Madras High Court
Shankar Iyer … vs Unknown on 14 March, 2023
O.P.No.582 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.03.2023
CORAM
THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
O.P.No.582 of 2022
Shankar Iyer … Petitioner
PRAYER: Original Petition filed for Succession Certificate under Section
372 of Indian Succession Act, 1925 under Order XXV Rule 6 of Original
Side Rules, prays that a Succession Certificate may be granted in favour of
the first Petitioner with powers to collect and encash the securities as
specified in the schedule annexed hereto.
For Petitioners : Mr.C.Shankary
ORDER
The petitioner seek Succession Certificate in respect of the securities held by A.V.Krishnan and T.R.Ponnammal, who died intestate on 28.05.2016 and 07.02.2014 respectively. The petitioner is the only son of the deceased A.V.Krishnan and T.R.Ponnammal.
2. The petitioner has been examined as P.W.1. He has produced the death certificate of the deceased A.V.Krishnan and T.R.Ponnammal, as Exs.P1 and P2, and the surving family members certificate of the deceased A.V.Krishnan and T.R.Ponnammal as Ex.P8. A perusal of Ex.P8 shows https://www.mhc.tn.gov.in/judis 1/4 O.P.No.582 of 2022 that the petitioner is the only legal heirs of the deceased A.V.Krishnan and T.R.Ponnammal. A paper publication has been made and no objections have been received.
3.In view of the above evidence, the Original Petition is allowed granting Succession Certificate in favour of the petitioner as he is the only surving family member, in respect of the securities mentioned in the schedule to the petition.
14.03.2023 gba Index :Yes/No Petitioner's witness:
P.W.1 – Mr.Shankar Iyer Documents exhibited by the petitioners:
Exhibits Documents
Ex.P1 Death certificate of A.V.Krishnan
Ex.P2 Death certificate of T.R.Ponnammal
Ex.P3 Computer generated certificate of family tree
Ex.P4 Photocopy of petitioner's Aadhaar card
Ex.P5 Photocopy of petitioner's PAN card
Ex.P6 Photocopy of Tamil Nadu Government Gazette dated
30.09.2020 stating that my name has been changed from https://www.mhc.tn.gov.in/judis 2/4 O.P.No.582 of 2022 Exhibits Documents S.Shankar to Shankar Iyer in page No.843 Ex.P7 Photocopy of petitioner's affidavit daed 03.05.2021 stating that S.Shankar and Shankar Iyer are one and the same person.
Ex.P8 Computer generated surviving family members certificate Ex.P9 (Series 5 nos.) are the photocopies of the share certificates in Reliance Industries Limited jointly standing in the names of Mr.A.V.Krishnan and Mrs.T.R.Ponnammal Ex.P10 (series 2 nos.) are the photocopies of the share certificates in Reliance Industries Limited jointly standing in the name of Mr.A.V.Krishnan Ex.P11 (series 4 nos.) are the photocopies of the share certificates in Reliance Industries Limited jointly standing in the name of Mrs.T.R.Ponnammal Ex.P12 Photocopy of the letter dated 13.11.2020 addressed to me by the Reliance Industries Limited with regard to transmission of shares of Mr.A.V.Krishnan and Mrs.T.R.Ponnammal Ex.P13 E-mail dated 16.05.2022 sent by Kfin Technologies Limited to the petitioner.
Ex.P14 Copy of paper publication effected in one issue of Tamil daily “Makkal Kural” dated 19.11.2022 14.03.2023 gba https://www.mhc.tn.gov.in/judis 3/4 O.P.No.582 of 2022 K.KUMARESH BABU,J.
gba O.P.No.582 of 2022 14.03.2023 https://www.mhc.tn.gov.in/judis 4/4