TARAK NATH CHATTERJEE Vs. SONJOY TARAK NATH CHATTERJEE

JUDGEMENT

(1.) The present petition has been filed for a Succession Certificate in respect of the debts of one Tarak Nath Chatterjee ("the deceased") who died in Mumbai on 4/9/2012. A copy of the death certificate of the deceased issued by Sub-Registrar (Birth & Death), Health Department, Municipal Corporation of Greater Mumbai is annexed to the Petition.

(2.) The Petition sets out that the deceased ordinarily resided at 1010 Sanghi Residency, Prabhadevi, Mumbai - 400 025. Schedule-I annexed to the present Petition sets out the debt in respect of which the Succession Certificate is applied for. The Succession Certificate is thus required for the purpose of collection of the said debt as also receiving interest due thereon.

(3.) A perusal of Schedule-I shows that the debt is an amount of GBP 2,15,228.88 which is equivalent to Rs.2,22,31,774.62 which is lying deposited in Barclays Bank Leicester LE-87 2BB United Kingdom.