Bombay High Court
Lakshmi Seetharaman Wife Of ... vs Tharuvai Narayana Srinivasan Alias T N ... on 9 March, 2026
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
2026:BHC-OS:6119
M6.MPT(L).7353.2026.doc
Ajay
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY & INTESTATE JURISDICTION
MISCELLANEOUS PETITION (L) NO. 7353 OF 2026
Tharuvai Narayana Srinivasan alias T.N.
Srinivasan, S/o. Tharuvai Srinivasan .. Deceased
Lakshmi Seetharaman W/o. Ramachandran
Seetharaman .. Petitioner
....................
Ms. Anna Saldanha, Advocate for Petitioner.
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CORAM : MILIND N. JADHAV, J.
DATE : MARCH 09, 2026.
P.C.:
1. Not on Board. Mentioned by way of filing praecipe dated 09.03.2026. Perused the praecipe.
2. Heard Ms. Saldanha, learned Advocate for Petitioner.
3. Present Misc. Petition is filed by Petitioner for issuance of legal heirship certificate under Section 2 of Bombay Regulation VIII of 1827 in respect of the properties and credits of deceased Tharuvai Narayana Srinivasan alias T.N. Srinivasan, S/o. Tharuvai Srinivasan. The names and details of legal heirs of the deceased are stated in paragraph No.4 of the Petition. Purpose for filing the present Petition is stated in paragraph No.9 of the Petition. I have perused the same.
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4. Consent affidavits dated 13.02.2026 and 14.02.2026 of Ananth Srinivasan Tharuvai, S/o. Tharuvai Narayana Srinivasan and Sthanunathan Srinivasan S/o. Tharuvai Narayana Srinivasan, the legal heirs are filed on record and appended at page Nos. 40 and 43 of Petition.
5. In view of the above, there can be no impediment in allowing the Petition. Misc. Petition is allowed and disposed of in terms of prayer clause 'a' which reads thus:-
"a) That a Legal Heirship Certificate of the deceased be issued under the provision of Bombay Regulation Act VIII of 1827, certifying that (1) Ananth Srinivasan Tharuvai S/o. T.N. Srinivasan (being the Son of the deceased), (2) Lakshmi Seetharaman W/o.
Ramachandran Seetharaman (being the Daughter of the deceased and the Petitioner herein) and (3) Sthanunathan Srinivasan S/o. T. N. Srinivasan (being the Son of the Deceased), are the only heirs and legal representatives of the deceased."
6. Issuance of proclamation stands dispensed with.
7. Department is directed to issue the legal heirship certificate as directed above within a period of 3 weeks from today positively.
8. Misc. Petition is allowed and disposed subject to compliance of office objections, if any, forthwith which shall be allowed by the Department. It is clarified that the 3 week period shall start from the date of removal of office objections.
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2026.03.09 20:24:05 +0530
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