MANINDER SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 372 of the Indian Succession Act, for grant of Succession Certificate in his favour.

(2.) The petitioner is the son of late Smt.Joginder Bedi, whose demise had taken place in Delhi on 15.6.2014. The Succession Certificate is sought by the petitioner in respect of the movable assets left by late Smt.Joginder Bedi, as were acquired by her during her lifetime. It is submitted that the husband of late Smt.Joginder Bedi (father of the petitioner) had pre-deceased her and she is survived by the petitioner as the sole legal heir. As the petitioner's mother had expired intestate, the present petition has been filed for grant of Succession Certificate in respect of the shares held by the deceased and lying in a demat account bearing No.10011512, maintained with the respondent No.2/Bank.

(3.) Notice was issued on this petition on 24.11.2014, returnable on 21.1.2015. In the meantime, the petitioner had filed an application for seeking substituted service of the respondent No.1/GNCT of Delhi, through publication. The said application was allowed vide order dated 8.12.2014 and the respondent No.1 was directed to be served through publication in the newspaper, 'The Statesman(English edition)' and 'Rashtriya Sahara(Hindi edition)' having circulation in Delhi. On 21.1.2015, the learned Joint Registrar had recorded that the respondent No.1 had been served by way of publication in the newspaper, 'Rashtriya Sahara' on 27.12.2014 and the newspaper,