SHOBHA GULHAR Vs. RAM PAL

JUDGEMENT

(1.) RESPONDENT No. 3 has deposited a sum of Rs. 5,21,845/ -with UCO Bank in terms of the judgment dated 19 November, 2009.

(2.) THE UCO Bank is directed to release a sum of Rs. 25,000/ - to appellant No. 1, Rs. 25,000/ - to appellant No. 2 and Rs. 21,845/ - to appellant No. 3 by transferring the same to their respective Saving Bank Account.

(3.) THE interest on the aforesaid fixed deposits shall be paid monthly by automatic credit of interest in the Savings Account of appellants No. 1 and 3.