Delhi District Court
Smt. (Dr.) Seema Sood vs State Of Nct Of Delhi on 6 February, 2019
: IN THE COURT OF SACHIN SANGWAN
ADDITIONAL RENT CONTROLLER (SOUTH):
COURT ROOM NO. 204, SAKET COURTS: NEW DELHI
SUCCESSION CASE NO. 16/2018
Smt. (Dr.) Seema Sood
W/o late Sh. Anshumalee Sood
R/o M17, Green Park,
New Delhi16
......... Petitioner
Vs.
1. State of NCT of Delhi
2. Sh. Kanak Sood
S/o late Sh. Anshumalee Sood
R/o M17, Green Park,
New Delhi16
............Respondents
Application for grant of Succession Certificate U/S 372 of
Indian Succession Act, 1925.
DATE OF INSTITUTION : 03.02.2018
DATE OF RESERVING ORDER : 12.12.2018
DATE OF PRONOUNCEMENT : 06.02.2019
JUDGMENT
1. Vide this judgment, I shall dispose off the petition filed by the petitioner Smt. (Dr.) Seema Sood for the grant of a succession certificate under section 372 of the Indian Succession Act, 1925 (hereinafter referred to as 'the Act') in respect to debt/securities etc., of Late Sh. Trilok Singh Sood @ T S Sood, late Smt. Dev Kumari Sood and late Sh. Anshu @ Anshumalee Sood.
2. The facts relevant for the disposal of the present petition are that Late Sh. Trilok Singh Sood, late Smt. Dev Kumari Sood and late Sh.
Succession No. 16/2018 Smt. (Dr.) Seema Sood Vs The State of NCT of Delhi & Anr Page 1/10Anshu @ Anshumalee Sood, inlaws as well as husband of the petitioner, expired on 19.09.1990, 05.10.2007 & 04.05.2014 respectively. It has been stated that petitioner is the wife of Anshumalee Sood and daughterinlaw of Sh. Trilok Singh Sood and Smt. Dev Kumari Sood. It has further been stated that deceased persons were having shares jointly or independently as mentioned in the petition which is reproduced hereinbelow: S Compan Holder No. Reg. Certificat Distinctive No.s Marke Total No y name name of Folio e No. t Value Market sha No. / share Value re (Rs.) (Rs.) 1 Reliance Trilok Singh 017675 10648754 190410866 to Rs.10/ 300 Industries Sood 30 18 190410895 Ltd.
2 do Trilok Singh 001767 52885047 001241102100 Rs.10 100
Sood 10 518 -
001241102109
3 do Trilok Singh 001767 52885046 001241102080 Rs.10 200
Sood 20 518 001241102099
4 Reliance Trilok Singh 001767 62217395 002185850973 Rs.10 600
Industries Sood 60 518 -
Ltd. 002185851032
5 do Trilok Singh 001767 66412494 006853727620 Rs.10 1200
Sood 120 518 to
006853727739
6 do Trilok Singh 312942 11622627 2102401184 to Rs.10 500
Sood & Dev 50 66 2102402333
Kumari
Sood
7 do Trilok Singh 312994 11622628 210240234 to Rs.10 20
Sood and 2 266 210240235
Dev Kumari
Sood
8 do Trilok Singh 031294 53505648 001252041589 Rs.10 500
Sood and 50 266 -
Dev Kumari 001252041638
Sood
9 do Trilok Singh 031294 53505649 001252041639 Rs.10 20
Sood and 2 266 -
Dev Kumari 001252041640
Sood
10 do Trilok Singh 031294 62217624 002185881187 Rs.10 1,040
Sood and 104 266 -
Dev Kumari 002185881290
Sood
11 do Trilok Singh 031294 66412705 006853758879 Rs.10 2,080
Succession No. 16/2018 Smt. (Dr.) Seema Sood Vs The State of NCT of Delhi & Anr Page 2/10
Sood and 208 266 to
Dev Kumari 006853759086
Sood
12 do Trilok Singh 312942 10649049 190414924 to Rs.10 320
Sood and 32 58 190414955
Dev Kumari
Sood
13 do Dev Kumari 031294 53181253 001245549246 Rs.10 140
Sood & 258 -
Trilok Singh 14 001245549259
Sood
14 do Dev Kumari 031294 53181252 001245549228 Rs.10 180
Sood & 18 258 -
Trilok Singh 001245549245
Sood
15 do Dev Kumari 031294 62217623 002185881123 Rs.10 640
Sood and 64 258 -
Trilok Singh 002185881186
Sood
16 do Dev Kumari 031294 66412704 006853758751 Rs.10 1,280
and Trilok 128 258 to
Singh Sood 006853758878
17 do TS Sood & 312942 10649048 190414912 to Rs.10 120
Asnshu 12 40 190414923
Sood
18 do TS Sood and 031294 50748482 001162286863 Rs.10 120
Anshu Sood 12 240 001162286874
19 do TS Sood and 031294 62217622 002185881099 Rs.10 240
Anshu Sood 24 240 -
002185881122
20 do TS Sood and 031294 66412703 006853758703 Rs.10 480
Anshu Sood 48 240 to
0068537358750
21 Reliance Trilok Singh 104157 01651579 0025845120 to Rs.10 50
Capital Sood and 5 939 3 0225845124
Dev Kumari
Sood
22 do Trilok Singh 104965 01659651 0226157363 to Rs.10/ 30
Sood 3 148 4 0226157365
23 do Dev Kumari 104111 01651117 0225827474 to Rs.10/ 30
Sood and 3 769 6 0225827476
Trilok Singh
Sood
24 do TS Sood and 104066 01650660 0225809627 to Rs.10/ 10
Anshu Sood 1 071 7 0225809627
25 Reliance Trilok Singh 200315 00406979 2397038524 to Rs.10/ 260
Power Sood and 26 745 5 2397038549
Dev Kumari
Sood
26 do Trilok Singh 200310 00406948 2397031319 to Rs.10/ 150
Sood 15 891 5 2397031333
Succession No. 16/2018 Smt. (Dr.) Seema Sood Vs The State of NCT of Delhi & Anr Page 3/10
27. do Dev Kumari 200315 00406979 2397038508 to Rs.10/ 160
Sood and 737 4 2397038523
Trilok Singh 16
Sood
28. do TS Sood and 200315 00406979 2397038502 to Rs.10/ 60
Anshu Sood 6 729 3 2397038507
29 Tata Dev Kumari E2D20 7215 7251096 - Rs.2/ 800
Motors Sood and 400 23681 7251495
Limited Anshu Sood
30 do Trilok Singh E2T20 7280 7310691 - Rs.2 1120
Sood and 560 17031 7311250
Anshu Sood
31 Max A M Sood 000005 13 4006 to 4105 Rs.2 200
Financial 100 8
Services
Ltd.
32 Max A M Sood 000005 00050009 398 to 417 Rs.10 200
Ventures 20 8
and
Industries
Limited
33 Max A M Sood 000058 9 1986 to 2085 Rs.2 200
India 100
Limited
3. It has been further stated that petitioner is one of the legal heir/ representative of above said deceased persons alongwith respondent no.2 Kanak Sood (son of deceased Anshumalee Sood / grandson of Sh. Trilok Singh Sood and Smt. Dev Kumari Sood). It has further been stated on behalf of the petitioner that there is no impediment under the provision of the Act in the grant of succession certificate in her favour.
4. A notice of the petition was published in the daily newspapers ''The Statesman and Dainik Jagran" both on 15.02.2018 inviting objections on behalf of general public to the grant of succession certificate in favour of the applicant / petitioner, but none had appeared on behalf of the public at large on the day of hearing fixed to contest / oppose or raise any objection to the grant of the succession certificate in favour of the applicant / petitioner.
5. On 24.04.2018, two affidavits had been filed on behalf of Max Financial Services Ltd (formerly known as Max India Ltd) as well as on Succession No. 16/2018 Smt. (Dr.) Seema Sood Vs The State of NCT of Delhi & Anr Page 4/10 behalf of Max India Limited (formerly known as Taurus Ventures Ltd.). In the affidavit filed on behalf of Max India Limited, it is informed that Mr. A M Sood was a shareholder of the company holding 100 equity shares of Rs.2/ each bearing share certificate no.9. In the other affidavit filed on behalf of Max Financial Services Limited, it is informed that Mr. A M Sood was a shareholder of the company holding 100 equity shares of Rs.2/ each bearing share certificate no.13. It is stated in both the affidavits that they/respondents have no objection to the transfer of shares in favour of petitioner as per the orders of this court.
6. On 10.07.2018, a report was received by way of post from Karvy Computershare qua shares of Reliance Capital Ltd. (RCL) & Reliance Power Ltd. (RPOWER) giving following details of equity shares : Company Folio No. Dist. Nos. Certificate No. of Registered Holder (s) No. Shares RCL 104157939 225845120 16515793 5 Trilok Singh Sood 225845124 Dev Kumari Sood RCL 104965148 226157363 16596514 3 Trilok Singh Sood 226157365 RCL 104111769 225827474 16511176 3 Trilok Singh Sood 225827476 Dev Kumari Sood RCL 104066071 225809627 16506607 1 T S Sood 225809627 Anshu Sood RPOWER 200315745 2397038524 4069795 26 Trilok Singh Sood 2397038549 Dev Kumari Sood RPOWER 200310891 2397031319 4069485 15 Trilok Singh Sood 2397031333 RPOWER 200315737 2397038508 4069794 16 Trilok Singh Sood 2397038523 Dev Kumari Sood RPOWER 200315729 2397038502 4069793 6 T S Sood 2397038507 Anshu Sood
7. Further, a report dated 06.11.2018 was received through registered post from Karvy Computershare qua shares of Reliance Industries Ltd.
giving following details :
Succession No. 16/2018 Smt. (Dr.) Seema Sood Vs The State of NCT of Delhi & Anr Page 5/10
Folio Name and address Distinctive Nos. Certificate Qty Remarks
No. of holder No.
001767 Trilok Singh Sood 190410866895 10648754 30 Base shares
518 M 17 Green Park 1241102080109 5288504647 30 Bonus 1997
Main New Delhi16
2185850973132 62217395 60 Bonus 2009
6853727620 66412494 120 Bonus2017
Total 240
031294 T S Sood 190414912923 10649048 12 Base shares
240 (Jt.) Anshu Sood 1162286863874 50748482 12 Bonus 1997
(Address as above)
2185881099122 62217622 24 Bonus 2009
6853758703750 66412703 48 Bonus 2017
Total 96
031294 Dev Kumari Sood 190414924955 10649049 32 Base shares
258 (Jt.) Trilok Singh 1245549228259 5318125253 32 Bonus 1997
Sood
(Address as above) 2185881123186 62217623 64 Bonus 2009
6853758751878 66412704 128 Bonus 2017
Total 256
031294 Trilok Singh Sood 210240184235 1162262728 52 Base shares
266 (Jt.) Dev Kumari 1252041589640 5350564849 52 Bonus 1997
Sood
(Address as above) 2185881187290 62217624 104 Bonus 2009
6853758879086 66412705 208 Bonus 2017
Total 416
Grand Total 1008
8. Further, a report was received dated 30.07.2018 from TSR Darashaw Limited qua shares of Tata Motors Limited, A/c No. E2D2023681 in the name of Mrs Dev Kumari Sood and Mr. Anshu Sood. It was informed that there are 400 shares of Rs.2/ each of Tata Motors Ltd held under Folio No. E2D2023681 of Dev Kumari Sood and Anshu Sood and 560 shares of Rs.2/ each held under Folio No.E2T2017031 of Trilok Singh Sood and Anshu Sood. It is also informed that the current market value of shares is Rs.2,52,000/ approx as on date.
Succession No. 16/2018 Smt. (Dr.) Seema Sood Vs The State of NCT of Delhi & Anr Page 6/109. The petitioner was examined as PW1 who deposed on the lines of the facts as averred in her petition. She had relied upon the following documents:
a) copy of aadhar card of deponent as Ex.PW1/1
b) death certificate of fatherinlaw of deponent as Ex.PW1/2
c) death certificate of motherinlaw of deponent as Ex.PW1/3
d) death certificate of deceased as Ex.PW1/4
e) copies of identification documents of deceased Sh Trilok Singh Sood, Anshumalee Sood @ Anshu Sood and Smt. Dev Kumari Sood are Ex.PW1/5 (colly, four pages)
f) copy of surviving member certificate as Ex.PW1/6
g) copies of share certificates as Ex.PW1/7 (colly)
h) CA valuation certificate as Ex.PW1/8
i) statement / report received by deponent through registered post from Karvy Computershare qua shares of Reliance Industries held by Mr. Trilok Singh Sood as Ex.PW1/9
10. As per CA valuation certificate Ex.PW1/8, relied upon by petitioner, shows following details of shares, quantity of shares, value of shares etc. as on 09.11.2018: S Compan Holder No. Reg. Certifi Distinctive No.s Market Total No y name name of Folio cate Value / Market sha No. No. share Value re (Rs.) (Rs.) 1 Reliance Trilok Singh 01767 106487 190410866 to 1093.45/ 32804/ Industries Sood 30 518 54 190410895 Ltd.
2 do Trilok Singh 00176 528850 001241102100 1093.45/ 10934/
Sood 10 7518 47 -
001241102109
3 do Trilok Singh 00176 528850 001241102080 1093.45/ 21869/
Sood 20 7518 46 001241102099
4 Reliance Trilok Singh 00176 622173 002185850973 1093.45/ 65607/
Industries Sood 60 7518 95 -
Ltd. 002185851032
5 do Trilok Singh 00176 664124 006853727620 1093.45/ 131214/
Sood 120 7518 94 to
006853727739
6 do Trilok Singh 31294 116226 2102401184 to 1093.45/ 54672/
Sood & Dev 50 266 27 2102402333
Kumari
Sood
7 do Trilok Singh 31299 116226 210240234 to 1093.45/ 2187/
Succession No. 16/2018 Smt. (Dr.) Seema Sood Vs The State of NCT of Delhi & Anr Page 7/10
Sood and 2 4266 28 210240235
Dev Kumari
Sood
8 do Trilok Singh 03129 535056 001252041589 1093.45/ 54672
Sood and 50 4266 48 -
Dev Kumari 001252041638
Sood
9 do Trilok Singh 03129 535056 001252041639 1093.45/ 2187
Sood and 2 4266 49 -
Dev Kumari 001252041640
Sood
10 do Trilok Singh 03129 622176 002185881187 1093.45/ 113719
Sood and 104 4266 24 -
Dev Kumari 002185881290
Sood
11 do Trilok Singh 03129 664127 006853758879 1093.45/ 227438/
Sood and 208 4266 05 to
Dev Kumari 006853759086
Sood
12 do Trilok Singh 31294 106490 190414924 to 1093.45/ 34990/
Sood and 32 258 49 190414955
Dev Kumari
Sood
13 do Dev Kumari 03129 531812 001245549246 1093.45/ 15308/
Sood & 4258 53 -
Trilok Singh 14 001245549259
Sood
14 do Dev Kumari 03129 531812 001245549228 1093.45/ 19682/
Sood & 18 4258 52 -
Trilok Singh 001245549245
Sood
15 do Dev Kumari 03129 622176 002185881123 1093.45/ 69980/
Sood and 64 4258 23 -
Trilok Singh 002185881186
Sood
16 do Dev Kumari 03129 664127 006853758751 1093.45/ 139960/
and Trilok 128 4258 04 to
Singh Sood 006853758878
17 do TS Sood & 31294 106490 190414912 to 1093.45/ 13121/
Asnshu 12 240 48 190414923
Sood
18 do TS Sood and 03129 507484 001162286863 1093.45/ 13121/
Anshu Sood 12 4240 82 001162286874
19 do TS Sood and 03129 622176 002185881099 1093.45/ 26243/
Anshu Sood 24 4240 22 -
002185881122
20 do TS Sood and 03129 664127 006853758703 1093.45/ 52486/
Anshu Sood 48 4240 03 to
0068537358750
21 Reliance Trilok Singh 10415 016515 0025845120 to 258.25 1291/
Capital Sood and 5 7939 793 0225845124
Succession No. 16/2018 Smt. (Dr.) Seema Sood Vs The State of NCT of Delhi & Anr Page 8/10
Dev Kumari
Sood
22 do Trilok Singh 10496 016596 0226157363 to 258.25 775/
Sood 3 5148 514 0226157365
23 do Dev Kumari 10411 016511 0225827474 to 258.25 775/
Sood and 3 1769 176 0225827476
Trilok Singh
Sood
24 do TS Sood and 10406 016506 0225809627 to 258.25 258/
Anshu Sood 1 6071 607 0225809627
25 Reliance Trilok Singh 20031 004069 2397038524 to 30.80 801/
Power Sood and 26 5745 795 2397038549
Dev Kumari
Sood
26 do Trilok Singh 20031 004069 2397031319 to 30.80 462/
Sood 15 0891 485 2397031333
27. do Dev Kumari 20031 004069 2397038508 to 30.80 493/
Sood and 5737 794 2397038523
Trilok Singh 16
Sood
28. do TS Sood and 20031 004069 2397038502 to 30.80 185/
Anshu Sood 6 5729 793 2397038507
29 Tata Dev Kumari E2D2 7215 7251096 - 194.95 77980/
Motors Sood and 400 02368 7251495
Limited Anshu Sood 1
30 do Trilok Singh E2T2 7280 7310691 - 194.95 109172/
Sood and 560 01703 7311250
Anshu Sood 1
31 Max A M Sood 00000 13 4006 to 4105 398.45 39845/
Financial 100 58
Services
Ltd.
32 Max A M Sood 00000 000500 398 to 417 55.60 1112/
Ventures 20 58 09
and
Industries
Limited
33 Max A M Sood 00005 9 1986 to 2085 71.05 7105/
India 100 8
Limited
Total Market Value Rs.13,42,451/
11. The death certificates reflects that deceased persons namely Sh. Anshu Sood @ Anshumalee Sood, Dev Kumari Sood and Trilok Singh Sood expired on 04.05.2014, 05.10.2007 & 19.09.1990 respectively. Further, on 24.04.2018, respondent no.2 Kanak Sood has got recorded his statement Succession No. 16/2018 Smt. (Dr.) Seema Sood Vs The State of NCT of Delhi & Anr Page 9/10 stating therein that he has no objection if the succession certificate qua debts and securities in the name of deceased persons is issued in favour of petitioner.
12. The aforesaid claim of the petitioner have gone unrebutted and nobody appeared on behalf of public at large to contest the aforesaid claim of the petitioner. There is also no impediment U/S 370 of the Act to grant of Succession Certificate with respect to debts/securities as mentioned above. Therefore, I deem it fit to allow the petition. Accordingly, the petition is hereby allowed.
13. In view of above, I hold that the petitioner Smt. (Dr.) Seema Sood, W/o late Sh. Anshumalee Sood is entitled for the grant of Succession Certificate U/S 372 of the Act in respect of debts and securities. It is however, clarified that rights and interest of legal heirs of deceased persons namely Sh. Anshu Sood @ Anshumalee Sood, Dev Kumari Sood and Trilok Singh Sood, interse, is not decided vide this order which is confined to issuance of succession certificate only.
14. Accordingly, Succession Certificate be issued to Smt. (Dr.) Seema Sood, W/o late Sh. Anshumalee Sood on filing of court fee as prescribed in terms of Article 12 Schedule 1 of the court fee Act 1870 as applicable to Delhi and an Indemnity Bond with one surety in the like amount for the value of debts and securities as detailed herein above.
15. File be consigned to Record Room after due compliance.
SACHIN Digitally signed by SACHIN SANGWAN SANGWAN Date: 2019.02.06 16:08:41 +0530 Announced in the open court (Sachin Sangwan) on 06.02.2019 Administrative Civil Judgecum Additional Rent Controllercum Commercial Civil Judge: (South):
Saket District Courts: New Delhi Succession No. 16/2018 Smt. (Dr.) Seema Sood Vs The State of NCT of Delhi & Anr Page 10/10