RAM CHANDER TALWAR Vs. DEVENDER KUMAR TALWAR

JUDGEMENT

(1.) This appeal is directed against the judgment dated 24.4.2004 of the Additional District Judge, Delhi in PC No.212/2001 whereby the learned Judge has issued Letters of Administration in respect of 1/3rd share belonging to the respondents lying deposited in Union Bank of India, Kailash Colony, New Delhi and articles lying in locker No.854 on deposit on necessary court fee.

(2.) Brief facts of the case as noted by the Additional District Judge are as under:

(3.) It is contended by counsel for the appellants that deposits in Banks are covered under Section 45 ZA of the Banking Regulation Act 1949, (hereinafter referred to as the Act), which in turn makes nominee of the depositor sole beneficiary and entitled to all rights of the sole depositor.