Delhi District Court
Deep Mala vs State on 30 January, 2026
IN THE COURT OF Ms. TARUNPREET KAUR
Administrative Civil Judge - Commercial Civil Judge
Additional Rent Controller
South-East, Saket Courts, Delhi
Succ. Court No. 137/25
DEEP MALA Vs. STATE
1. Deep Mala
W/o Late Sh. Man Mohan
R/o House No. 620, Prem Gali No. 4,
Kotla Mubarakpur, New Delhi-110003
2. Jatin
S/o Late Sh. Man Mohan
R/o House No. 620, Prem Gali No. 4,
Kotla Mubarakpur, New Delhi-110003
...petitioners
VERSUS
1. The State, Govt. NCT of Delhi
Through SDM, South East,
Lajpat Nagar IV, New Delhi-110024
2. Life Insurance Corporation of India
Through its Authorized Officer
office at : CP-3, Vibhav Khand,
Gomati Nagar, Lucknow, UP-226010
...respondents
Succ No. 137/25 Deep Mala Vs State NCT of Delhi Page No. 1 of 5
TARUNPREET
KAUR
Digitally signed by
TARUNPREET KAUR
Date: 2026.01.30
15:22:02 +0530
PETITION FOR GRANT OF SUCCESSION CERTIFICATE
UNDER SECTION 372 OF THE INDIAN SUCCESSION ACT,
1925
1. Date of Institution of Petition : 25.08.2025
2. Arguments heard on : 30.01.2026
3. Date of Judgment : 30.01.2026
4. Decision : Petition Allowed
JUDGMENT
1. Vide this judgment, the present petition filed by petitioners namely, Smt. Deep Mala and Sh. Jatin for grant of succession certificate in their favour qua the debt and securities in the name of Late Sh. Man Mohan with the entity concerned in the form of balance credits, shall be disposed of.
2. In the petition, it is inter-alia pleaded that Late Sh. Man Mohan, who passed away intestate on 04.11.2021, was the husband of petitioner no.1 and father of petitioner no.2. It has been further pleaded that at the time of his death, the deceased was ordinarily and permanently residing at Kotla Mubarakpur, which falls within the territorial jurisdiction of this Court. It has been further pleaded that therefore, the deceased has left behind only the petitioners as his Class-I legal heirs.
3. The record of the Court file reflects that the general notice of this petition was given to public by way of publication in the newspapers "Virat Vaibhav" on 31.10.2025. In response to the Succ No. 137/25 Deep Mala Vs State NCT of Delhi Page No. 2 of 5 TARUNPREET KAUR Digitally signed by TARUNPREET KAUR Date: 2026.01.30 15:22:09 +0530 said notices, no person from the general public came forward to offer any objection(s) qua grant of succession certificate in favour of the petitioners.
4. During the summary proceedings conducted as per Section 373 of the Indian Succession Act, 1925, 03 witnesses were examined.
5. Through her testimony, PW-1 Smt. Deep Mala tendered her evidence by way of affidavit Ex. PW-1/A and she relied upon documents which are as following :
(i) Copy of death certificate and Aadhar card of deceased, Ex.PW1/1 (colly) (OSR)
(ii) Copy of identity card and resident's proof of petitioners, Ex.PW1/2 (colly) (OSR)
(iii) Copy of e-mail dated 08.08.2024, Ex.PW1/3
(iv) Copy of death certificate of Smt. Laxmi Devi, Ex.PW1/4 (OSR)
(v) Certificate u/s 63 (4) BSA, Ex.PW1/5.
6. Further, RW-1 Sh. Mohd Shahnawaz, Civil Defence, SDM office, Lajpat Nagar, New Delhi brought the legal heir report pertaining to Late Sh. Man Mohan and the same is Ex.RW1/A.
7. Further, RW-2 Ms. Drishti Mittal, counsel for respondent no.2/LIC brought the details pertaining to LIC policy bearing no. 236353058 in name of deceased Late Sh. Man Mohan. She Succ No. 137/25 Deep Mala Vs State NCT of Delhi Page No. 3 of 5 TARUNPREET KAUR Digitally signed by TARUNPREET KAUR Date: 2026.01.30 15:22:16 +0530 further deposed that the amount payable under the said policy is Rs. 76,175/- as on 10.12.2025. Her reply is Ex.RW2/A (colly).
8. The entire record as well as the testimonies of the witnesses have been perused. Final arguments addressed by counsel for petitioner have been heard.
9. Perusal of legal heir report Ex.RW-1/A shows that Smt. Deep Mala (petitioner no.1 wife) and Sh. Jatin (petitioner no.2, son) are the only Class I legal heirs of the deceased. Further, no one came forward to oppose issuance of succession certificate despite publication in newspaper.
10. In view of Legal Heir report and above discussion, it is hereby ordered that succession certificate be issued in favour of petitioners namely, Smt. Deep Mala and Sh. Jatin for ½ share each qua the debts and securities of Late Sh. Man Mohan, which are as follows:
S Name of Name of Account no. Amount
. account entity
N holder
o
1 Man LIC 236353058 Rs. 76,175/-
Mohan
Total Rs. 76,175/-
11. The succession certificate shall be considered only as an entitlement of the petitioners to receive the amount (with applicable interest till date, if any) due towards Late Sh. Man Succ No. 137/25 Deep Mala Vs State NCT of Delhi Page No. 4 of 5 TARUNPREET KAUR Digitally signed by TARUNPREET KAUR Date: 2026.01.30 15:22:23 +0530 Mohan, as referred above. The succession certificate shall not be considered as a direction to concerned bank/official to transfer the aforesaid amount to petitioners. The concerned bank/official shall be competent to seek compliance of formalities, if any, to be fulfilled for the said purpose.
12. Upon filing of requisite Court fees of Rs. 1,523.5/- and indemnity bond by petitioners (in proportion of their share), succession certificate be issued.
13. File be consigned to Record Room after due compliance as per law.
TARUNPREET KAUR Announced in open Court Digitally signed by TARUNPREET KAUR Date: 2026.01.30 on 30th of January, 2026 15:22:47 +0530 (TARUNPREET KAUR) ACJ-cum-CCJ-cum-ARC, South-East District, Saket Courts, ND Succ No. 137/25 Deep Mala Vs State NCT of Delhi Page No. 5 of 5