KUNAL BAGCHI & ORS Vs. STATE

JUDGEMENT

(1.) The petitioners have preferred the present petition under Section 372 of the Indian Succession Act (hereinafter referred to as "the Act") for grant of succession certificate of the assets Late Mrs. Anila Bagchi (hereinafter referred to as "the deceased") who died on 14th March, 2011 at New Delhi.

(2.) Petitioners are the children of the deceased. Petitioner No.1 is the son of the deceased with whom the deceased was stated to be living at the time of her death. Petitioner No.2 and 3 are daughters of the deceased and are living in USA and Oman, respectively. Both of daughters individually have authorized petitioner No.1 to institute the present petition on their behalf. The deceased was predeceased by her husband Dr. Kalyan Bagchi on 10th January, 2011.

(3.) It is the case of the petitioners that the deceased died intestate without leaving behind any WILL. The petitioners are the only children and legal heirs of the deceased, therefore, entitled to succession certificate in respect of the estate of the deceased. It has been stated that the amount of assets which are likely to come to petitioners' hands and of which the succession certificate is sought, is stated in terms of Schedule I, annexed with the petition.