Delhi District Court
Anju Sarin vs The State And Ors on 10 February, 2026
IN THE COURT OF SH. SUKHMAN SANDHU,
ADMINISTRATIVE CIVIL JUDGE-CUM-COMMERCIAL
CASES JUDGE-CUM-ADDITIONAL RENT CONTROLLER,
SOUTH WEST DISTRICT, DWARKA COURTS,
NEW DELHI
CNR No. DLSW030025552024
MRS ANJU SARIN Vs. THE STATE & ORS.
a) Succession Court Case No. : 175/2024
b) Name & address of the : Mrs. Anju Sarin
petitioner W/o Late Sh. A.C. Sarin,
R/o C-23, First Floor,
Chander Nagar, Near Nagar
Dairy, New Delhi-110058.
c) Name & address of the : 1. The State
respondents Through Govt. of NCT of Delhi
2. Jubilant Pharmova Ltd.
Add. 1-A, Sector-16 A,
Noida, Uttar Pradesh-201301.
\
3. Jubilant Ingrevia Ltd.,
Add. 1-A, Sector-16 A,
Noida, Uttar Pradesh- 201301.
4. Vedanta Ltd.,
Add. Ist Floor, C-Wing,
Unit-103, Corporate Avenue,
Atul Projects, Chakala,
Andheri (East), Mumbai,
Maharashtra-400093.
Succ Court 175/2024 Anju Sarin v. The State & Ors. Page 1 of 9
5. TATA Power Ltd.,
Bombay House,
24 Homi MOdy Street,
Mumbai, Maharashtra-400001.
6. Mr. Anuj Sarin,
S/o Late Sh. A.C. Sarin &
Mrs. Anju Sarin,
R/o D/o D-44, Third Floor,
BPTP Astaire Garden,
Sector 70A, Gurgaon,
Haryana-122101.
7. Mrs. Akshatta Sehgal,
W/o Late Mr. Neeraj Sehgal,
D/o Late Sh. A.C. Sarin &
Mrs. Anju Sarin,
R/o WZ-205, Shiv Nagar,
Gali NO. 12, Janakpuri,
New Delhi-110058.
Date of Institution of petition : 23.11.2024
Date of pronouncement of judgment :10.02.2026
Petition under Section 372 of The Indian Succession Act, 1925
for grant of succession certificate in respect of the debts &
securities of deceased Late Sh. A.C. Sarin.
JUDGMENT
1 The Case: 1.1 The present petition has been filed by the petitioner for
grant of succession certificate under Section 372 of The Indian Succession Act, 1925 (hereinafter referred to as the "Act"), in respect of debts and securities of the deceased Succ Court 175/2024 Anju Sarin v. The State & Ors. Page 2 of 9 Late Sh. A.C. Sarin (hereinafter referred to as the "Deceased").
2 Petitioner's case:
2.1 The case of the petitioner is that the petitioner is the wife of the deceased who expired on 25.10.2015. The deceased was the resident of A-2/97, Janakpuri, New Delhi-110058.
It is averred that the deceased was survived by three Class-I legal heirs i.e. petitioner who is stated to be the wife of the deceased; respondent no. 6 who is stated to be the son of the deceased and respondent no. 7 who is stated to be the daughter of the deceased.
2.2 The petitioner has approached this Court with the instant petition seeking grant of Succession Certificate in respect of securities of the deceased which are 6400 shares of Jubilant Pharmova Ltd., 6400 shares of Jubilant Ingrevia Ltd., 300 shares of TATA Power Ltd. and 1400 shares of Vedanata Ltd.
3 Summoning of the Respondents:
3.1 Notice of the petition was ordered to be published in newspaper and accordingly, publication was effected through newspaper titled as "Virat Vaibhav" dated 11.12.2024 however, none appeared on behalf of public at large, to raise any objection to grant of succession certificate in favour of the petitioner.Succ Court 175/2024 Anju Sarin v. The State & Ors. Page 3 of 9
4 Respondent's Case:
4.1 Pursuant to the notice, replies have been filed on behalf of respondents no. 2 to 5 respectively pertaining to the shares in the name of the deceased.
4.2 Pursuant to the notice, respondents no. 6 and 7 appeared before the Court and submitted that they have no objection to the grant of succession certificate in favour of the petitioner and relinquished their shares in the securities of the deceased in favour of the petitioner. Their joint statement was also recorded in this regard on 25.01.2025.
5 Petitioner's Evidence:
5.1 To prove its case, the petitioner examined herself as PW-1 and tendered her evidence by way of affidavit vide Ex. PW-1/1 bearing her signatures at point A & B. PW-1 relied upon the following documents:
i. Death certificate of deceased Late Sh. A.C. Sarin is exhibited as Ex. PW-1/2.
ii. Copy of Surviving Member Certificate is marked as Mark A .
iii. Copy of her Aadhar Card is exhibited as Ex. PW-1/4 (OSR).
iv. Certificate issued by Chartered Accountant regarding valuation of shares is exhibited as Ex. PW-1/5. 5.2 PW-1 deposed before the Court on Oath that the mother of the deceased had already expired. PW-1 further deposed that besides her, the respondent no. 6 (Anuj Sarin) and Succ Court 175/2024 Anju Sarin v. The State & Ors. Page 4 of 9 respondent no. 7 (Mrs. Akshatta Sehghal) are the only surviving legal heirs of the deceased. 5.3 The respondents neither cross examined PW-1 nor led any evidence as they had no objection to the grant of Succession Certificate in favour of the petitioner. 5.4 Petitioner closed her evidence vide separate statement recorded on 05.02.2026.
6 Final Arguments:
6.1 During the course of final arguments, it was submitted by Ld. Counsel for petitioner that the petitioner seeks succession certificate in respect of debts and securities of the deceased i.e. 6400 equity shares of Jubilant Pharmova Ltd., 6400 equity shares of Jubilant Ingrevia Ltd., 3000 equity shares of TATA Power Ltd. and 1400 equity shares of Vedanata Ltd. Ld. Counsel for the petitioner has added that the total value of the said shares is Rs. 1,47,05,220/-
as per the certificate Ex. PW-1/5 issued by Chartered Accountant. Ld. Counsel has further submitted that respondent no. 6 and 7 being the children of the deceased gave their no objection to the claim of the petitioner. Furthermore, none on behalf of public raised any objection to the present petition. Thus, it was finally prayed that Succession Certificate be issued in favour of the Petitioner. 6.2 Heard the final arguments advanced by Ld. Counsel for the petitioner. This Court has carefully perused the evidence on record in light of the contents of the petition and Succ Court 175/2024 Anju Sarin v. The State & Ors. Page 5 of 9 considered the oral submissions advanced by Ld. Counsel for petitioner.
7 Appreciation and findings:
7.1 The deceased died intestate qua debts and securities which are mentioned in the petition as well as in the testimony of PW-1. The said securities of the deceased are the shares of Jubilant Pharmova Ltd., Jubilant Ingrevia Ltd., Vedanta Limited and M/s Tata Power Ltd. The details of the shares and the value thereof has been mentioned as under as per certificate Ex. PW-1/5:
S.N. Name of the Folio Units Amount (Rs) company No.
1. Jubilant 583 2500 + 1500 Pharmova Rs. 77,73,120 Ltd.
2. Jubilant 1100 900+1500 Pharmova Ltd.
3. Jubilant 200583 2500+1500 Ingrevia Ltd. Rs. 49,12,000/-
4. Jubilant 201100 2400 Ingrevia Ltd.
5. Vedanta A0046 1400 Rs. 7,01,750/-Limited 40
6. M/s Tata H5A00 3000 Rs. 13,18,350/-Succ Court 175/2024 Anju Sarin v. The State & Ors. Page 6 of 9
Power Ltd. 11537
Total Rs.
1,47,05,220/-
7.2 Therefore, the total value of the securities held by the
deceased for which Succession Certificate has been applied for is Rs. 1,47,05,220/- (Rupees One Crore Forty Seven Lakhs Five Thousand Two Hundred Twenty Only), as per Ex. PW-1/5.
7.3 At this juncture, it is relevant to mention the case of Madhvi Amma Bhawani Amma & Ors. v. Kunjikutty Pillai Meenakshi, AIR 2000 SC 2301, 2000 (3) ALT 35 SC, 2001 (49) BLJR 813, wherein, it was held as under:
" The enquiry in proceedings for grant of succession certificate is to be summary, and the Court, without determining questions of law or fact, which seem to it to be too intricate and difficult for determination, should grant the certificate to the person who appears to have prima facie the best title thereto. In such cases the Court has not to determine definitely and finally as to who has the best right to the estate. All that it is required to do is to hold a summary enquiry into the right to the certificate, with a view, on the one hand, to facilitate the collection of debts due to the deceased and prevent their being time- barred, owing (for instance) to dispute between the heirs inter se as to their preferential right to succession, and, on the other hand, to afford protection to the debtors by appointing a representative of the deceased and authorising him to give a valid discharge for the debt. The grant of a certificate to a person does not give him an absolute right to the debt nor does it bar a regular suit for adjustment of the claims of the heirs inter se".
7.4 From the oral and documentary evidence on record, prima facie it can be said that the deceased is the resident of A2/97, Janakpuri, New Delhi which is reflected in the death certificate, Ex. PW-1/2. The matter thus, falls within the jurisdiction of this Court. The mother of the deceased Succ Court 175/2024 Anju Sarin v. The State & Ors. Page 7 of 9 had expired, as per the testimony of PW-1. The status of legal heirs of the deceased also corroborates with the Surviving Member Certificate Mark A. Furthermore, petitioner in her evidence also submitted that besides her, respondent no. 6 and 7 are the only Surviving legal heirs of the deceased. Accordingly, the deceased was survived by three Class-I legal heirs viz. petitioner (wife) and respondent no. 6 (son) & respondent no. 7 (daughter). Respondents no. 6 and 7 have already given statement on 25.01.2025 regarding relinquishment of their shares in the debts and securities of the deceased in favour of the petitioner.
7.5 Thus, the claim of the petitioner by way of the present petition under Section 372 of the Act has gone unrebutted. Neither the respondents nor anyone on behalf of the public contested the claim of the petitioner. There is also no impediment under Section 370 of the Act to grant of Succession Certificate with respect to debts and securities as mentioned in the petition. Furthermore, the deposition of PW-1 and the documents relied upon by the said witness stands unrebutted/uncontroverted/unchallanged. This Court does not find any reason to disbelieve the unrebutted testimony of PW-1 recorded on oath in the Court.
8 Relief:
8.1 In view of the foregoing reasons, this Court holds that the petitioner is entitled to grant of Succession Certificate Succ Court 175/2024 Anju Sarin v. The State & Ors. Page 8 of 9 under Section 373 of the Act in respect of securities of the deceased i.e. 6400 equity shares of Jubilant Pharmova Ltd., 6400 equity shares of Jubilant Ingrevia Ltd., 3000 equity shares of TATA Power Ltd. and 1400 equity shares of Vedanata Ltd. The value of their shares is Rs. 1,47,05,220/- (Rupees One Crore Forty Seven Lakhs Five Thousand Two Hundred Twenty Only), as per the certificate Ex. PW-1/5. (Details of the shares are mentioned in the table of 7.1).
8.2 Petitioner is also entitled to interest/dividend/bonus/consequential benefits, if any, accrued thereupon.
8.3 Succession Certificate be issued to the petitioner on filing of corresponding court fees in terms of Article 12 Schedule I of Court Fees Act, 1870 as applicable in Delhi and Indemnity-cum-surety bond, within 30 days from today. 8.4 Petition is accordingly, disposed of.
SUKHMAN SANDHU Digitally signed by Pronounced in the (SUKHMAN SANDHU) SUKHMAN SANDHU Date: 2026.02.10 open Court on 10.02.2026 ACJ-CCJ-ARC, 17:10:38 +0530 South West District, Dwarka Court, Delhi Succ Court 175/2024 Anju Sarin v. The State & Ors. Page 9 of 9