SASIKALA C.K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are aggrieved by the refusal on the part of the sixth respondent Bank in returning the amounts covered by their deposits - Fixed Deposits and Saving Bank deposits.

(2.) The learned Standing Counsel for the Bank, on instructions, submits that the genuineness of the Fixed Deposit receipts relied on by the petitioners are under dispute. The fact that the respective petitioners have Saving Bank accounts with the Bank is not disputed. There is no claim of any lien or attachment over the amounts covered under the Saving Bank accounts.

(3.) In the afore circumstances, the writ petitions are disposed of with the following directions:-