SANNAHAIDA, SINCE DEAD BY HIS LEGAL REPRESENTATIVES, JAYAMMA, PARVATHI AND LAKSHMI Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) HEARD the learned counsel for the applicants and the learned counsel for the Registrar of Companies. The applicants herein are the legal representatives of one Sannahaida who was working in the Mandya National Paper Mills (in liquidation). On 02.06.1997, it appears that Sannahaida had died, which is evidenced by a Death Certificate which is produced along with the application. It transpires that the applicants had sought for recovery of dues amounting to a sum of Rs. 1,91,592/ - that they were entitled to, on the death of Sannahaida. It transpires that the Official Liquidator had passed an order dated 30.09.2008 insofar as releasing dues by way of a second dividend. It is to recover this amount which is due, that the applicants had obtained a survivorship certificate dated 14.12.2010 from the competent authority as per Annexure -"C" to the petition.

(2.) THE amount which is now transferred to the Company's liquidation account under Section 555 of the Companies Act, 1956, had compelled the applicants to approach the respondent -Registrar of Companies for release of the amount. However, the same has been negated and the applicants have been directed to produce a Succession Certificate. It is in this background that the present application is filed seeking a total amount of Rs. 2,00,179/ - which would be due for, with interest that has accrued on the original amount.