P. BHEEMAPPA Vs. THE OFFICIAL LIQUIDATOR THE MYSORE KIRLOSKAR LTD., (IN LIQN.), RAHEJA TOWERS, 12TH FLOOR, M.G. ROAD, BANGALORE

JUDGEMENT

(1.) THIS application is filed by the legal heir of deceased P. Bheemappa 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 applicant's name is required to be entered in the adjudication proceedings by the Official Liquidator. It is also contended that she is unable to file Probate & Succession case before the Civil Court to obtain succession Certificate and is ready and willing to give indemnity bond, and as such, seeks direction to the Official Liquidator to accept the indemnity bond and to enter the names of the applicant. A direction is also sought 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 applicant produces the survivor -ship certificate and executes an indemnity bond for the said amount, he has no objection to disburse the amount.