Delhi District Court
Sonam vs Nct Of Delhi on 6 March, 2026
IN THE COURT OF Ms. TARUNPREET KAUR
Administrative Civil Judge - Commercial Civil Judge
Additional Rent Controller
South-East, Saket Courts, Delhi
Succ. Court 157/25
SONAM Vs. NCT OF DELHI
Sonam
D/o Late Sh. Chandermal
R/o D-2nd/208, JJ Colony, Madangir,
Dr. Ambedkar Nagar, New Delhi-110062
...petitioner
VERSUS
1. Roshan
S/o Late Sh. Chandermal
R/o House No. 1705, Parvatiya Colony,
Faridabad, Sector 22, Haryana-121005
2. The State, Govt. NCT of Delhi
Through SDM, Hauz Khas, New Delhi
3. Municipal Corporation of Delhi
Through DC, Central Zone, Lajpat Nagar, New Delhi
4. Branch Manager, Punjab National Bank
Greater Kailash I, New Delhi
...respondents
PETITION FOR GRANT OF SUCCESSION CERTIFICATE
UNDER SECTION 372 OF THE INDIAN SUCCESSION ACT,
1925
1. Date of Institution of Petition : 04.10.2025
2. Arguments heard on : 06.03.2026
3. Date of Judgment : 06.03.2026
4. Decision : Petition Allowed
Succ No. 157/25 Sonam Vs State NCT of Delhi Page No. 1 of 5
Digitally signed
by TARUNPREET
TARUNPREET KAUR
KAUR Date: 2026.03.06
14:35:37 +0530
JUDGMENT
1. Vide this judgment, the present petition filed by petitioner namely, Ms. Sonam for grant of succession certificate in her favour qua the debt and securities in the name of Late Smt. Maya with the entity concerned in the form of balance credits, shall be disposed of.
2. In the petition, it is inter-alia pleaded that Late Smt. Maya, who passed away intestate on 29.08.2021, was the mother of petitioner and respondent no.1. It has been further pleaded that at the time of her death, the deceased was ordinarily and permanently residing at East of Kailash, which falls within the territorial jurisdiction of this Court. It has been further pleaded that therefore, the deceased has left behind only the petitioner and respondent no.1 as her Class-I legal heirs.
3. The record of the Court file reflects that the general notice of this petition was given to public by way of publication in the newspapers "Veer Arjun" on 30.12.2025. In response to the said notices, no person from the general public came forward to offer any objection(s) qua grant of succession certificate in favour of the petitioner.
4. During the summary proceedings conducted as per Section 373 of the Indian Succession Act, 1925, 05 witnesses were examined.
Succ No. 157/25 Sonam Vs State NCT of Delhi Page No. 2 of 5
Digitally signed
by
TARUNPREET TARUNPREET
KAUR KAUR
Date: 2026.03.06
14:35:45 +0530
5. Through her testimony, PW-1 Ms. Sonam tendered her evidence by way of affidavit Ex.PW-1/1 and she relied upon documents which are as following :
(i) Copy of ID card of Late Smt. Maya, Mark A (colly).
(ii) Copy of order of retirement from service, Mark B.
(iii) Copy of death certificate of Late Sh. Chandar Mal and deceased Late Smt. Maya, Ex.PW1/A (colly).
(iv) Copy of Aadhar card of respondent no.1, Ex.PW1/B (OSR).
6. Further, RW-1 Sh. Roshan Lal deposed that he is respondent no.1 in the present matter and petitioner is his real sister. He further deposed that he does not have any objection if succession certificate in the present matter is issued in favour of the petitioner.
7. Further, RW-2 Sh. Rajesh Sharma, Patwari, SDM office, Dewli, MB Road, Saket, New Delhi brought the legal heir report pertaining to Late Smt. Maya and the same is Ex.RW2/A (colly).
8. Further, RW-3 Sh. Nanak Chand, Sanitary Inspector, respondent no.3/MCD, Lajpat Nagar, New Delhi brought the report pertaining to the pension amount payable against the deceased. He deposed that no pension amount is payable with respect to the deceased and his report is Ex.RW3/A (colly).
9. Further, RW-4 Sh. Chana Ram Koli, Senior Manager, respondent no.4, PNB, Greater Kailash I, New Delhi brought the Succ No. 157/25 Sonam Vs State NCT of Delhi Page No. 3 of 5 Digitally signed by TARUNPREET TARUNPREET KAUR KAUR Date: 2026.03.06 14:35:50 +0530 report pertaining to savings account bearing no. 0993000300284237 in name of Late Smt. Maya. He further deposed that the said account has a balance of Rs. 32,459.30/- as on 21.01.2026. His report is Ex.RW4/A (colly).
10. The entire record as well as the testimonies of the witnesses have been perused. Final arguments addressed by counsel for petitioner have been heard.
11. Perusal of legal heir report Ex.RW-2/A shows that Ms. Sonam (petitioner, daughter) and Sh. Roshan Lal (respondent no.2, son) are the only Class I legal heirs of the deceased. Further, no one came forward to oppose issuance of succession certificate despite publication in newspaper.
12. In view of Legal Heir report and NOC given by respondent no.1, it is hereby ordered that succession certificate be issued in favour of petitioner namely, Ms. Sonam qua the debts and securities of Late Smt. Maya, which are as follows:
S. Name of Name of Account no. Amount payable no. account holder bank 1 Maya PNB 0993000300284237 Rs. 32,459.30/-
Total Rs. 32,459.30/-
13. The succession certificate shall be considered only as an entitlement of the petitioner to receive the amount (with applicable interest till date, if any) due towards Late Smt. Succ No. 157/25 Sonam Vs State NCT of Delhi Page No. 4 of 5 Digitally signed by TARUNPREET TARUNPREET KAUR KAUR Date:
2026.03.06 14:35:58 +0530 Maya, as referred above. The succession certificate shall not be considered as a direction to concerned bank/official to transfer the aforesaid amount to petitioner. The concerned bank/official shall be competent to seek compliance of formalities, if any, to be fulfilled for the said purpose.
14. Upon filing of requisite Court fees of Rs. 649.1/- and indemnity bond by petitioner, succession certificate be issued.
15. File be consigned to Record Room after due compliance as per law.Digitally signed by
Announced in open Court TARUNPREET TARUNPREET KAUR KAUR Date: 2026.03.06 on 06th of March, 2026 14:36:04 +0530 (TARUNPREET KAUR) ACJ-cum-CCJ-cum-ARC, South-East District, Saket Courts, ND Succ No. 157/25 Sonam Vs State NCT of Delhi Page No. 5 of 5