MADHU BALA Vs. GENERAL PUBLIC

JUDGEMENT

(1.) The petitioners herein filed an application under Section 372 of the Indian Succession Act for grant of succession certificate in respect of the estate of Ashok Kumar, who died on 30th of August, 1980. The evidence in this case was recorded on 6th of June, 1983 and the applicants were directed to file an estate duty clearance certificate. However, the same was not filed. Counsel for the applicants made a statement on 28th February, 1982 to the effect that the estate duty clearance certificate had not been secured, the case be adjourned sine die. It was thereafter on 18th November, 1985 an application was filed for getting the case restored for grant of succession certification on the plea that as the period of five years has elapsed, so no estate duty was liable to be paid in view of Section 73-A of the Estate Duty Act, 1953 (for short the 'Act'). Section 73-A of the Act reads as under :-

(2.) Mr. Akshay Bhan, learned counsel, appearing on behalf of the petitioners, contended that in terms of Section 372 of the Indian Succession Act, there is no requirement of a certificate from the Collector to be produced at the time of making an application for grant of succession certificate. He further contended that in any case in view of Section 73-A of the Act, no duty was payable after five years of the death of a person regarding whose property the succession certificate is required and, therefore, the learned Courts below were wrong in rejecting the application moved by the petitioners for grant of succession certificate after the same was got revived on the expiry of 5 years from the date of death.

(3.) I have considered the arguments raised by the learned counsel for the petitioners and find that in view of Section 56(2) of the Act, the order entitling the applicant for grant of a succession certificate is subject to furnishing by the applicant a certificate from the Controller under sub-section (2) of Section 57 or Section 67. Section 57(2) of the Act reads as under :-