RISHI MUNI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN the counter affidavit filed, right to claim refund of the security money has not been denied. The respondents, however, are seeking succession certificate in order to enable them to refund the security money. In addition to that, the respondents sought affidavit and a genealogical table from the petitioner which have been supplied alongwith a copy of the Death Certificate.

(2.) IN the circumstances, the writ petition is allowed directing refund of the security money to the petitioner without insisting for succession certificate, together with interest @ 6 per cent per annum from the date the security money became refundable until the date of payment. In the event the security money alongwith interest is not paid within the period of three months, the rate of interest shall stand increased to 12 per cent.