FAREEDA SUKHA RAFIQ Vs. UNION OF INDIA

JUDGEMENT

(1.) The 3rdpetitioner is the mother of the 1stand 2nd petitioners. The dispute in this writ petition is with regard to the interest accrued in three separate PPF accounts opened with the 2ndrespondent herein by the petitioners.

(2.) The short facts necessary for the disposal of this writ petition are as under:

(3.) The amounts lying in the PPF accounts were not withdrawn even after attaining majority, by the 1stand 2nd petitioners. They continued with the PPF accounts even thereafter.