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Bangalore District Court

Smt.Umrao Bai vs Nil on 6 August, 2016

   IN THE COURT OF THE LVII ADDL.CITY CIVIL &
 SESSIONS JUDGE AT MAYO HALL UNIT, BANGALORE.
                   (CCH.58)

               Present: Smt.B.S.Rekha,
                                   B.A.(Law) LL.M.,
                    LVII Addl.City Civil & Sessions Judge,
                             Mayohall Unit, Bangalore.

         Dated: This, the 6th day of August 2016.


                  P & SC No.25001/2016

Petitioners:       1.   Smt.Umrao Bai,
                        w/o late Mr.Kishore
                        Kumar, aged about 55
                        yrs.

                   2.   Sri Mukesh Kumar, s/o
                        late Kishore Kumar,
                        aged about 33 yrs

                   3.   Smt.Sharmila Jain,
                        d/o late Mr.Kishore
                        Kumar, agreed to about
                        31 yrs.
                   4.
                        Sri Pradeep Kumar, s/o
                        late Mr.Kishore Kumar,
                        aged about 27 yrs

                        Sl.No.1 to 4 are residing
                                    2                P & SC.25001/2016




                             at No.B-17, III floor,
                             Sampurna -8, III corss,
                             Gavipuram Extn.,
                             Bengaluru-560 019.

                  (By Sri.M.D.Raghunath Advocate)

                                 V/S

Respondent:                  -NIL-

                               ORDERS

      The petition is filed by the Petitioners under Section

372 of the Indian Succession Act requesting the court to

issue Succession Certificate in favour of Petitioner No.1 to

receive the amounts covered in the share certificates

mentioned in the petition.

      2. The contention of the petitioners is that 1st

petitioner is the wife and Petitioners No.2 to 4 are children

of   late   Sri    Kishore    Kumar    who   died   intestate     on

10.12.2014. The deceased Sri Kishore Kumar was holding

the shares in the Demat format in the account maintained

by Aditya Birla money (DP 12301696) under client ID
                              3                 P & SC.25001/2016




Nos.10078045 and 10077562, as per the particulars

mentioned below:

                                 SHARES

                        Client ID - 10078045

Sl.No.      Company name & folio No.                 Units
   1. Alpine      Housing       Development
       Corporation Limited EQ            INE
       840D010155
   2. Andhra Cements ltd. EQ INE               50
       666E01012
   3. Antartica Ltd.WQ INE 414BOI021           1000
   4. ATCOM Tech.INE 834A01014                 1000
   5. Bharath Immuno & Biolog INE              1000
       994B01015
   6. BESL Infra INE 395A01019                 300
   7. BS Refrigerators INE 313A01019           500
   8. Century Yenka Ltd. INE 485A01015         15
   9. CG-Vaksoftware INE 084D01010             200
   10. Cinevista Ltd. INE 039D01026            3000
   11. Computech International Ltd. INE        2200
       751A01028
   12. Crest Animation Studio Ltd.INE          200
       774A01012
   13. Cybermate        Infotech     Ltd.INE   100
       215B01014
   14. Delta corp. Ltd.INE.124G01033           500
   15. Dredging Corpn. INE 506A01018           170
   16. GV Films INE 395D01030                  100
   17. Gamon infrastructure Pvt.Ltd INE        978
       181G01025
                           4                 P & SC.25001/2016




18. Ganesh      Benzoplast    Ltd.    INE   500
    388A01029
19. Genera Agro Corpn. INE 993L01015        1500
20. GMR       Infrastructure      Ltd.INE   600
    776C01039
21. Gothi Plascon India Ltd.          INE   200
    538G01018
22. GTL      Infrastructure       Ltd.INE   500
    221H01019
23. Gujarat Sidhi Cement Ltd. INE           125
    542A01039
24. Heidel Berg Cement India Ltd. INE       500
    578A01017
25. Himachal Futuristic Commn.Ltd.          4000
    INE 548A01028
26. Hindustan Oil Exploration Co.Ltd.       1250
    INE 345A01011
27. Housing            Dev.Corpn.Ltd.INE    1000
    19110102
28. Hytone Textile INE 926D01012            100
29. IDBI Bank Ltd. INE 008A01015            2100
30. Indiana      Ceralics    Ltd.     INE   300
    862B01012
31. Jagranprakash Ltd.INE 199G01027         286
32. L & T Finance Holding Ltd..INE          250
    498L01015
33. LML Ltd. INE 862801015                  1700
34. Marss Software INE 390A01017            200
35. Mangaluru Refinery & Petro INE          350
    103A01014
36. Mani       Infra      Constn.Ltd.INE    500
    949H01023
37. Monolisa Infra INE 021D01024            2500
38. NCC Ltd.INE 868B01028                   5000
                              5                  P & SC.25001/2016




39.   Next Media Ltd. INE 747B101016            1000
40.   NHPC Ltd.INE 848E01016                    285
41.   Odysseyvid INE 342B01016                  600
42.   Parekh Platinum, INE 598A01015            500
43.   Raunaq Automotive Comp.Ltd. INE           100
      704B01017
44.   Reliance Commn.Ltd.INE330H01018           25
45.   Reliance Power Ltd. INE 614G01033         368
46.   Ritesh Properties & Indus Ltd., INE       100
      299D01014
47.   Sreeramamult INE 879A01019                1000
48.   Shree     Renuka     Sugars    ltd.INE    1000
      087H01022
49.   Shree Gangapathi INE 488F01018            200
50.   Sterlite Tech.Ltd. INE 089C01029          800
51.   The Karur vysya Bank Ltd. INE             55
      036D01010
52.   Unitech Ltd. INE 694A01020                1000
53.   Uttama Galva Steel Ltd. INE               500
      699A01011
54.   Varun        Shipping       co.Ltd.INE    500
      7092A010123
55.   VA Tech Wabag Ltd. INE 956G01038          100
56.   Videocon         Industries        Ltd.   200
      INE.703A01011
57.   Videsh         Infotechnics        Ltd.   5500
      INE.861A01058
58.   VLS Finance ltd. INE 709A01018            200
59.   Winsome diamonds and jewelry INE          1878
      664A01015

               CLIENT ID- 10077562
60. Affidavit Tek Ltd.. INE 796A01023           125
61. Ashima Ltd. INE 440A01010                   500
                           6                P & SC.25001/2016




62.   ATV Projects Ltd. INE 447A01015      200
63.   Binny Ltd INE 118K01011              50
64.   Binny Mils ltd. INE 160L01011        7
65.   Brigade     Enterprises   Ltd. INE   50
      791101019
66.   Chitradurga Spintex Ltd. INE 676     300
      G01016
67.   Dhanalakshmi Bank Ltd.         INE   1000
      680A01011
68.   Dredging corp. INE 506A01018         50
69.   GMR     Infrastructure    Ltd. INE   1100
      776C01039
70.   GR Cables Ltd. INE 769B01010         100
71.   GTL Infra Ltd. INE 221H01019         650
72.   HBL Powers Systems Ltd., INE         1000
      292B01021
73.   Heidel Berg Cement Indus. INE        1500
      578A01017
74.   IDFC Ltd. INE 043D016                1
75.   IFCI Ltd. INE 039A01010              1787
76.   L & T Finance Holdings Ltd. INE      1000
      498L01015
77.   LML Ltd. INE 862A01015               1000
78.   Maars Software INE 390A01017         1100
79.   Maikaal Fibres INE 341c01016         100
80.   Manali Petro, INE 201A01024          300
81.   Metro global Ltd. INE 08d5D01033     3
82.   Next Gen Animation Media Ltd. INE    4
      8751010
83.   NHC Foods Ltd. INE 141C01028         455
84.   NHPC Ltd. INe 848E01016              1200
85.   NTPC Ltd. INE 733E01010              1150
86.   Primalphyto      Care    Ltd.  INE   10
      122J01015
                              7                P & SC.25001/2016




  87. Reiagro Ltd.INE 385B01031               400
  88. Reliance      Capital    Ltd.   INE     25
      013A01015
  89. Reliance Power Ltd. INE 614G0133        75
  90. Samtel Colour Ltd.INE 381A01016         200
  91. Sri Renuka Sugars Ltd. INE              1000
      987H01022
  92. Spel semicond.INE 252A01019             300
  93. Sterlite Tech Ltd. INE 089C01029        200
  94. Summit      Securities    Ltd.  INE     75
      519C01017
  95. SV global Ltd. INE 159L01013            50
  96. Transchem Ltd INE 019D01010             300
  97. Uco Bank INE 691A01018                  500
  98. Winsome Diamonds & Jewelry Ltd.         999
      INE 664A01015

     3. During his lifetime, the deceased Sri Kishore

Kumar had not nominated his nominee/s or made any

provisions to succeed to his estate. The Petitioners are the

only legal representatives of the deceased.     Hence, they

have sought this order from the court to receive the

amounts from the above shares.

     4. In support of the case of the Petitioners, the 4th

petitioner who is the son of the deceased had deposed to

that effect and produced Ex.P.1 death certificate of Kishore
                                8                P & SC.25001/2016




Kumar, Ex.P.2 & P.3 are the statement of NSDL DP

Holdings of the deceased with Aditya Birla Money and

Ex.P.4 is the letter of Aditya Birla Money to the 1st

Petitioner to produce the succession certificate and the

death certificate of the deceased.

     5. Heard arguments.

     6. The points which arise for my consideration are:

          1. Whether the Petitioners have made out
             grounds that they are the only L.Rs
             of the deceased Kishore Kumar?

          2. Whether the Petitioners prove that they
             are entitled for the relief claimed ?

          3. What order?

     7. My answer to the above points are:

          1. Point No.1: In the affirmative
          2. Point No.2: In the affirmative
          3. Point No.3: As per the final order, for the
                         following:

                        REASONS

     8.     Points No.1 and 2:-       In order to prove the

case of the Petitioners PW.1 who is the son of the deceased
                               9               P & SC.25001/2016




Kishore Kumar had categorically stated on par with the

petition averments and also produced the documents.

Perused the documents available on record as well as the

oral evidence of PW.1 and the copy of the Gazette

Publication which shows that the petitioners are the only

LRs of the deceased. Inspite of spot publication and gazette

notification none appeared as interested parties in this case

and also there are no rival claimants.          Further the

contention of the Petitioners is that they have not applied

for succession certificate in any other court. Looking to all

these aspects, in my opinion, the Petitioners have made out

grounds that they are the only legal heirs of deceased.

Though the Petitioners have not been made as nominees in

the schedule shares but when there are no other rival

claimants, the court has to come to the conclusion that

they are the only successors to the estate of the deceased.

Hence, in my opinion, the court can grant Succession
                                  10               P & SC.25001/2016




Certificate as prayed for. Hence, I answer these Points in

the affirmative.

     9.       Point No.3:- In the result, I proceed to pass the

following :

                               ORDER

The petition filed by the Petitioners u/s 372 of Indian Succession Act is allowed.

Issue Succession Certificate as prayed.

(Dictated to the Judgment writer directly on computer, signed and then pronounced by me in the Open Court on this, the 6th day of August 2016).

(B.S.REKHA) LVII Addl.City Civil & Sessions Judge, Mayo Hall Unit, Bangalore.

11 P & SC.25001/2016 6.8.2016:

Orders pronounced in the Open Court (vide separate order).
ORDER The petition filed by the Petitioners u/s 372 of Indian Succession Act is allowed.
Issue Succession Certificate as prayed.
(B.S.REKHA) LVII Addl.City Civil & Sessions Judge, Mayo Hall Unit, Bangalore.
12 P & SC.25001/2016 19.12.2015:
P- MDR For orders:
Orders pronounced in open court (vide separate orders) ORDER The petition filed by the Petitioners u/s 372 of Indian Succession Act is allowed. Issue Succession Certificate as prayed.
(B.S.REKHA) LVII Addl.City Civil & Sessions Judge, Mayo Hall Unit, Bangalore. 13 P & SC.25001/2016