MAHALAKSHMI PAVANI Vs. UCO BANK

JUDGEMENT

(1.) The present contempt petition is filed by the petitioner under Sec. 2(b), 11 read with Sec. 12 of the Contempt of Courts Act, 1971 against respondent No.1/ UCO Bank for the deliberate violation and non-compliance of the order dtd. 1/11/2019 passed by this Court in W.P.(C) No. 11552 of 2019. FACTUAL BACKGROUND

(2.) The Petitioner herein is the ex-daughter-in-law of Late Sh. Pavani Parameshwara Rao, who was a Senior Advocate practicing in the Supreme Court of India. She filed a writ petition claiming that her father-in-law/testator had executed a registered will on 29/6/2017 before his death and he passed away on 13/9/2017. Evidently, the Will of the deceased as expressed by him was his last and final Will, had nominated the Petitioner as the 'Executor' of his Will.

(3.) The details of the moveable and immoveable properties of the deceased have been clearly delineated in the Will as also its apportionment amongst the Legal Heirs of the deceased. However, the present contempt petition encapsulates the issue regarding the three bank accounts of the deceased in UCO Bank, Supreme Court Branch, Supreme Court Compound, New Delhi viz., Savings, Current and Assistants' Current Bank Account. The claim that has to be released by the Respondent No.1/Bank is to the tune of Rs.4,96,07,344.81.