Delhi District Court
Harcharan Singh Sethi vs State on 11 March, 2026
IN THE COURT OF Ms. TARUNPREET KAUR
Administrative Civil Judge - Commercial Civil Judge
Additional Rent Controller
South-East, Saket Courts, Delhi
Succ. Petition No. 97/2024
HARCHARAN SINGH SETHI VS STATE
Harcharan Singh Sethi
S/o Late Sh. Amrit Singh Sethi
R/o 1/5A, Hospital Road, Jangpura A,
New Delhi
....petitioner
VERSUS
1. State, Govt. of NCT of Delhi
Through SDM, New Delhi
2. Harpal Kaur
W/o Late Sh. Inderjeet Singh
R/o H.No. 45, Jagdish Nagar, Near Sector 2,
BHEL, Jawalapur, Haridwari, Uttarakhand
Also residing at : 295/4, Race Course, Shivalik Enclave,
Dehradun
3. Gagandeep Kaur
D/o Late Sh. Inderjeet Singh
R/o 190-E, Race Course, Near SGRR Public School,
Dehradun, Uttarakhand-248001
4. Mandeep Kaur
D/o Late Sh. Inderjeet Singh
R/o 295/4, Race Course, Shivalik Enclave,
Dehradun, Uttarakhand
5. Bhupinder Singh
S/o Late Sh. Amrit Singh Sethi
R/o 1/5A, Hospital Road, Jangpura A,
New Delhi
Succ No. 97/24 Harcharan Singh Sethi Vs State NCT of Delhi Page No. 1 of 9
Digitally signed
by
TARUNPREET
TARUNPREET KAUR
KAUR Date:
2026.03.11
14:56:23
+0530
6. Gurvinder Kaur
W/o Sh. Jasbir Singh Sethi
D/o Late Sh. Amrit Singh Sethi
R/o H.No. 46, Ward No.7, Hazipur Road, Hoshiyarpur,
Punjab-144205
Also residing at : 1/5A, Hospital Road, Jangpura A,
New Delhi
7. Harvinder Kaur
D/o Late Sh. Amrit Singh Sethi
R/o 1/5A, Hospital Road, Jangpura A,
New Delhi
...respondents
PETITION FOR GRANT OF SUCCESSION CERTIFICATE
UNDER SECTION 372 OF THE INDIAN SUCCESSION ACT,
1925
1. Date of Institution of Petition : 07.06.2024
2. Arguments heard on : 11.03.2026
3. Date of Judgment : 11.03.2026
4. Decision : Petition Allowed
JUDGMENT
1. Vide this judgment, the present petition filed by petitioner namely, Sh. Harcharan Singh Sethi for grant of succession certificate in his favour qua the debt and securities in the name of Late Sh. Amrit Singh Sethi and Late Smt. Arsh Kaur with the entity concerned in the form of balance credits, shall be disposed of.
Succ No. 97/24 Harcharan Singh Sethi Vs State NCT of Delhi Page No. 2 of 9 Digitally signed by TARUNPREET TARUNPREET KAUR KAUR Date:
2026.03.11 14:56:32 +0530
2. In the petition, it is inter-alia pleaded that Late Sh. Amrit Singh Sethi and Late Smt. Arsh Kaur, who passed away intestate on 03.12.2020 and 13.08.2021 respectively, were the parents of petitioner, respondent no.5,6,7, parents-in-law of respondent no.2 and grand parents of respondent no.3 and 4. It has been further pleaded that one son of deceased persons, Late Sh. Inderjeet Singh expired on 27.10.2019 and he is survived by his wife and children, who are respondent no.2,3 and 4. It has been further pleaded that the permanent place of residence of both the deceased persons at the time of their death was at Jangpura, which falls within the territorial jurisdiction of this Court. It has been further pleaded that therefore, both the deceased have left behind only the petitioner and respondent no.2,3,4,5,6 and 7 as their 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 14.11.2024. In response to the said notices, no person from the general public came forward to offer any objection(s) qua grant of succession certificate.
4. During the summary proceedings conducted as per Section 373 of the Indian Succession Act, 1925, 05 witnesses were examined.
5. Through his testimony, PW-5 Sh. Harcharan Singh Sethi tendered his evidence by way of affidavit Ex.PW5/A and he relied upon documents which are as following :
Succ No. 97/24 Harcharan Singh Sethi Vs State NCT of Delhi Page No. 3 of 9 Digitally signed by TARUNPREET TARUNPREET KAUR KAUR Date:
2026.03.11 14:56:37 +0530 S.No. Name of the Documents Exhibit 1 Death certificate of Mr. Amrit Singh Sethi Ex. PW-5/1 2 Death certificate of Smt. Arsh Kaur Ex. PW-5/2 3 Surviving member certificate of Amrit Ex. PW-5/3 Singh 4 Surviving member certificate of Smt. Ex. PW-5/4 Arsh Kaur 5 Settlement agreement dated 08.02.2024 Ex. PW-5/5 6 Order dated 13.02.2024 passed by Ex. PW-5/6 Hon'ble High Court of Delhi 7 Order dated 05.04.2024 passed by Ex. PW-5/7 Hon'ble High Court of Delhi
6. Further, PW-1 Ms. Preeti Chauhan, Officer, Bank of Baroda, Town Hall, Chandni Chowk, New Delhi brought the details pertaining to FD account bearing no. 600203311006782 & 600202750001959 in name of Amrit Singh Sethi and Arsh Kaur, having balance of Rs. 2,92,016/-. She further deposed that the saving bank account bearing no. 89790100003751, in name of A.S Sethi and Smt. Arsh Kaur is having total balance of Rs. 3,821.25/-. Her report is Ex.PW1/A and her authorization letter is Ex.PW1/B.
7. Further, PW-2 Sh. Suman Saurav, Senior Associate, SBI, Jangpura, New Delhi brought the report pertaining to bank account details as under :
S.No Account holder name Account No. Type of Amount account payable 1 Mr. Amrit Singh Sethi 1082519991-2 Saving Rs.
and Smt. Arsh Kaur 1,85,401.22/-
Succ No. 97/24 Harcharan Singh Sethi Vs State NCT of Delhi Page No. 4 of 9 Digitally signed by TARUNPREET TARUNPREET KAUR KAUR Date:
2026.03.11 14:56:43 +0530 2 Mr. Amrit Singh Sethi 3356852527-9 FD Rs. 70,046.00/-
and Smt. Arsh Kaur 3 Mr. Amrit Singh Sethi 3212005063-8 FD Rs. 1,17,611/-
and Smt. Arsh Kaur His report is Ex.PW2/A (colly).
8. Further, PW-3 Sh. Murari Mohan, Officer, Bank of Baroda, Bhogal, New Delhi brought the report pertaining to bank account details as under :
S.No Account holder name Account No. Type of Amount account payable 1 Arsh Kaur 06640300007487 FD Rs. 1,64,173/- 2 Amrit Singh Sethi 06640300007197 FD Rs. 1,07,246/-
& 06640300012747 3 Amrit Singh Sethi 89790300000616 FD Rs. 1,50,376/-
and Arsh Kaur 4 Arsh Kaur 89790300000510 FD Rs. 1,51,495/-
His report is Ex.PW3/A (colly).
9. Further, PW-4 Sh. Arvind Singh Rawat, Postal Assistant, Office of Sr. Supdt. Of Post offices, Lodhi Road, New Delhi brought the details pertaining to post office accounts of deceased as under :
S.No Name of account holder Account no. Account type Amount payable 1 Amrit Singh Sethi 4090907980 SCSS Rs. 1,00,000/-
Succ No. 97/24 Harcharan Singh Sethi Vs State NCT of Delhi Page No. 5 of 9 Digitally signed by TARUNPREET TARUNPREET KAUR KAUR Date:
2026.03.11 14:56:50 +0530 2 Amrit Singh Sethi & 4539856732 SCSS Rs. 1,00,000/-
Arsh Kaur 3 Amrit Singh Sethi & 8788336531 POSB Rs.
Arsh Kaur 3,12,572.60/-
as on
31.03.2025
4 Amrit Singh Sethi & 4800527682 TD Rs. 1,00,000/-
Arsh Kaur
5 Amrit Singh Sethi & 4967045715 TD Rs. 1,50,000/-
Arsh Kaur
6 Amrit Singh Sethi & 4926712382 TD Rs. 1,50,000/-
Arsh Kaur
7 Arsh Kaur & Amrit 4691030070 TD Rs. 2,00,000/-
Singh Sethi
8 Arsh Kaur & Amrit 4839165923 TD Rs. 1,50,000/-
Singh Sethi
The statement of account alongwith authority letter is Ex.PW4/A (colly).
10. Furthermore, respondent no.5,6 and 7 had not appeared before the court despite service of summons to them are they all were proceeded against ex parte vide order dated 10.11.2025, whereas respondent no.2,3 and 4 were proceeded against ex parte vide order dated 07.03.2026.
11. The entire record as well as the testimonies of the witnesses have been perused. Final arguments addressed by counsel for petitioner have been heard.
12. Perusal of Surviving Member Certificate Ex.PW5/4 shows Succ No. 97/24 Harcharan Singh Sethi Vs State NCT of Delhi Page No. 6 of 9 Digitally signed by TARUNPREET TARUNPREET KAUR KAUR Date:
2026.03.11 14:56:56 +0530 that Sh. Harcharan Singh Sethi (petitioner, son), Smt. Harpal Kaur (respondent no.2, daughter-in-law), Ms. Gagandeep Kaur (respondent no.3, grand daughter), Ms. Mandeep Kaur (respondent no.4, grand daughter), Sh. Bhupinder Singh (respondent no.5, son), Smt. Gurvinder Kaur (respondent no.6, daughter) and Ms. Harvinder Kaur (respondent no.7, daughter) are the only Class I legal heirs of both the deceased. Further, no one came forward to oppose issuance of succession certificate despite publication in newspaper.
13. In view of Surviving Member Certificate and the ex parte status of respondent no.2 to 7, it is hereby ordered that succession certificate be issued in favour of petitioner Sh. Harcharan Singh Sethi qua the debts and securities of Late Sh. Amrit Singh Sethi and Late Smt. Arsh Kaur, which are as follows:
S.No. Name of Name of Account No. Account Amount account bank/entity type holder 1 Amrit Singh Bank of 600203311006782 FD Rs. 2,92,016/-
Sethi & Baroda &
Arsh Kaur 600202750001959
2 A.S Sethi & Bank of 89790100003751 Saving Rs. 3,821.25/-
Arsh Kaur Baroda
3 Amrit Singh SBI 1082519991-2 Saving Rs. 1,85,401.22/-
Sethi and
Arsh Kaur
4 Amrit Singh SBI 3356852527-9 FD Rs. 70,046.00/-
Sethi and
Arsh Kaur
5 Amrit Singh SBI 3212005063-8 FD Rs. 1,17,611/-
Sethi and
Arsh Kaur
Succ No. 97/24 Harcharan Singh Sethi Vs State NCT of Delhi Page No. 7 of 9
Digitally signed
by
TARUNPREET
TARUNPREET KAUR
KAUR
Date:
2026.03.11
14:57:03 +0530
6 Arsh Kaur Bank of 06640300007487 FD Rs. 1,64,173/-
Baroda
7 Amrit Singh Bank of 06640300007197 & FD Rs. 1,07,246/-
Sethi Baroda 06640300012747
8 Amrit Singh Bank of 89790300000616 FD Rs. 1,50,376/-
Sethi and Baroda
Arsh Kaur
9 Arsh Kaur Bank of 89790300000510 FD Rs. 1,51,495/-
Baroda
10 Amrit Singh Post office 4090907980 SCSS Rs. 1,00,000/-
Sethi
11 Amrit Singh Post office 4539856732 SCSS Rs. 1,00,000/-
Sethi &
Arsh Kaur
12 Amrit Singh Post office 8788336531 POSB Rs. 3,12,572.60/-
Sethi &
Arsh Kaur
13 Amrit Singh Post office 4800527682 TD Rs. 1,00,000/-
Sethi &
Arsh Kaur
14 Amrit Singh Post office 4967045715 TD Rs. 1,50,000/-
Sethi &
Arsh Kaur
15 Amrit Singh Post office 4926712382 TD Rs. 1,50,000/-
Sethi &
Arsh Kaur
16 Arsh Kaur Post office 4691030070 TD Rs. 2,00,000/-
& Amrit
Singh Sethi
17 Arsh Kaur Post office 4839165923 TD Rs. 1,50,000/-
& Amrit
Singh Sethi
Total Rs. 25,04,758.07/-
14. 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 Sh. Amrit Succ No. 97/24 Harcharan Singh Sethi Vs State NCT of Delhi Page No. 8 of 9 Digitally signed by TARUNPREET TARUNPREET KAUR KAUR Date:
2026.03.11 14:57:09 +0530 Singh Sethi and Late Smt. Arsh Kaur, 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.
15. Upon filing of requisite Court fees of Rs. 50,095.16/- and indemnity bond by petitioner, succession certificate be issued.
16. File be consigned to Record Room after due compliance as per law.Digitally signed by TARUNPREET
Announced in open Court TARUNPREET KAUR KAUR Date:
on 11th of March, 2026 2026.03.11 14:57:14 +0530 (TARUNPREET KAUR) ACJ-cum-CCJ-cum-ARC, South-East District, Saket Courts, ND Succ No. 97/24 Harcharan Singh Sethi Vs State NCT of Delhi Page No. 9 of 9