Delhi District Court
Sh. Yoginder Sood vs The State & Ors on 6 August, 2013
IN THE COURT OF SHRI SANJEEV KUMAR SINGH :
ADMINISTRATIVE CIVIL JUDGE CUM ADDITIONAL
RENT CONTROLLER (CENTRAL) : DELHI
Petition No. : 797/2007
Unique ID No : 02401C01073872007
In the matter of:
Sh. Yoginder Sood,
House No. 402, Sector23,
Gurgaon122017,
Haryana.
....Petitioner.
Versus
The State & Ors.
.....Respondents.
Date of Institution : 05.11.2007
Date of order when reserved : 29.07.2013
Date of order when announced : 06.08.2013
J U D G M E N T :
1 This is a succession petition filed by the Petitioner namely Sh. Yoginder Sood for the grant of Succession Certificate in her favour qua the debts and securities left behind by deceased namely Sh. Mohinder Singh Dosaj, who died on 02.10.2006 at Delhi. Petition No. 797/2007 Page 1/4
2. After filing of this petition, notice of filing of this petition was given to the general public by way of publication in the newspaper ' THE STATESMAN ' dated 10.01.2008, but none has appeared from general public to oppose or contest the present petition. 3 The deceased Sh. Mohinder Singh Dosaj was the father of the petitioner. He expired on 02.10.2006 at Delhi and his death certificate is Ex. P1. The wife and mother of the deceased Mohinder Singh Dosaj predeceased him. Besides the petitioner, the deceased Sh. Mohinder Singh Dosaj has left behind one son namely Mahesh Inder Sood, who is respondent but he has not appeared in this court despite service of notice. The deceased has also left behind three daughters namely Renuka Kashyap, Ragini Parwanda and Ramnik Sood. Out of them, Ramnik Sood had also expired leaving behind one son namely Ajay Sood, one daughter namely Bhavana Shwaney and her husband Sh. Vijay Sood, who are all LRs and they have filed their no objections to the grant of succession Certificate in favour of the petitioner and the same are Ex. P/4 to Ex. P/8. The deceased made a WILL dated 27.06.1996, the copy of the WILL has been exhibited as Petition No. 797/2007 Page 2/4 Ex. PW3/1 and proved in terms of statement of PW4 Mr. Vijay Khaneja, who is attested witness of the said WILL. The deceased has left behind a saving bank account bearing No. 10484055283 (Old No. 0119007874) with State Bank of India, Shakti Nagar branch, Delhi, the certified statement of the said account is exhibited in the statement of the bank official (PW2) as Ex. PW2/2. The deceased was ordinarily resident of Delhi.
4 By virtue of WILL, the deceased has bequeathed all his movable properties in favour of the petitioner. 5 Therefore, in view of the above, I am of the considered opinion that there is no impediment for the grant of Succession Certificate in favour of Petitioner namely Sh. Yoginder Sood qua the debts and securities of deceased namely Sh. Mohinder Singh Dosaj. I, accordingly direct that a Succession Certificate in favour of Petitioner namely Sh. Yoginder Sood qua the debts and securities of deceased namely Sh. Mohinder Singh Dosaj, in terms of Ex. PW2/2, on filing of requisite court fee and on furnishing an Indemnity Bond with one surety within 15 days.
Petition No. 797/2007 Page 3/4
No further orders are required to be passed in the matter. File be consigned to Record Room.
Announced in the open court (SANJEEV KUMAR SINGH ) on 06.08.2013 Administrative Civil JudgeCum Additional Rent Controller (Central) Delhi Petition No. 797/2007 Page 4/4 72/2013 06.08.2013 Present : None.
Vide separate judgment announced in the open court today, Succession Certificate in favour of Petitioner namely Sh. Yoginder Sood qua the debts and securities of deceased namely Sh. Mohinder Singh Dosaj. I, accordingly direct that a Succession Certificate in favour of Petitioner namely Sh. Yoginder Sood qua the debts and securities of deceased namely Sh. Mohinder Singh Dosaj, in terms of Ex. PW2/2, on filing of requisite court fee and on furnishing an Indemnity Bond with one surety within 15 days.
No further orders are required to be passed in the matter. File be consigned to Record Room.
(Sanjeev Kumar Singh) ACJCumARC (Central)/Delhi 06.08.2013 Petition No. 797/2007 Page 5/4