Delhi District Court
Rajeev Kapoor vs State Of Nct Of Delhi on 25 April, 2026
IN THE COURT OF SH. AJAY SINGH PARIHAR
ACJ-CUM-ARC (NORTH), ROHINI COURT, DELHI
DLNT030012132023
SCC No. 67/2023.
CNR No.DLNT030012132023.
Sh. Rajeev Kapoor
s/o late Sh. Roshan Lal Kapoor,
r/o A-6, Bijli Apartments,
Gujrawalan Town-II,Dr. Mukherjee Nagar,
New Delhi-110009
... Petitioner
Versus
1. The State (Govt of NCT of Delhi)
2.SKF bearings India Ltd.
through Authorised Representative
Regd. Office: Hoechst House
Nariman point, Bombay-400021
3.Smt. Vinni Kapoor
w/o Sh. Rajeev Kapoor
r/o A-6, Bijli Apartments,
Gujrawalan Town-II,Dr. Mukherjee Nagar,
New Delhi-110009
4.Sh. Rishi Kapoor
s/o Sh. Rajeev Kapoor
r/o A-6, Bijli Apartments,
Gujrawalan Town-II,Dr. Mukherjee Nagar,
New Delhi-110009
Succ No. 67/2023 Rajeev Kapoor vs State & Ors. Page No. 1 of 5
5. Ms. Duhit Kapoor
w/o Sh. Rishi Kapoor
r/o A-6, Bijli Apartments,
Gujrawalan Town-II, Dr. Mukherjee Nagar,
New Delhi-110009
6.Ms. Reema Duggal
d/o Rajeev Kapoor
w/o Sh. Nikunj Duggal
r/o 148, Gujranwala Town,
Part-2, Gujranwala Colony
Dr. Mukherjee Nagar,NW,
Delhi-110009
7. Sh. Nivaan Kapoor
c/o Sh. Rishi Kapoor
s/o Sh. Rajeev Kapoor
r/o A-6, Bijli Apartments,
Gujrawalan Town-II,Dr. Mukherjee Nagar,
New Delhi-110009
... Respondents
Date of Institution : 05.06.2023
Date of Reserving Judgment : 25.04.2026
Date of Judgment : 25.04.2026
Petition for grant of Succession Certificate in respect of the " shares, debts
and securities etc. of Late Sh. Roshan Lal Kapoor u/s 372 of Indian
Succession Act
JUDGMENT
1. The present petition has been filed u/s 372 of Indian Succession Act, 1925 for grant of succession certificate in respect of debts & securities held in the name of Late Sh. Roshan Lal Kapoor (hereinafter referred to as "deceased") as well as other consequential relief as per law.
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2. As per the petition, petitioner is son of deceased, respondent no.3 to respondent no.7 are daughter-in-law, grandson, grandson's wife, grand daughter and great grandson of deceased. It is further stated that deceased expired intestate on 26.12.1993 and he was ordinarily residing at A-6, Bijli Apartments, Gujrawalan Town-II, Dr. Mukherjee Nagar, New Delhi-110009. It is further averred that there is no impediment to the grant of succession certificate under the Succession Act in favour of the petitioner.
3. General public was informed by way of publication in a newspaper namely "Veer Arjun" dated 13.09.2023. However, despite publication, no one from general public has come forward to file objections for the issuance of succession certificate in favour of the petitioner.
4. Notice was issued to SDM concerned to file the verification report as to the LRs of the deceased whereupon LR report of deceased was filed stating therein that deceased has left behind one legal heir i.e. the petitioner.
5. Summary proceedings were conducted as per Section 372 Indian Succession Act, 1925.
6. RW-1 Sh. Vinod Kumar, Bailiff, SDM Office, proved the report Ex. RW1/1 (4 pages).
7. RW-3 to RW-7 have not been examined as they are not Class I legal Succ No. 67/2023 Rajeev Kapoor vs State & Ors. Page No. 3 of 5 heirs. However, they have filed their no objection affidavit in favour of petitioner on record.
8. None has appeared on behalf of RW-2 i.e. SKF bearing India Ltd., however, reply was filed on its behalf regarding the shares.
9. In support of petition, petitioner examined himself as PW1 and tendered evidence by way of affidavit as Ex. PW1/A bearing his signatures at points A & B and relied upon documents:-
S. No. Description Marking
1 Copy of Death Certificate Ex. PW1/1 (OSR)
2 Copy of equity shares certificates Ex. PW1/2 (OSR) (3
issued by SKF bearing India pages colly)
Limited
3 Copy of letter dated 02.03.2023 Ex. PW1/3
received from TSR Consultants
4 Copy of consumer card number Ex. PW1/4
29367
10. Thus, considering the facts, petitioner Rajeev Kapoor is held entitled to succession certificate with respect to holdings of deceased Roshan Lal Kapoor, as per the affidavit filed on behalf of petitioner today, lying with respondent no.2, having a market value of Rs.4,39,902/- of shares alongwith interest, if any, accrued till date.
11.The succession certificate be issued in favour of the petitioner on furnishing of an Indemnity Bond of the same value within one month from today. Petitioner to file court fees in terms of Article 12 Schedule Succ No. 67/2023 Rajeev Kapoor vs State & Ors. Page No. 4 of 5 1 of the Court Fees Act as applicable to Delhi for issuance of the succession certificate.
12.It is clarified that succession certificate shall be considered only as an entitlement of the petitioner to receive the amount due towards deceased, so as to discharge the debtor(s).
File be consigned to Record-Room after due compliance.
Digitally
signed by
Announced in Open Court AJAY
SINGH
AJAY SINGH
PARIHAR
on 25.04.2026.
Date:
PARIHAR 2026.03.14
03:23:40
+0530
(Ajay Singh Parihar)
ACJ-ARC-North
Rohini Court/25.04.2026
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