GANESH MR Vs. NIL

JUDGEMENT

(1.) This Original Petition has been filed under sec. 372 of the Indian Succession Act, 1925 for seeking issuance of Succession Certificate of the deceased T. Murugappan (Alias) T. Murugappa Chettiar, who died on 5/3/2000.

(2.) The deceased is the father of the 1st and 3rd petitioners and husband of the 2nd petitioner. Learned Counsel for the petitioners stated that the petitioners were not aware of the legal procedure to be adopted on the death of the individual who had shares in the companies. The shares have been marked individually.

(3.) The matter had been referred to the Master for recording evidence. During the course of evidence, the 1st petitioner has been examined as P.W.1 and Exs.P1 to P31 have been marked.