Rajasthan High Court - Jodhpur
Iqbal Singh vs Every One & Ors on 5 October, 2012
Equivalent citations: AIR 2013 RAJASTHAN 1, (2013) 122 ALLINDCAS 731 (RAJ), (2013) 2 WLC(RAJ) 44, (2013) 2 CURCC 63
Author: R.S.Chauhan
Bench: R.S. Chauhan
[1]
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
JUDGMENT
(1) S.B. Civil Misc. Appeal No.1833/2012
Iqbal Singh Vs. Every one & Ors.
(2) S.B. Civil Misc. Appeal No.1834/2012
Mohan Lal Vs. State of Rajasthan & Ors.
(3) S.B. Civil Misc. Appeal No.1835/2012
Pankaj Kumar Vs. Every one & Ors.
Appeals under Order 384, Indian
Succession Act, 1925 against the
judgment dated 14.08.2012
passed by Addl. District Judge,
Sri Karanpur in Civil Misc.
Application No.80/2010.
Date of pronouncement of Judgment:
October 05, 2012
PRESENT
HON'BLE MR. JUSTICE R.S. CHAUHAN
Reportable
Mr. Rajeev Purohit, for the appellants.
BY THE COURT:
These three appeals raise a common legal issue; thus, they are being decided by this common judgment.
The legal issue, which arises for consideration of this Court, is whether a succession certificate can be issued by the District Judge under Section 370 of the Indian Succession Act, 1925 ('the Act', for short) for the purpose of [2] transfer of saw mill licence granted under the Rajasthan Forest Produce (Establishment and Regulation of Saw Mills) Rules 1983 ('the Rules', for short), or not?
The facts are being taken from the case of Iqbal Singh Vs. Deputy Forest Conservator & Ors. (S.B. Civil Misc. Appeal No.1833/2012). The appellant, Iqbal Singh, is aggrieved by the order dated 14.08.2012 (in the other two appeals also the appellants are aggrieved by order dated 14.08.2012) passed by Additional District Judge, Sri Karanpur, whereby the learned Judge has dismissed the application filed by the appellant for grant of succession certificate under the Act.
The brief facts of the case are that on 23.02.1998 the appellant's father, Gurcharan Singh, was granted a licence for running a saw mill by the Deputy Forest Conservator, Sri Ganganagar. The said licence was renewed periodically. Last time the licence was renewed was on 12.01.2011. The licence was renewed till further orders. Appellant's father, Shri Gurcharan Singh, expired on 28.12.2001 leaving behind the appellant, Iqbal Singh, and other legal representatives, namely respondent Nos.3 to 6. The respondent Nos.3 to 6 surrendered their rights with [3] regard to the licence in favour of the appellant. On 25.05.2010, the appellant filed an application before the Deputy Forest Conservator, Sri Ganganagar, and prayed that on account of his father's death, his name should be substituted in the licence. However, by letter dated 25.06.2010, the appellant was directed to submit a succession certificate issued by the District Judge in case he wanted the licence to be renewed/transferred in his name. Therefore, on 12.08.2010, the appellant submitted an application before the learned Judge for grant of the succession certificate. However, by order dated 14.08.2012, the learned Judge has dismissed the said application. Hence, this appeal before this Court.
Mr. Rajeev Purohit, the learned counsel for the appellants, has raised the following contentions before this Court: firstly, the appellants are solely dependent on the saw mill for their livlihood. After the death of their father/husband, they have been operating their saw mill for a number of years. Secondly, according to order dated 11.02.2011 issued by the Chief Conservator of Forest, Rajasthan, before a licence can be transferred in the name of a legal representative, he/she is required to submit a succession certificate issued by the District Court. Thirdly, [4] relying on the case of Smt. Budhwant Kaur Vs. Rawat Singh & Ors. (AIR 1988 Rajasthan 1), the learned counsel has contended that a mining lease is covered under Section 370 of the Act. Therefore, a succession certificate can be issued for a mining lease. Thus, similarly, a succession certificate can be issued for the transfer of a licence of saw mill. Lastly, the learned Judge has erred in concluding that a licence of a saw mill is not included in the definition of word "security" as given in Section 370(2) of the Act.
Heard the learned counsel, and perused the impugned order.
Part X of the Act deals with the procedure for the issuance and the ambit and scope of the succession certificate. Section 370, 372, 374, 376 and 377 are the relevant provisions in the present case. Section 370 is as under:
370. Restriction on grant of certificates under this Part.- (1) A succession certificate (hereinafter in this Part referred to as a certificate) shall not be granted under this Part with respect to any debt or security to which a right is required by section 212 or section 213 to be established by letters of administration or probate:[5]
Provided that nothing contained in this section shall be deemed to prevent the grant of a certificate to any person claiming to be entitled to the effects of a deceased Indian Christian, or to any part thereof, with respect to any debt or security, by reason that a right thereto can be established by letters of administration under this Act.
(2) For the purposes of this Part,"security"
means -
(a) any promissory note, debenture, stock or other security of the Central Government or of a State Government;
(b)any bond, debenture, or annuity charged by Act of Parliament of the United Kingdom on the revenues of India;
(c) any stock or debenture of, or share in, a company or other incorporated institution;
(d) any debenture or other security for money issued by, or on behalf of, a local authority;
(e) any other security which the State Government may, by notification in the Official Gazette, declare to be a security for the purposes of this Part.
Section 372 is as under:
372. Application for certificate.-(1) Application for such a certificate shall be made to the District Judge by a petition signed and verified by or on behalf of the applicant in the manner prescribed by the Code of Civil Procedure, 1908 (5 of 1908) for the signing and verification of a plaint by or on behalf of a plaintiff, and setting forth the following particulars, namely:-[6]
(a) the time of the death of the deceased;
(b) the ordinary residence of the deceased at the time of his death and, if such residence was not within the local limits of the jurisdiction of the Judge to whom the application is made, then the property of the deceased within those limits;
(c) the family or other near relatives of the deceased and their respective residences;
(d) the right in which the petitioner claims;
(e) the absence of any impediment under section 370 or under any other provision of this Act or any other enactment, to the grant of the certificate or to the validity thereof if it were granted; and
(f) the debts and securities in respect of which the certificate is applied for.
(2) If the petition contains any averment which the person verifying it knows or believes to be false, or does not believe to be true, that person shall be deemed to have committed an offence under section 198 of the Indian Penal Code. (45 of 1860).
(3) Application for such a certificate may be made in respect of any debt or debts due to the deceased creditor or in respect of portions thereof.
Section 374 is as under:
374. Contents of certificate.- When the District Judge grants a certificate, he shall therein specify the debts and securities set forth in the application for the certificate, [7] and may thereby empower the person to whom the certificate is granted-
(a) to receive interest or dividends on, or
(b) to negotiate or transfer, or
(c) both to receive interest or dividends on, and to negotiate or transfer, the securities or any of them.
Section 376 is as under:
376. Extension of certificate.- (1) A District Judge may, on the application of the holder of a certificate under this Part, extend the certificate to any debt or security not originally specified therein, and every such extension shall have the same effect as if the debt or security to which the certificate is extended had been originally specified therein.
(2) Upon the extension of a certificate, powers with respect to the receiving of interest or dividends on, or the negotiation or transfer of, any security to which the certificate has been extended may be conferred, and a bond or further bond or other security for the purposes mentioned in section 375 may be required, in the same manner as upon the original grant of a certificate.
Section 377 is as under:
377. Forms of certificate and extended certificate.- Certificates shall be granted and extensions of certificates shall be made, as nearly as circumstances admit, in the forms set forth in Schedule VIII.
A bare perusal of these provisions clearly reveal that a succession certificate can be issued only for debts or [8] for securities. This is obvious from Section 372(f) of the Act. Section 372 of the Act deals with the contents of the application which is to be filed by the applicant seeking a succession certificate. Section 372(f) of the Act clearly stipulates that the applicant must specify the debt and securities in respect of which certificate is applied for. Section 374 of the Act imposes a duty upon the District Judge to specify the debts and securities for which the succession certificate is being issued. Moroever, it empowers the District Judge to further grant the right to the applicant to receive interest or dividends on, to negotiate or transfer, or both to receive interest or dividents on, and to negotiate or transfer the securities of any of them. Section 376 of the Act further empowers the District Judge to extend the certificate to any debt or security not originally specified therein. Most importantly, the form set forth in Schedule VIII and mentioned in Section 377 of the Act deals only with "the debts and securities" and with no other movable property or interest.
Section 370 sub-section (2) of the Act clearly defines the word "security" to mean a promissory note, debenture, stock or other security of the Central Government or of a State Government. It further means [9] any stock or debenture, or share in a company, or other incorporated institution, or any debenture, or any security for money issued by, or on behalf of a local authority. Lastly, any other security which the State Government may by notification in the official gazette declare as a security for this part. Thus, for the licence, to qualify as a security, it must fall within the definition given under Section 370(2) of the Act.
This Court has repeatedly asked the learned counsel for the appellant to show if the State Government has declared a saw mill licence issued under the Rules of 1983 as being security by issuing a notification in the official gazette. The learned counsel has failed to produce such a notification. Instead, he kept on referring to the order dated 11.02.2011. However, as a licence issued under the Rules of 1983 has not been declared as "security" by the State Government, obviously, the said licence cannot and does not fall within the definition of "security" as defined in Section 370(2) of the Act. Merely because the Forest Department is insisting upon the submission of a succession certificate, it would not enlarge the definition of the word "security" as given in Section 370(2) of the Act. For, a departmental order cannot amend the law. Therefore, the [10] learned Judge was certainly justified in concluding that a succession certificate could not be given for transfer of a saw mill licence.
The case of Smt. Budhwant Kaur (supra) dealt with a transfer of a mining lease. In the said case, this Court observed as under:
"It has been further pointed out that the Government of Rajasthan has in fact issued the notice to the appellant for producing succession certificate before the leases could be transferred to her. It has been also pointed out that under Rule 14 of the Rajasthan Minor Mineral Concession Rules, 1977 it has been laid down that the leases (sic.) shall be required to deposit a sum equal to one fourth of the annual dead-rent as security in cash or, in the form of National Savings Certificate or National Plan Certificate or any other form of securities which may be notified by the Government for the due performance of the terms of the lease agreement. The certificate shall be pledged with Mining Engineer/Assistant Mining Engineer having jurisdiction over the area under lease. Therefore, it is evident that the security has to be deposited with the State Government for the purposes of enjoying the rights in the leases of the mines. It is, therefore, evident that the leases do come under the definition of security as laid down under Section 370 of the Act."
With respect, the learned Judge has failed to notice that the case was with regard to transfer of a mining [11] lease and not with regard to the refund of the security deposited by the appellant's husband Sardar Singh. Merely because security has to be deposited with the State Government for the purpose of enjoying the rights of a mining lease, would not bring a mining lease within the definition of the term "security" as defined in Section 370(2) of the Act. In the humble opinion of this Court, definition of "security" given in the abovementioned provision could not be enlarged so as to bring licences for which securities needs to be deposited within the said term. For, to do so would amount to enlarging the definition given by the legislature. Moreover, since a mining licence or a saw mill licence has not been declared to be a security by the State Government under Section 270 (2) (e) of the Act, obviously the same could not be included in the term "security" as defined in Section 370(2) of the Act. Therefore, the said judgment is against the tenor of Section 370 of the Act. Hence, the said judgment is per incuriam. Thus, the said judgment is not binding on this Court.
A distinction has to be made between the transfer of a licnece and seeking the refund of a security. Although for the purpose of refund of a security, the applicant would be entitled to a succession certificate [12] provided such a refund is permissible under the law. However, since a saw mill licence does not fall within the term "security" as defined in Section 370 sub-clause (2) of the Act, no succession certificate can be issued for the said transfer of licence under Section 370 read with Section 374 of the Act.
In the case of Bhajan Lal Vs. All General Public & Ors. (S.B. Civil Misc. Appeal No.2403/2011, decided on September 4, 2012), this Court has taken a similar view.
For the reasons stated above, these three appeals are devoid of any merit. Therefore, they are hereby, dismissed. No order as to cost.
(R.S.CHAUHAN), J.
arora/ 80