RAJIV KANWAR Vs. STATE

JUDGEMENT

(1.) The petitioner has preferred the present petition under Section 372 of the Indian Succession Act, 1956 (hereinafter referred to as "the Act") for grant of succession certificate in respect of the movable assets of his father Late Mr. Kanwar Rajendra Singh (hereinafter referred to as "the deceased") who died on 7th October, 2008 leaving behind a Will executed on 15th April, 2008 at New Delhi.

(2.) It has been stated that petitioner is the only child of the deceased. The wife of the deceased, Mrs. Indira Kanwar died on 3rd November, 2010.

(3.) It is the case of the petitioner that the deceased has no other surviving legal heirs or near relatives to stake any claim on the Test movable assets and even otherwise, vide Will dated 15th April, 2008, the deceased bequeathed upon the petitioner the movable assets in terms of which the issuance of a succession certificate is prayed. The list of the said movable assets is given in Para 5 of the petition.