Barathi Renkarajan and 3 others v. No Respondent, Madras High Court, Judgment, Law, casemine.com

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citation codes

Case Number

OP.174/2026

Attorney(S)

Judges

Hon'ble Mr.Justice P.B. Balaji

Acts

Section 372 of the Indian Succession Act 1925 read with Order XXV Rule 6 of the Madras High Court Original Side Rules,

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Barathi Renkarajan and 3 others v. No Respondent

OP No. 174 of 2026 __________

Page1 of 5

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 09-10-2026

CORAM

THE HON'BLE MR.JUSTICE P.B. BALAJI OP No. 174 of 2026

CNR: {HCMA012070632025}

1. Barathi Renkarajan and 3 others W/o. Late V.Rangarajan,

Permanently residing at No.35/14, Chinnu Street,

Nagalapuram Tindivanam,

Villupuram 604 001.

Presently residing at

No.9/5 A.K.Swamy Nagar, 9th Street, Kilpauk, Chennai 600 010.

2. Geetha Lakshmi. K. D/o. Late V.Rangarajan, Permanently residing at No.9/5 A.K.Swamy Nagar, 9th Street, Kilpauk, Chennai 600 010.

3. Lokheshwar Rangarajan, S/o. Late V.Rangarajan, Rep. by his Power agent Barathi Renkarajan, Permanently residing at No.35/14, Chinnu Street,

Nagalapuram Tindivanam,

Villupuram 604 001.

Presently residing at,

4380, Cove Ln, Discovery Bay, Colifornia, United States of America 94505.

4. Santhanalakshmi Rangarajan D/o. Late V.Rangarajan, Rep. by her power agent Barathi Renkarajan, Permanently residing at No.35/14, Chinnu Street,

Nagalapuram Tindivanam,

Villupuram 604 001

Presently residing at

958, Flurry Dr. Livermore, Colifornia, United States of America 94550 ..Petitioner(s)

No Respondent

Nil

..Respondent(s)

that a Succession Certificate may be granted to the petitioners with power to collect the debts and receive the interest and dividends on and negotiate and transfer the securities specified in the schedule hereto. Net amount of Rs.35,00,000/- Suc duty of Rs.25,000/- paid on 09.12.2025. For Petitioner(s): M/s. K.Sindhu

For Respondent(s): No appearance

ORDER

This Petition has been filed under Section 372 of the Indian Succession Act 1925 read with Order XXV Rule 6 of the Madras High Court Original Side Rules, to grant succession certificate in respect of death of late V.Rangarajan.

2. The petitioners are the wife and children of the deceased V.Rangarajan and excepting the petitioners, there are no other legal heirs required to be impleaded in the proceedings.

3. The deceased V.Rangarajan died on 09.11.2017 leaving behind the

petitioners are the only class-I legal heirs. The petitioners have filed the present petition seeking grant of succession certificate for the purposes of opening a locker bearing No.D.10, maintained in the name of the deceased at State Bank of India, Egmore Branch, Chennai and to access the contents of the said locker.

4. The first petitioner examined herself as P.W.1 and marked Exs.P.1 to P.11. The general paper publication has also been effected in pursuance of the order of this Court in one issue of "Makkal Kural" dated 01.07.2026.

5. I am satisfied that the petitioners have made out a case for issuance of Succession Certificate as prayed for. Accordingly, this petition is ordered as prayed for and a direction for grant of Succession Certificate in favour of the petitioners is issued.

09-10-2026

Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

To The Sub Assistant Registrar, Original Side,

High Court, Madras

P.B.BALAJI, J.

OP No. 174 of 2026

09.10.2026

Barathi Renkarajan and 3 others v. No Respondent

Barathi Renkarajan and 3 others v. No Respondent

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