AIR 2011 UTTARAKHAND 34 ::2011 AIR CC 2144 (UTR) ::2011 (4) All LJ 172 ::(2012) 115 RevDec 121 ::(2011) 2 HinduLR 605 ::(2011) 3 All RentCas 637 ::(2012) 1 CivilCourtC 776 ::(2012) 2 CurCC 483 ::(2011) 89 All LR 651

Uttarakhand High Court

Hon'ble Judge(s): B. S. Verma , J

Succession Act (39 of 1925) , S.387— Grant of succession certificate - Liability of holder - Grant of succession certificate in favour of any person only empowers him to receive assets, dividends etc. left by deceased on behalf of all persons, who are lawfully entitled thereto - In proceeding for succession certificate, Court is not concerned with any question of title - Thus mere grant of succession certificate in favour of one of legal heirs of the deceased would not disentitle other legal heirs of their share in amount under certificate - Consequently finding recorded by District Judge, so far as it questions the shares of legal heirs of deceased to amount under succession certificate, shall not bar any civil suit. (Para 8 10)