MYMOONATH Vs. DISTRICT OFFICER

JUDGEMENT

(1.) The petitioners who are legal heirs of late Fasalu Povil, who was working in a Vocational Higher Secondary School, approached the 1st respondent through the 2nd respondent for the amount due under the State Insurance Policy due to the deceased.

(2.) The 1st respondent has thereupon issued Ext.P5 order informing the 2nd respondent that Succession Certificate/ Certificate of Administration has to be made available for processing the claim towards the State Insurance Policy (SLI claim) in respect of late Fasalu Povil.

(3.) The petitioners submit that Succession Certificate is not necessary, relying on Ext.P6 judgment of this Court in W.P.(C) No.22219/2008.