AMINA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioners under Article 226 and 227 of the Constitution of India with a prayer that by an appropriate writ, order or direction in the nature of certiorari/mandamus, the impugned part of the judgment dtd. 26. 7. 2000 passed by the learned Distt. Judge, Churu while granting succession certificate in favour of the petitioners under Section 372 of the India Succession Act, 1925 for a sum of Rs. 5,46,393/-, further ordered that out of the amount of Rs. 5,46,393/-, Rs. 5,00,000/- be deposited in FDR in the names of petitioners for 20 years, be declared illegal and ineffective qua the petitioners.

(2.) THE facts of the case as put forward by the petitioners are as under:- i) That late Sh. Nanu Alladeen Teli (hereinafter referred to as the deceased) was husband of petitioner No. 1 Smt. Amina and father of petitioners No. 2 and 3 Ms. Shaheeda and Ms. Rasheeda (both are major) who went abroad to earn his livelihood and for that purpose, he was working in the Sultanat of Oman where he died on 17. 7. 99 in a road accident and on the death of the deceased, an amount of Rs. 5,46,393/- became payable to the successors of the deceased. ii) That thereafter an application was filed by the petitioners under Section 372 of the Indian Succession act, 1925 before the Dist. Judge, Churu for getting the abovementioned amount and that application was allowed through judgment dtd. 26. 7. 2000 (Annex. 1), but while allowing the application, the learned Distt. Judge (respondent No. 2) further imposed the condition as referred to above and this part of order has been challenged by the petitioner in this writ petition.

(3.) FOR the reasons mentioned above, this writ petition deserves to be allowed and impugned part of the judgment dtd. 26. 7. 2000 (Annex. 1) passed by the learned Distt. Judge, Churu by which the learned Distt. Judge ordered that the amount of Rs. 5,00,000/- be deposited in FDR in the names of petitioner for 20 years is liable to be set aside. Accordingly this writ petition is allowed and the impugned part of the judgment dtd. 26. 7. 2000 (Annex. 1) passed by the learned Distt. Judge, Churu, by which the learned Distt. Judge ordered that the amount of Rs. 5,00,000/- be deposited in FDR in the names of petitioners for 20 years is quashed and set aside and the judgment dtd. 26. 7. 2000 (Annex. 1) passed by the learned Distt. Judge, Churu stands modified to this extent and the amount in question be paid to the petitioners as per their share. No order as to costs. .