The application for a succession certificate was misconceived as the Insurance Company was not the “debtor of the deceased”— Mr. S.P Rangachary—in respect of this sum of Rs. 5,000 and as the applicant (the widow) was not “entitled” to that sum as part “of the effects of the deceased person “[Succession Certificate Act, Sect. 4 (1) (d)]. The said sum did not “form part of the deceased's estate” (Sect. 6 of the Married Women's Property Act). The applicant was the beneficiary who became entitled to the beneficial interest in this sum on her husband's death. The appeal is therefore allowed and the application for a succession certificate will be dismissed. There will be no order as to costs under the circumstances.
Appeal allowed.