHUL MEHTA MEHTA Date:
2026.04.15 15:42:32 +0530 JUDGMENT-
1. The present petition has been filed under Section 372 of the Indian Succession Act, 1925 (hereinafter, "the Act") by Ms. Pooja Bhargava @ Preeti Verma (hereinafter, "petitioner") for grant of succession certificate in her favour in respect of debts and securities left by the deceased Late Smt. Savita Verma, who was her mother.
2. Pursuant to filing of the petition, notice of the petition was given to all persons interested in the estate of the deceased, including the general public by way of publication in the newspaper 'Veer Arjun' dated 20.12.2022, inviting objections to the grant of succession certificate to the petitioners. However, no one appeared from general public to oppose or contest the petition.
3. The following oral and documentary evidence has been led in this case -
ORAL EVIDENCE Sh. Devendra Kumar (Special Assistant, Bank of PW-2 :
Baroda, Kirti Nagar
Branch, Delhi)
Sh. Jagdeesh Sharma (Sr.
Head Messenger, SBI,
PW-3 :
Rajouri Garden Branch,
Delhi)
Sh. Rajeev Kumar Sethi
(Manager, Canara Bank
PW-4 :
1386, Rajouri Garden
Branch, New Delhi)
Sh. Raghav Kumar Sharma
(Chief Manager, Punjab
PW-5 :
National Bank, West
Punjabi Bagh)
Succ. Court 212/2022 Pooja Bhargava @ Preeti Verma Vs. State and Ors. Page No. 2 of 9 Digitally
signed by
ANSHUL
ANSHUL MEHTA
MEHTA Date:
2026.04.15
15:42:38
+0530
Ms. (Scale-I
Poonam
PW-5 : Officer, Punjab and Sind
Bank)
Ms. Arzoo Suri @ Fiza
RW-2 :
Suri (Respondent no. 2)
Ms. Pooja Bhargava @
PW-6 :
Preeti Verma (Petitioner)
DOCUMENTARY EVIDENCE
Authority letter of Sh.
Ex.PW2/1 :
Devendra Kumar
Ex.PW2/2 : Statement of account in
respect of saving bank
account
Statement of FDR Account
Ex.PW2/3 :
no. 16460300010341
Statement of FDR Account
Ex.PW2/4 :
no. 16460300009680
Statement of FDR Account
Ex.PW2/5 :
no. 16460300010340
Authority letter of Sh.
Ex.PW3/1 :
Jagdeesh Sharma
Ex.PW3/2
: Statement of account
(Colly)
Ex.PW3/3 Copy of ID Card of Sh.
:
(OSR) Jagdeesh Sharma
Ex.PW4/1 Copy of ID Card of Sh.
:
(OSR) Rajeev Kumar Sethi
Ex.PW4/2 : Statement of account
Ex.PW5/1 Copy of ID Card of Sh.
:
(OSR) Raghav Kumar Sharma
The details of the certified
Ex.PW5/1 :
copy of the letter
Ex.RW2/1 Copy of Aadhar Card of
:
(OSR) respondent no. 2
Succ. Court 212/2022 Pooja Bhargava @ Preeti Verma Vs. State and Ors. Page No. 3 of 9 Digitally
signed by
ANSHUL
ANSHUL MEHTA
MEHTA Date:
2026.04.15
15:42:43
+0530
Evidence by way of
Ex.PW6/A :
affidavit
Ex.PW6/1 Copy of Aadhar Card of
:
(OSR) petitioner
Ex.PW6/2 Copy of death certificate of
:
(OSR) late Smt. Savita Verma
Ex.PW6/3 Copy of death certificate of
:
(OSR) late Sh. Raj Kumar Verma
Copy of PAN Card of late
Mark A :
Smt. Savita Verma
Copy of PAN Card of late
Mark B :
Sh. Raj Kumar Verma
Copy of death certificate of
Mark C :
late Smt. Savita Verma
Copy of death certificate of
Mark D :
late Sh. Raj Kumar Verma
Ex.PW6/4 : Publication in newspaper
"Veer Arjun" dated
20.12.2022
4. PW2 Sh. Devendra Kumar, Special Assistant, Bank of Baroda, Kirti Nagar Branch, Delhi, produced on record the details in respect of saving bank account no. 16460100005416 which is in the name of Savita Verma having balance amount of Rs. 6,466/- as on 29.05.2023. He also produced the details in respect of two FDRs bearing account no. 16460300010341 having amount of Rs. 3,15,555/- and account no. 16460300009680 having balance amount of rs.1,85,754/- which is in the name of Savita Verma. He deposed that one FDR account No. 16460300010340 has already closed on 22.09.2006.
5. PW3 Sh. Jagdeesh Sharma, Sr. Head Messenger, SBI, Rajouri Garden Branch, Delhi, produced on record the details in Succ. Court 212/2022 Pooja Bhargava @ Preeti Verma Vs. State and Ors. Page No. 4 of 9 Digitally signed by ANSHUL ANSHUL MEHTA MEHTA Date:
2026.04.15 15:42:50 +0530 respect of Saving Bank account no. 10464358260 (Old FDR no. 0129201268233 and renewed Said FDR No. 0129201268239 and said FDR amount is deposited and lying in the Saving Bank Account of Savita Verma) which is in the name of Savita Verma having balance amount of Rs.2,00,025/-.
6. PW4 Sh. Rajeev Kumar Sethi, S/o Sh. Raj Kumar Sethi, Manager, Canara Bank 1386, Rajouri Garden Branch, New Delhi, produced on record the details in respect of FDR bearing no. 1386401000101 which is in the name of Smt. Savita Verma having balance amount of Rs.89,447/- as on 15.10.2015. He deposed that the remaining FDRs bearing no. KD/4403/98, KD/4477/98, KD/1439/2001, KD/4400/98, are not traceable being very old.
7. PW5 Sh. Raghav Kumar Sharma S/o Sh. Ramphal Thakur, Chief Manager, Punjab National Bank, West Punjabi Bagh, New Delhi, deposed that the Oriental Bank of Commerce has been merged with Punjab National Bank. He deposed that all the summoned record pertaining to Oriental Bank of Commerce are not traceable being very old.
8. PW5 Ms. Poonam, Scale-I Officer, Punjab & Sind Bank, Tagore Garden Branch, New Delhi, produced on record the summoned record of two FDRs bearing receipt no.096782 in the name of Savita Verma which has been closed and the proceeds have been transferred to the beneficiaries Pooja Bhargava and Arzoo Suri.
9. RW2 Ms. Arzoo Suri @ Fiza Suri is the respondent no. 2, who stated that she is the daughter of deceased late Sh. Raj Kumar Verma and Smt. Savita Verma, who expired on 25.07.2009 and 02.03.2005 respectively. She deposed that deceased late Sh. Raj Digitally Succ. Court 212/2022 Pooja Bhargava @ Preeti Verma Vs. State and Ors. Page No. 5 of 9 signed by ANSHUL ANSHUL MEHTA MEHTA Date:
2026.04.15 15:42:57 +0530 Kumar Verma and Smt. Savita Verma has left behind petitioner and herself/respondent no. 2 respectively herein as the only surviving Class-I legal heirs. She deposed that there is no other Class-I legal heir except as stated above. She deposed that deceased late Sh. Raj Kumar Verma and Smt. Savita Verma had not executed any Will during their life time. She further deposed that she has no objection if succession certificate is granted in equal portion i.e. 50% each in favour of her and petitioner in respect of debts and securities of the deceased.
10. PW6 Ms. Pooja Bhargava @ Preeti Verma is the petitioner, who stated that she is the daughter of deceased late Sh. Raj Kumar Verma and Smt. Savita Verma, who expired on 25.07.2009 and 02.03.2005 respectively. She deposed that deceased late Sh. Raj Kumar Verma and Smt. Savita Verma has left behind herself/petitioner and respondent no. 2/Ms. Arzoo Suri @ Fiza Suri respectively herein) as the only surviving Class-I legal heirs. She deposed that there is no other Class-I legal heir except as stated above.
She further deposed that deceased late Sh. Raj Kumar Verma and Smt. Savita Verma had not executed any Will during their life time.
11. I have heard the arguments of the learned counsel for the petitioner and have given my thorough consideration to the material on record.
12. Part X of the Indian Succession Act, 1925 deals with the issuance of succession certificates. On bare perusal of the provisions of Part X of the Act, the following conditions are required to be satisfied before a succession certificate can be issued -
Digitally signed by Succ. Court 212/2022 Pooja Bhargava @ Preeti Verma Vs. State and Ors. Page No. 6 of 9 ANSHUL ANSHUL MEHTA MEHTA Date:
2026.04.15 15:43:04 +0530 A. The certificate can only be issued qua debt or securities, and debts due to the deceased creditor or in respect of portions thereof, and not where the right is required to be established by letters of administration or probate, B. The certificate can be granted by a Court within whose jurisdiction the deceased ordinarily resided at the time of his/her death or if he/she had no fixed place of residence, within whose jurisdiction any part of the property of the deceased may be found, C. The application for grant of certificate has been filed in accordance with Section 372 of the Act, and notice of the application is to be given in terms of Section 373 of the Act, D. The grantee of the certificate furnishes bond with surety or sureties, if directed by the Court, in terms of Section 375 of the Act, and also furnishes Court fee as per Section 379 of the Act.
In case the above-mentioned conditions are fulfilled, a succession certificate can be issued by the Court, which shall have effect throughout India, as per Section 380 of the Act. It has been held by the Hon'ble Supreme Court in Madhvi Amma Bhawani vs. Kunjikutty Pillai Meenakshi Pillai AIR 2000 SC 2301 that grant of certificate is only a determination of prima facie title and in such cases, the Court is to not determine finally as to who has the best right to estate. Only a summary enquiry into the right to the certificate is contemplated by the Act. It is in this light that the present petition is to be decided.
Digitally Succ. Court 212/2022 Pooja Bhargava @ Preeti Verma Vs. State and Ors. Page No. 7 of 9 signed by ANSHUL ANSHUL MEHTA MEHTA Date:
2026.04.15 15:43:10 +0530
13. Considering the facts and circumstances of the case, the evidence and other material on record, and the arguments addressed, it is clear that the petitioner/Ms. Pooja Bhargava @ Preeti Verma is the daughter of the deceased Late Smt. Savita Verma, who expired on 02.03.2005. At the time of death of the deceased, the place of residence of the deceased was at A-2/54, Rajouri Garden, New Delhi, i.e. within jurisdiction of this Court. Late Sh. Raj Kumar Verma/husband of the deceased is also expired. The petitioner and respondent no. 2 are Class I heirs of the deceased. No objections have been received by any other person, and public at large. Issuance of certificate is sought only qua debt and securities, the details of which have been tendered into evidence and there is no bar under Section 370 of Indian Succession Act, 1925 for the grant of succession certificate in favour of the petitioner Ms. Pooja Bhargava @ Preeti Verma and respondent no. 2 Ms. Arzoo Suri @ Fiza Suri.
14. Accordingly, in view of the above, the petitioner/Ms. Pooja Bhargava @ Preeti Verma and respondent no. 2/Ms. Arzoo Suri @ Fiza Suri is entitled to grant of succession certificate under Section 372 of Indian Succession Act, 1925 in equal portion i.e. 50% each in respect of the following debts and securities of the deceased Late Smt. Savita Verma -
Sr. Details of account Amount (In Rs.) No.
1. Saving bank account no. 16460100005416 Rs.6,466/-
in the name of Savita Verma. (Bank of Baroda, Kirti Nagar Branch, Delhi)(as per statement of PW2/Sh. Devendra Kumar and as on 29.05.2023)
2. Two FDRs bearing account no. Rs.3,15,555/- and 16460300010341 and 16460300009680 Rs.1,85,754/-
Digitally Succ. Court 212/2022 Pooja Bhargava @ Preeti Verma Vs. State and Ors. Page No. 8 of 9 signed by ANSHUL ANSHUL MEHTA MEHTA Date:
2026.04.15 15:43:17 +0530 which are in the name of Savita Verma. respectively (Bank of Baroda, Kirti Nagar Branch, Delhi) (as per statement of PW2/Sh. Devendra Kumar)
3. Saving Bank account no. 10464358260 in Rs.2,00,025/-
the name of Savita Verma. (SBI, Rajouri Garden Branch, Delhi) (as per statement of PW3/Sh. Jagdeesh Sharma)
4. FDR bearing no. 1386401000101 in the Rs.89,447/-
name of Smt. Savita Verma. (Canara Bank 1386, Rajouri Garden Branch, New Delhi) (as per statement of PW4/Sh. Rajeev Kumar Sethi and as on 15.10.2015) The issuance of the succession certificate is subject to the payment of Court fees as per Article 12 of Schedule I of the Court Fees Act, along with the furnishing of an indemnity bond with one surety each.
15. The succession certificate shall be considered only as an entitlement of the petitioner to receive the shares (with interest / dividend, as applicable and also the right to negotiate/transfer the said securities as per law) due towards the deceased as referred above. The concerned official shall be competent to seek compliance of formalities, if any, to be fulfilled for the said purpose.
16. The present petition is disposed of accordingly. On compliance of the above-mentioned terms and conditions, Succession Certificate be issued in terms of this judgment, and file be consigned Digitally signed by ANSHUL to record room after necessary compliance. ANSHUL MEHTA MEHTA Date:
2026.04.15 15:43:26 +0530 Announced in Open (ANSHUL MEHTA) Court.
This judgment
ACJ/CCJ/ARC(WEST)
contains 9 signed TIS HAZARI COURTS
pages. DELHI/15.04.2026
Succ. Court 212/2022 Pooja Bhargava @ Preeti Verma Vs. State and Ors. Page No. 9 of 9