B. VEERAPPA Vs. THE OFFICIAL LIQUIDATOR, THE MYSOR KIRLOSKAR LTD., (IN LIQN.), RAHEJA TOWERS, 12TH FLOOR, M.G. ROAD, BANGALORE

JUDGEMENT

(1.) THIS application is filed by the legal heirs of deceased B. Veerappa who was an ex -employee of M/s. Mysore Kirloskar Limited, Harihar, which was under liquidation, seeking for disbursement of claims of the deceased without insisting for production of Succession Certificate. It is submitted that applicants' name are required to be entered in the adjudication proceedings by the Official Liquidator. It is also contended that they are unable to file Probate and Succession case before the Civil Court to obtain succession Certificate and they are ready and willing to give indemnity bond, and as such, they are seeking direction to the Official Liquidator to accept the indemnity bond and to enter the names of the applicants. They have also sought for direction to the Official Liquidator to issue Form No. 69 to the legal heirs of the deceased.

(2.) LEARNED counsel for the Official Liquidator submits that if the applicants produce the survivor -ship certificate and execute an indemnity bond for the said amount, he has no objection to disburse the amount.