M.SUBRAMANIAN Vs. BRANCH MANAGER

JUDGEMENT

(1.) This writ petition is heard through Videoconferencing, on account of the COVID-19 pandemic situation.

(2.) The petitioner has laid challenge to the proceedings of the respondent dated 21.11.2013 in Reference No.Death Claim/11/2013, dated 21.11.2013 and sought for a consequential direction to the respondent to disburse the amount deposited by his brother Muthiah Gopal @ Gopal, which is lying in Term Deposit Account No.2628404003238 and Savings Bank account No.2628101000591 to him.

(3.) The petitioner is the brother of one deceased Muthiah Gopal. The deceased was married to one Mrs.Lakshmi, who pre-deceased him on 07.08.2008. The said Muthiah Gopal was the customer in the respondent Bank having Savings Bank Account bearing No.2628101000591. He had also deposited a sum of Rs.5,00,000/- (Rupees five lakhs only) as Fixed Deposit on 17.09.2012 in Term Deposit No.262810102396 for a period of six months with auto renewal option. The brother of the petitioner was admitted in hospital for various ailments, when he was staying with the petitioner. The petitioner claims to have taken care of the deceased till the time of his death. The said Muthiah Gopal died on 28.10.2012. There were no children for the deceased.