JAGDISH LAL SHARMA AND ANOTHER Vs. NIRMALA

JUDGEMENT

(1.) The petitioners have challenged the order passed by the learned Sub Judge Ist Class, Chandigarh as affirmed by learned Additional District Judge, Chandigarh allowing an application moved under section 372 of the Indian Succession Act filed by the respondent.

(2.) Respondent Nirmala Devi sought succession Certificate in respect of her deceased daughter-in-law Sunita Sharma in which, the petitioner and his wife moved an application under Order 1 Rule 10 of the Code of Civil Procedure to be impleaded as a party which was allowed and the petitioners were impleaded as respondents in the said case. It claimed by the respondents that Sunita Sharma daughter of the petitioners was employed as Assistant Superintendent, Telegraph Traffic with the Central Telegraph Office Central, Chandigarh. She was married to Manohar Lal son of Nirmala and she committed suicide on 31.5.108 at Ambala. She was issueless at the time of her death. Manohar Lal husband of' Sunita Sharma also committed suicide on 25.8.1988.

(3.) It was claimed that Sunita Sharma had an amount of Rs. 34,102/- in her account on account of gratuity, general provident fund and payment payable under the Group Insurance Scheme.