R.ISPAHANI Vs. FIRUZEH

JUDGEMENT

(1.) The above Original Petition has been filed under Sec. 372 of the Indian Succession Act for grant of Succession Certificate.

(2.) The Registry of this Court, finding that no sufficient Court Fee being paid as mandated in the Tamil Nadu Court Fees and Suits Valuation Act, 1955, in terms of the Schedule-I (Article 7), returned the Original Petition.

(3.) The learned counsel for the petitioner responded to the returns made by the Registry by stating that the Court Fee payable for grant of Succession Certificate is comparable to the one for grant of Probate or Letters of Administration, in terms of Article 6 of the Schedule-I and Ss. 55 and 56 of the Act, 1955.