SYNDICATE BANK REGIONAL OFFICE Vs. SHEELA JULIAN

JUDGEMENT

(1.) Syndicate Bank, a nationalised bank hereinafter referred to as the Bank is the appellant in this Writ Appeal. The respondent is the widow of one late Julian Gover who was an employee attached to the medical department at Lakshadweep. The respondent had filed Writ Petition, W.P(C) No.21944 of 2015 against the Bank seeking the following reliefs:

(2.) By a judgment dated 28th March 2016, the learned Single Judge has allowed the prayer and directed the Bank to re credit the amount appropriated in her savings bank account maintained at the Kaloor branch within a period of two weeks. Feeling aggrieved by the said judgment, this appeal has been preferred by the appellant/Bank.

(3.) We have heard Sri. R.S.Kalkura, the learned counsel for the appellant and Sri. K.V.Vinod, the learned counsel for the respondent.