MEENA LASRADO Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs.--

(2.) In reply, the respondent-Bank at the first instance had sought for probate or letters of administration in respect of the Will by citing Section 213 of the Indian Succession Act. On being clarified to the respondents that such procedure would not be required, though the respondent-Bank has accepted the same has thereafter indicated that even in the absence of probate, an appropriate succession certificate shall be obtained for settlement of the claims. It is in that context, the petitioners are before this Court.

(3.) In the instant petition, the respondents have filed their objection statement and have reiterated what has been stated by them in the endorsement/communication which had been issued to the petitioners earlier. In addition, the respondents have also referred to their guidelines relating to disposal of assets of deceased constituents. In that regard, it is contended that as per the procedure contemplated therein at item No. 6(c) relating to settlement on Affidavit-cum-Indemnity basis, if the requirement indicated therein are complied by the petitioners, the respondents would be in a position to settle the claim of the petitioners.