HASEENA BEGUM, W/O. LATE MR. NIZAMUDDIN SALIM PASHA AND OTHERS Vs. NULL

JUDGEMENT

(1.) THIS petition is filed under Section 372 read with Section 300 of the Indian Succession Act seeking for issue of succession certificate.

(2.) THE 1st petitioner is the wife and petitioners No. 2 to 8 are the children, of the deceased Nizamuddin Salim Pasha. The deceased, Nizamuddin Salim Pasha was working as a driver at Othaman A Al -Usaimi, Dammam 31411, Kingdom of Saudi Arabia. He died in a road traffic accident occurred on 20.7.2008. Annexure -A, the death certificate, clearly discloses that he died due to road accident. The Embassy of India has also issued a certificate regarding the death of Nizamuddin Salim Pasha.

(3.) HEARD the learned counsel for the petitioners, perused the records and also perused the affidavit of assets furnished along with the petition. The petitioners No. 1 to 8 are only the legal representatives of the deceased and entitled to succeed the estate of the deceased, Nizamuddin Salim Pasha. The petitioners have made out a case for issue of succession certificate. In my opinion, there is no impediment to grant of succession certificate in the name of the 1st petitioner, Smt. Haseena Begum.