POST MASTER, KOVILPATTI Vs. PANDI PRIYANGA

JUDGEMENT

(1.) This appeal is directed against the order of the learned Single Judge, who passed an order directing the appellants to pay a sum of Rs.6,98,673/-, which is inclusive of amount deposited by the respondent along with her brother and post maturity interest (PMI).

(2.) The respondent and her brother, while being minors, sought for opening joint accounts by making deposit under the MIS Scheme. After attaining majority, the respondent and her brother sought to close the 20 accounts, which were opened jointly. Seven accounts were permitted to be closed and the total amount along with the accrued interest were returned. However, the remaining accounts were though closed, no amount was returned, in view of the audit objection which was raised on the premise that a minor is entitled to open only one account and therefore, there cannot be 20 joint accounts by two minors.

(3.) Upon noting the observations of the learned Single Judge, the learned Counsel for the appellants sent an e-mail to the appellants and on receipt of the said e-mail dated 24.01.2020, he was accordingly informed about the dues payable in tune with the scheme, which is for a sum of Rs.6,98,673/-, inclusive of bonus and PMI upto 30.01.2020. On that basis, the learned Single Judge allowed the writ petition by directing the aforesaid amount to be repaid.