FIROZ KHAN Vs. BANK OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and Sri R.V. Pandey, learned Counsel for the Respondents.

(2.) Present Petition has been filed with the following prayers:

(3.) Brief facts of the case are that father of Petitioner was working as Branch Manager at Mahoba Branch. During the course of service, he died on 19/1/2017. After his death, mother of Petitioner has received Rs.10,000,00.00 as Gratuity Fund, Rs.15,160,00.00 as Provident Fund, Rs.6,24,178.00 as leave encashment, Rs.17,000,00.00 against TDR and Rs.2,000,00.00 from LIC insurance amounting to a sum of Rs.50,40,178..00 Father of Petitioner had liabilities to pay Rs.5,97,000.00 towards Bank. After deduction of the same, total amount paid is Rs.44,43,178..00 Mother of Petitioner is also getting family pension of Rs.24,718.00per month.