KRISHNA GOEL Vs. STATE

JUDGEMENT

(1.) No one appeared for the appellant on 12.4.2013. It was noted that the matter is taken up for the third time but counsel for the appellant did not appear and only a request for pass over was made by the proxy counsel. This matter was adjourned for 14.5.2013 subject to costs of Rs.3,000/-with Delhi Legal Services Authority. Thereafter, the matter could not be listed on the date fixed i.e 14.5.2013 as costs were not deposited. The matter is therefore listed today on an office note. Besides the fact that no one appears for the appellant and even the costs of Rs.3,000/- have not been deposited.

(2.) By the impugned judgment, the petition filed by the appellant under Section 372 of the Indian Succession Act, 1925 for grant of succession certificate in respect of the estate of the deceased Shakuntla Sukhnandan who expired at New Delhi on 24.2.2010 was dismissed.

(3.) The court below notes that admittedly the appellant/petitioner was not having any blood relationship with the deceased Shakuntla Sukhnandan. Therefore, petitioner cannot be a beneficiary of the estate of the deceased Shakuntla Sukhnandan as she is not a legal heir of the deceased Shakuntla Sukhnandan.