Report No. 111

12.2. Position where claim based on succession.-

Incidentally, in the same Kerala case,1 the following observations were made regarding succession certificate required .when a claim is made on the basis of succession:

"It is for tile legislature to deal with the matter by enabling payments to be made at least in respect of small sums of money, without a succession certificate being required to give immunity to the debtor. We are not going into that question in this case, for, even otherwise we think we will be able to give relief to the petitioner herein."

1. Kochupannu Lakshmi v. Chairman, K.S.R.T. Corpn., AIR 1984 Ker 97 (99), para. 4 (June).