IN THE COURT OF THE SENIOR SUB JUDGE AT DELHI

 

……………………………………………………..………… Applicant

Vs.

…………………………………………………………………  Respondent

 

In the matter of the grant  of a Succession  Certificate in  respect of  the debts &

securities etc. of ………deceased under Section 372 of the Indian Succession Act.

 

Sir,

       

The applicant begs to submit as under:

 

1. The place, date & time  of  the  death of deceased      :

 

2. Ordinary  place  of  residence of   the deceased and

    if the ordinary place of  residence   of   the  deceased

    is   not situated within the jurisdiction of this Court;

    the details of the properties of the   deceased  

    situated within the jurisdiction of the Court.                :

 

3. The names and full addresses  of 

     near relatives of the deceased                                    :

 

4. The right under which the applicant claims  

    for the grant of succession certificate.                        :

 

5. Any   impediment to the grant of succession

    certificate or any other impediment under 

    Section 370 of Act 59 of 1929.                                  :

 

6. Particulars and details of debts & securities etc. in

    respect of which the certificate is to be granted.          :

 

Verification:

Verified at…………………..on this …………………..day of …………….….

the contents of para…………to…………..are true to my knowledge and belief.

 

                                                                          

                                                                           Signature of Applicant and address