R. RAJESWARI Vs. STATE

JUDGEMENT

(1.) Aggrieved by the order of the learned Single Judge returning the Original Petition for issuance of Succession Certificate to be presented before the Court having competent jurisdiction, the petitioners have preferred this Original Side Appeal.

(2.) The appellants trace their relationship to one Thiru G.Ravichandran, who died in Coimbatore while serving in ICICI Bank, Karur. His legal heirs have sought for issuance of Succession Certificate to claim the amounts due to them from the bank.

(3.) The learned Single Judge, referring to Section 371 of the Indian Succession Act, 1925 came to the conclusion that there was no movable or immovable property situate within the ordinary original civil jurisdiction of this Court and thus directed the returning of the Original Petition to the appellants to be presented before the competent Court.