Madras High Court
Kathyaini Sambasivan … vs Dr.Nitya Sambamurti Ghotge on 2 July, 2024
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
O.P. No.691 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.07.2024
CORAM
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
O.P.No.691 of 2023
Kathyaini Sambasivan … Petitioner
Vs.
1.Dr.Nitya Sambamurti Ghotge
2.Prof.S.Lokanathan
3.Badri Lokanathan
4.Shobha Lokanathan Kavoori
... Respondents
PRAYER : Original Petition filed under Section 372 of the Indian
Succession Act, 1925, read with Order XXV Rule 6 of O.S. Rules to grant
Succession Certificate to the petitioner with power to collect the debts and to
receive interest, specified in the schedule hereto.
For Petitioner : Mr.Vikram Ramakrishnan
ORDER
The petition has been filed seeking Succession Certificate of the debts of Mrs.Tara Venkatraman who died intestate on 15.08.2017.
2. The petitioner and the respondents are the second class surviving https://www.mhc.tn.gov.in/judis 1/5 O.P. No.691 of 2023 legal heirs of the deceased Tara Venkatraman. The debts which stood in the name of Tara Venkatraman has been described in the schedule and they were deposited in the fixed deposit and savings bank account in the Indian Bank, Sterling Road Branch, Chennai.
3. After following the due procedure, the petitioner was directed to tender evidence. Accordingly, the petitioner examined herself as P.W.1. and she marked the death certificates of Tara Venkatraman and S.Venkatraman as Exs.P1 & P2. She also marked the death certificates of other two deceased sisters as Exs.P3 & P5. She also marked the documents relating to the family members / legal heirs of the other two deceased as Exs.P4 & P7. The documents relating to the bank deposits were marked as Exs.P8 & P9. The settlement deed which had been executed by Tara Venkatraman was marked as Ex.P6. The respondents have not raised any objection for grant of succession certificate in favour of the petitioner and filed their consent affidavits.
4. Taking into consideration the nature of the evidence recorded and the documents produced, this Original Petition stands allowed and the Succession Certificate shall be issued in favour of the petitioner, with power https://www.mhc.tn.gov.in/judis 2/5 O.P. No.691 of 2023 to collect the debts and to receive the interest and dividends thereon and negotiate and transfer the securities specified in the Schedule hereunder on payment of appropriate succession duty, if not paid earlier.
02.07.2024 Index :Yes/No gsk https://www.mhc.tn.gov.in/judis 3/5 O.P. No.691 of 2023 APPENDIX Petitioner's witness:
P.W.1 – Mrs.Kathyaini Sambasivan Documents marked:
Exhibits Documents
P1 the computer generated death certificate of Mr.S.Venkatraman.
P2 the computer generated death certificate of Mrs.Tara
Venkatraman.
P3 the computer generated death certificate of Mrs.Amrutha
Lokanathan.
P4 the computer generated surviving family members certificate of
Mrs.Amrutha Lokanathan.
P5 the computer generated death certificate of Mrs.Uma Samabmurti.
P6 the photocopy of the settlement deed dated 20.03.2013 executed
by Mrs.Tara Venkatraman in favour of Mrs.Amrutha Lokanathan. P7 the photocopy of the legal heirship certificate of Mrs.Uma Sambamurti.
P8 the photocopy of the Indian Bank fixed deposit receipt bearing A/C.No.989762475 stands in the name of Mrs.Tara Venkatraman. P9 the photocopy of the Indian Bank joint account passbook bearing A/C.No.401342520 of Mr.S.Venkatraman and Mrs.Tara Venkatraman.
P10 the copy of the paper publication effected in one issue of Tamil Daily "Makkal Kural" dated 01.03.2024. P11 the certificate under Section 65B of the Indian Evidence Act, 1872 in respect of electronic documents.
02.07.2024 gsk https://www.mhc.tn.gov.in/judis 4/5 O.P. No.691 of 2023 C.V.KARTHIKEYAN, J.
gsk O.P. No.691 of 2023 02.07.2024 https://www.mhc.tn.gov.in/judis 5/5