Indian Kanoon - Search engine for Indian Law

Delhi District Court

Sh. Sunil Kumar Yadav vs The State (Nct Of Delhi) on 1 February, 2017

  IN THE  COURT  OF ACJ­CCJ­ARC, SHAHDARA, KARKARDOOMA COURTS, 
                                   DELHI
Presided By : Sh. Jay Thareja, DJS

SC No. 38/2016                

Sh. Sunil Kumar Yadav
S/o Late Sh. Ram Kishan Yadav,
R/o H.No. A­32, Gali No.3 (Hardev Puri), 
West Nathu Colony, Shahdara,
Delhi­110093.                                        ...Petitioner

                                      Versus
1. The State (NCT of Delhi)
Office of District Magistrate, 
SDM Office Shahdara, Nand Nagri, Delhi­110093.

2. Dr. Anil Kumar Yadav
S/o Late Sh. Ram Kishan Yadav,
R/o H.No. A­32, Gali No.3,
Hardev Puri, West Nathu Colony, 
Shahdara, Delhi­110093.

3. Mrs. Leela Yadav
W/o Sh. Shambhu Dayal Yadav,
D/o Late Sh. Ram Kishan Yadav,
R/o H.No. 7364/5, Gali No.1,
2nd Floor, Brij Niwas,
Ravinder School, Prem Nagar,
Near Shakti Nagar, Delhi­110007.

4. Mrs. Shashi Yadav
W/o Sh.  Rao Ravinder Singh Yadav,
D/o Late Sh. Ram Kishan Yadav,
R/o H.No. C­7, E 204, Akansha Appartment, 
Ram Prastha, Near Central Market,
Chander Nagar, Distt. Ghaziabad  (U.P.)


SC No.38/2016
Sunil Kumar Yadav v State & Ors.
Page no.1 of 8
 5. Mrs. Anita Yadav
W/o Dr. Rajan Yadav,
D/o Late Sh. Ram Kishan Yadav,
R/o H.No. 547, 1st Floor, 
West Parmanand Colony,
Near Geeta Mandir, Dr. Mukherjee Nagar,
Delhi­110009.

6. Mrs. Munesh Devi
W/o Sh. Kali Charan Yadav,
D/o Late Sh. Ram Kishan Yadav,
R/o Village Shafipur Police Station Gangnahar, 
Distt. Haridwar­247667 (U.K.)                                            .... Respondents 

 PETITION FOR GRANT OF SUCCESSION CERTIFICATE UNDER SECTION 372 
                OF THE INDIAN SUCCESSION ACT, 1925

1. Date of Institution of Petition       :  01.06.2016
2. Judgment Reserved on                  :  01.02.2017
3. Date of Judgment                      :  01.02.2017
4. Decision                              :  Petition Allowed

                                       JUDGMENT

1. This Judgment disposes off a petition filed by Sh. Sunil Kumar Yadav  for grant of succession certificate in his favour qua 10 Kisan Vikas Patra(s) bearing  no. 70 CD 578055 to 70 CD 578064 and 10 Kisan Vikas Patra(s) bearing no.28 BC  891366 to 28 BC 891375, left behind by Late Sh. Ram Kishan Yadav.

2. In the petition, it is inter­alia pleaded that Late Sh. Ram Kishan Yadav  had expired on 05.03.2012; that at the time of his death, Late Sh. Ram Kishan Yadav  was ordinarily residing within the territorial jurisdiction of this Court i.e. at H. No. A­32,  Gali   No.3   (Hardev   Puri),   West   Nathu   Colony,   Shahdara,   Delhi­110093;   that   the  petitioner, Sh. Sunil Kumar Yadav is the son of Late Sh. Ram Kishan Yadav; that the  SC No.38/2016 Sunil Kumar Yadav v State & Ors.

Page no.2 of 8 respondent   no.2,   Dr.   Anil   Kumar   Yadav,   respondent   no.3,   Mrs.   Leela   Yadav,  respondent   no.4,   Mrs.   Shashi   Yadav,   respondent   no.5,   Mrs.   Anita   Yadav   and  respondent no.6, Mrs. Munesh Devi are the other children of Late Sh. Ram Kishan  Yadav;   that   Smt.   Satto   Devi,   wife   of   Late   Sh.   Shiv   Charan   Dass   had   died   on  19.07.2009; that apart from the petitioner, Sh. Sunil Kumar Yadav and the respondent  no.2, Dr. Anil Kumar Yadav, respondent no.3, Mrs. Leela Yadav, respondent no.4,  Mrs. Shashi Yadav, respondent no.5, Mrs. Anita Yadav and respondent no.6, Mrs.  Munesh Devi, there are no other surviving legal heirs of Late Sh. Ram Kishan Yadav  and that there is no legal impediment in the grant of the desired succession certificate  to the petitioner, Sh. Sunil Kumar Yadav. 

3. The record of the Court file reflects that the notice of this petition was  given to the general public by way of publication in the newspaper 'Rashtriya Sahara'  on 10.09.2016. In response to the notice, no person from the general public had  come forward to offer  any objection(s) qua grant  of succession certificate to the  petitioner.  

4. During the summary proceedings conducted as per Section 373 of the  Indian  Succession   Act,   1925,   seven  persons  were  examined   viz.  PW1  Sh.  Sunil  Kumar Yadav, PW2 Sh. Mahender Kumar Sharma, RW2 Dr. Anil Kumar Yadav, RW3  Smt. Leela Yadav, RW4 Smt. Shashi Yadav, RW5 Smt. Anita Yadav and RW6 Smt.  Munesh Devi.

5. During his testimony, PW1 Sh. Sunil Kumar Yadav had deposed in  line with the petition. In support of his testimony, PW1 Sh. Sunil Kumar Yadav had  relied   upon   documents   viz.   death   certificate   of   Late   Sh.   Ram   Kishan   Yadav,  SC No.38/2016 Sunil Kumar Yadav v State & Ors.

Page no.3 of 8 Ex.PW1/A,  death certificate of Late Smt. Satto Devi, Ex.PW1/B(OSR), Kisan Vikas  Patra(s)   of   Rs.10,000/­   each,   Ex.PW1/C(OSR)   to   Ex.PW1/L(OSR),   Kisan   Vikas  Patra(s)   of   Rs.5,000   each,   Ex.PW1/M(OSR)   to   Ex.PW1/V(OSR),   aadhar   card,  Ex.PW1/W(OSR) and surviving members certificate, Ex.PW1/X(OSR).

6.  During his testimony, PW2 Sh. Mahender Kumar Sharma, Sub Post  Master, Shahdara Post Office, Delhi­32 had deposed that as per their records, there  are 20 Kisan Vikas Patra(s), having maturity value of Rs.3,22,000/­ upto 02.06.2016  existing in the name of Late Sh. Ram Kishan Yadav at Shahdara Post Office, Delhi.  In support of his testimony, PW2 Sh. Mahender Kumar Sharma had relied upon his  ID card, Ex.PW2/A(OSR) and report, Ex.PW2/B.

7. During his testimony, RW2 Dr. Anil Kumar Yadav had deposed that  apart from Sh. Sunil Kumar Yadav, Smt. Leela Yadav, Smt. Shashi Yadav, Smt.  Anita Yadav and Smt. Munesh Devi, there are no other children of Late Sh. Ram  Kishan Yadav; that his mother, Late Smt. Satto Devi had expired on 19.07.2009 and  that he has no objection if the desired succession certificate, is granted in favour of  his brother i.e. the petitioner, Sh. Sunil Kumar Yadav. In support of his testimony,  RW2 Dr. Anil Kumar Yadav had relied upon his aadhar card, Ex.RW2/A(OSR).

8. During her testimony, RW3 Smt. Leela Yadav had deposed that apart  from Dr. Anil Kumar Yadav, Sh. Sunil Kumar Yadav, Smt. Shashi Yadav, Smt. Anita  Yadav and Smt. Munesh Devi, there are no other children of Late Sh. Ram Kishan  Yadav; that her mother, Late Smt. Satto Devi had expired on 19.07.2009 and that  she has no objection if the desired succession certificate, is granted in favour of her  brother i.e. the petitioner, Sh. Sunil Kumar Yadav. In support of her testimony, RW3  SC No.38/2016 Sunil Kumar Yadav v State & Ors.

Page no.4 of 8 Smt. Leela Yadav had relied upon her aadhar card, Ex.RW3/A(OSR).

9. During   her   testimony,   RW4  Smt.   Shashi   Yadav   had   deposed   that  apart from Dr. Anil Kumar Yadav, Sh. Sunil Kumar Yadav, Smt. Leela Yadav, Smt.  Anita Yadav and Smt. Munesh Devi, there are no other children of Late Sh. Ram  Kishan Yadav; that her mother, Late Smt. Satto Devi had expired on 19.07.2009 and  that she has no objection if the desired succession certificate, is granted in favour of  her brother i.e. the petitioner, Sh. Sunil Kumar Yadav. In support of her testimony,  RW3 Smt. Shashi Yadav had relied upon her aadhar card, Ex.RW4/A(OSR).

10. During her testimony, RW5 Smt. Anita Yadav had deposed that apart  from Dr. Anil Kumar Yadav, Sh. Sunil Kumar Yadav, Smt. Leela Yadav, Smt. Shashi  Yadav and Smt. Munesh Devi, there are no other children of Late Sh. Ram Kishan  Yadav; that her mother, Late Smt. Satto Devi had expired on 19.07.2009 and that  she has no objection if the desired succession certificate, is granted in favour of her  brother i.e. the petitioner, Sh. Sunil Kumar Yadav. In support of her testimony, RW5  Smt. Anita Yadav had relied upon her aadhar card, Ex.RW5/A(OSR).

11. During his testimony, RW6 Smt. Munesh Yadav had deposed that  apart from Dr. Anil Kumar Yadav, Sh. Sunil Kumar Yadav, Smt. Leela Yadav, Smt.  Shashi Yadav and Smt. Anita Yadav, there are no other children of Late Sh. Ram  Kishan Yadav; that her mother, Late Smt. Satto Devi had expired on 19.07.2009 and  that she has no objection if the desired succession certificate, is granted in favour of  her brother i.e. the petitioner, Sh. Sunil Kumar Yadav. In support of her testimony,  RW6 Smt. Munesh Yadav had relied upon her aadhar card, Ex.RW6/A(OSR).

Sunil Kumar Yadav v State & Ors.

Page no.5 of 8

12. I had heard Sh. Rakesh Kumar Gupta, Ld. Advocate for the petitioner  in the morning. During arguments, Ld. Advocate for the petitioner had referred to the  testimonies of PW1 Sh. Sunil Kumar Yadav, RW2 Dr. Anil Kumar Yadav, RW3 Smt.  Leela   Yadav,   RW4   Smt.   Shashi   Yadav,   RW5   Smt.   Anita   Yadav   and   RW6   Smt.  Munesh Devi and submitted that they are sufficient to conclude that Sh. Sunil Kumar  Yadav,  Dr.  Anil  Kumar Yadav,  Smt.  Leela Yadav,  Smt. Shashi  Yadav,  Smt.  Anita  Yadav and Smt. Munesh Devi are the surviving legal heirs of Late Sh. Ram Kishan  Yadav and that Dr. Anil Kumar Yadav, Smt. Leela Yadav, Smt. Shashi Yadav, Smt.  Anita Yadav and Smt. Munesh Devi have no objection to the grant of the desired  succession   certificate   to   the   petitioner,   Sh.   Sunil   Kumar   Yadav.  Also,   the   Ld.  Advocate   for  the  petitioner   had  referred   to  the  testimony  of   PW2  Sh.  Mahender  Kumar Sharma and submitted that it establishes that Late Sh. Ram Kishan Yadav  has left behind 20 Kisan Vikas Patra(s), having maturity value of Rs.3,22,000/­, upto  02.06.2016   at   Shahdara   Post   Office,   Delhi.   On   the   combined   strength   of   the  aforesaid submissions, the Ld. Advocate for the petitioner had submitted that this  Court should grant the succession certificate to the petitioner, Sh. Sunil Kumar Yadav  in respect of 20 Kisan Vikas Patra(s) exists in the name of Late Sh. Ram Kishan  Yadav at Shahdara Post Office, Delhi.

13. I have considered the submissions made by the Ld. Advocate for the  petitioner.   Also,   I   have   perused   the   record   of   the   Court   file,   particularly   the  testimonies of PW1 Sh. Sunil Kumar Yadav, PW2 Sh. Mahender Kumar Sharma,  RW2 Dr. Anil Kumar Yadav, RW3 Smt. Leela Yadav, RW4 Smt. Shashi Yadav, RW5  Smt. Anita Yadav and RW6 Smt. Munesh Devi. The testimonies of PW1 Sh. Sunil  Kumar Yadav, RW2 Dr. Anil Kumar Yadav, RW3 Smt. Leela Yadav, RW4 Smt. Shashi  SC No.38/2016 Sunil Kumar Yadav v State & Ors.

Page no.6 of 8 Yadav, RW5 Smt. Anita Yadav and RW6 Smt. Munesh Devi, prove that Sh. Sunil  Kumar Yadav, Dr. Anil Kumar Yadav, Smt. Leela Yadav, Smt. Shashi Yadav, Smt.  Anita Yadav and Smt. Munesh Devi are the surviving legal heirs of Late Sh. Ram  Kishan Yadav and that Dr. Anil Kumar Yadav, Smt. Leela Yadav, Smt. Shashi Yadav,  Smt. Anita Yadav and Smt. Munesh Devi have no objection if the desired succession  certificate is granted to the petitioner, Sh. Sunil Kumar Yadav. The testimony of PW2  Sh. Mahender Kumar Sharma proves that there are 20 Kisan Vikas Patra(s), having  maturity value of Rs.3,22,000/­, upto 02.06.2016 at Shahdara Post Office, Delhi in  the name of Late Sh. Ram Kishan Yadav. In view of the aforesaid, in my view, there  exists no impediment in grant of succession certificate in favour of the petitioner, Sh.  Sunil Kumar Yadav qua 20 Kisan Vikas Patra(s) existing in the name of Late Sh. Ram  Kishan Yadav at Shahdara Post Office, Delhi, as per report, Ex.PW2/B. Accordingly,  it is directed that succession certificate be issued in favour of the petitioner, Sh. Sunil  Kumar Yadav in respect of 20 Kisan Vikas Patra(s), existing in the name of Late Sh.  Ram Kishan Yadav at Shahdara Post Office, Delhi, as per report, Ex.PW2/B and  having maturity value of Rs.3,22,000/­, upto 02.06.2016.  The petitioner, Sh. Sunil  Kumar Yadav shall file the requisite Court fees and indemnity bond with one surety,  within 15 days from today.

14. The succession certificate shall be considered only as an entitlement  of the petitioner Sh. Sunil Kumar Yadav to receive the amount due towards Late Sh.  Ram Kishan Yadav at Shahdara Post Office, Delhi. The succession certificate shall  not  be considered as a direction to Post  Master,  Shahdara  Post  Office,  Delhi  to  release the aforesaid amount to the petitioner, Sh. Sunil Kumar Yadav. The Post  Master,   Shahdara  Post   Office,   Delhi  shall   be   competent   to   seek   compliance   of  formalities, if any to be fulfilled by petitioner, Sh. Sunil Kumar Yadav for release of the  SC No.38/2016 Sunil Kumar Yadav v State & Ors.

Page no.7 of 8 aforesaid amount.

15. The   case   shall   be   taken   up   for   filing   of   requisite   Court   fees   and  indemnity   bond   with   one   surety,   by   the   petitioner,   Sh.   Sunil   Kumar   Yadav   on  16.02.2017 Announced in the Open Court         (Jay Thareja) On 01.02.2017            ACJ­CCJ­ARC, Shahdara District                                  Delhi.

Sunil Kumar Yadav v State & Ors.

Page no.8 of 8