Delhi District Court
Pooja Bhargava @ Preeti Vema 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 -: 211/2022
Unique Case ID -: DLWT030026942022
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 Late Sh. Raj Kumar
2. Name of Deceased :
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.
Succ. Court 211/2022 Pooja Bhargava @ Preeti Vema Vs. State and Ors. Page No. 1 of 7 Digitally signed by ANSHUL ANSHUL MEHTA MEHTA Date:
2026.04.15 15:41:35 +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 Sh. Raj Kumar Verma, who was her father.
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. Amit Tyagi (A.O., Branch PW-1 : 113 LIC of India, Sansad Marg, New Delhi) Sh. Jitender Kumar (Manager, Branch 124 LIC of India, Sat PW-2 :
Nagar, Karol Bagh, New Delhi-110005) Ms. Arzoo Suri @ Fiza Suri RW-2 :
(Respondent no. 2) Ms. Pooja Bhargava @ Preeti PW-3 :
Verma (Petitioner)
DOCUMENTARY EVIDENCE
Authority letter of Sh. Amit
Ex.PW1/1 :
Tyagi
Ex.PW1/2 : Status report of policy no.
Succ. Court 211/2022 Pooja Bhargava @ Preeti Vema Vs. State and Ors. Page No. 2 of 7 Digitally
signed by
ANSHUL
ANSHUL MEHTA
MEHTA Date:
2026.04.15
15:41:43
+0530
113664230
Ex.PW1/3 : Record of policy no. 113664420
Authority letter of Sh. Jitender Ex.PW2/1 :
Kumar
Status report with respect to
Ex.PW2/2 :
policy no. 24693556
Ex.RW2/1 Copy of Aadhar Card of
:
(OSR) respondent no. 2
Ex.PW3/A : Evidence by way of affidavit
Ex.PW3/1 Copy of Aadhar Card of
:
(OSR) petitioner
Ex.PW3/2 Copy of death certificate of late
:
(OSR) Smt. Savita Verma
Ex.PW3/3 Copy of death certificate of late
:
(OSR) Sh. Raj Kumar Verma
Copy of PAN Card of late Smt.
Mark A :
Savita Verma
Copy of PAN Card of late Sh.
Mark B :
Raj Kumar Verma
Copy of death certificate of late Mark C :
Smt. Savita Verma Copy of death certificate of late Mark D :
Sh. Raj Kumar Verma Publication in newspaper "Veer Ex.PW3/4 :
Arjun" dated 20.12.2022
4. PW1 Sh. Amit Tyagi, A.O. Branch 113 LIC of India, Jeevan Tara Building 1" Floor, 5 Sansad Marg, New Delhi-110001, produced on record the summoned record. He produced the status report with respect to policy number no.113664230 having deposit of Rs.35230/-. He has also produced the record of the policy number 113664420 having deposit of Rs.36171.42/-.
Succ. Court 211/2022 Pooja Bhargava @ Preeti Vema Vs. State and Ors. Page No. 3 of 7 Digitally signed by ANSHUL ANSHUL MEHTA MEHTA Date:
2026.04.15 15:41:49 +0530
5. PW2 Sh. Jitender Kumar, Manager Branch 124 LIC of India, Sat Nagar, Karol Bagh, New Delhi-110005, produced the summoned record. He produced the status report with respect to police number no.24693556 having deposit of Rs.40815/-.
6. 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 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 stated that there is no other Class-I legal heir except as stated above. She further stated that deceased late Sh. Raj Kumar Verma and Smt. Savita Verma had not executed any Will during their life time. She 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.
7. PW4 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.
Digitally Succ. Court 211/2022 Pooja Bhargava @ Preeti Vema Vs. State and Ors. Page No. 4 of 7 signed by ANSHUL ANSHUL MEHTA MEHTA Date:
2026.04.15 15:41:55 +0530
8. I have heard the arguments of the learned counsel for the petitioner and have given my thorough consideration to the material on record.
9. 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 -
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 Succ. Court 211/2022 Pooja Bhargava @ Preeti Vema Vs. State and Ors. Page No. 5 of 7 Digitally signed by ANSHUL ANSHUL MEHTA MEHTA Date:
2026.04.15 15:42:02 +0530 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.
10. 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 Sh. Raj Kumar Verma, who expired on 25.07.2009. At the time of death of the deceased, the place of residence of the deceased was A-2/54, Rajouri Garden, New Delhi, i.e. within jurisdiction of this Court. Late Smt. Savita Verma/wife of the deceased is already 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.
11. 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 Digitally signed by ANSHUL Succ. Court 211/2022 Pooja Bhargava @ Preeti Vema Vs. State and Ors. Page No. 6 of 7 ANSHUL MEHTA MEHTA Date:
2026.04.15 15:42:08 +0530 respect of the following debts and securities of the deceased Late Sh. Raj Kumar Verma -
Sr. Details of account Amount (In Rs.) No.
1. LIC policy number no.113664230 in the name of Rs.35,230/-
Sh. Raj Kumar Verma. (Branch 113 LIC of India, Jeevan Tara Building, 1st Floor, 5 Sansad Marg, New Delhi).
2. LIC policy number 113664420 in the name of Sh. Rs.36,171.42/-
Raj Kumar Verma. (Branch 113 LIC of India, Jeevan Tara Building, 1st Floor, 5 Sansad Marg, New Delhi).
3. LIC policy number 24693556 in the name of Sh. Rs.40,815/-
R.K. Verma. (Branch 124 LIC of India, Sat Nagar, Karol Bagh, New Delhi-110005) 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.
12. 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.
13. 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 15:42:15 +0530 Announced in Open (ANSHUL MEHTA) Court.
This judgment
ACJ/CCJ/ARC(WEST)
contains 7 signed TIS HAZARI COURTS
pages. DELHI/15.04.2026
Succ. Court 211/2022 Pooja Bhargava @ Preeti Vema Vs. State and Ors. Page No. 7 of 7