EMRENCIA KERKETTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel representing the petitioner and learned counsel representing the respondents.

(2.) It is the grievance of the petitioner that in spite of having Succession Certificate obtained from the Court of Civil Jurisdiction i.e. the District Judge-I, East Singhbhum, Jamshedpur, in Succession Certificate Case No.37 of 2015, filed under Sec. 372 of the Indian Succession Act, 1925, a settlement due of Rs.10,00,000.00 (Rupees Ten Lakh), has not been disbursed to the petitioner. She also claims interest.

(3.) Learned counsel representing the petitioner submits that the Succession Certificate was issued to the petitioner in view of the letter which was addressed to this petitioner vide Memo No.128/Pension dtd. 11/7/2015, issued by the Superintendent of Police, Chatra. He further submits that the petitioner is entitled for the aforesaid settlement due of Rs.10.00 lakh, along with the interest, which the respondents have illegally withheld.