PATHANI Vs. GENERAL PUBLIC

JUDGEMENT

(1.) THE applicant Smt. Pathani is in appeal against the order dated 16.8.2001 passed by learned Senior Sub Judge (Civil Judge, Senior Division), Chamba, District Chamba in Succession Act No. 1/96, dismissing the application of applicant under Section 372 of Indian Succession Act, 1925 (for short Act) for grant of Succession Certificate in respect of the securities, pension, gratuity etc. of deceased Baldev.

(2.) THE facts in brief as emerge from the application filed by applicant for grant of Succession Certificate are that Baldev resident of village Idei died on 11 10 1994 while he was serving in Power Grid Corporation of India as a Security guard. He left behind applicant widow as sole legal heir to succeed him under Hindu Succession Act. The applicant is legally wedded wife of deceased. On these grounds she prayed for grant of Succession Certificate with respect to the pension securities, gratuity and other dues of deceased Baldev left by him at the time of his death.

(3.) I have heard the learned Counsel for the parties and also gone through the record.