S.SUGUNA Vs. THE BRANCH MANAGER,SYNDICATE BANK

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner.

(2.) To avoid an avoidable delay, notice to the respondent/Syndicate Bank, Coimbatore is dispensed with.

(3.) According to the petitioner, her only son Andrews Thomas Prem Kumar was working as Office Assistant in Karunya Engineering College at Coimbatore. At that time, her son opened an account in the respondent/Bank bearing Account No.61372200014704 and operated his account. Further, he pledged his jewels in his account number with the respondent/Bank for his medical treatment, detailed as follows: