NEELAM Vs. PRADEEP BIRMAN

JUDGEMENT

(1.) The plaintiff No.1 Smt. Neelam, for herself and as mother and natural guardian of her son Master Anshul impleaded as plaintiff No.2, instituted this suit against her husband Pradeep Birman and the Managers of Punjab National Bank, Village Paprawat, Delhi and Punjab National Bank, Najafgarh Road, Nangloi, Delhi, for the reliefs of (i) declaration that 2/3rd share equal to Rs.2,17,00,000/- out of the total amount of Rs.3,26,00,000/- lying in the account in the joint name of plaintiff No.1, Neelam and her husband defendant No.1 Pradeep Birman with the Punjab National Bank, Village Paprawat and Najafgarh Road, Delhi belongs to the two plaintiffs; and, (ii) for mandatory injunction directing the said banks to, from the said accounts, pay the said sum of Rs.2,17,00,000/- to the plaintiffs.

(2.) The suit came up first before this Court on 22nd May, 2014 as IPA No. 19/2014 and which IPA was allowed and the suit registered on 16th September, 2016.

(3.) The counsels state that there was an interim arrangement directing the banks to keep the remaining balance amount i.e. Rs.1,35,00,000/- in the subject accounts in the form of FDR and the said amount is still lying with the banks in the fixed deposit account.