PRITAM SINGH SANDHU Vs. SAMTA SAHKARI BANK LTD

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with consent of parties.

(2.) Petitioner, who is depositor of respondent No. 1 Bank, wants his entire deposits with the respondent No. 1 bank to be refunded or at least interest to be paid regularly. His claim for refund is based on his health problem and education and his son/grand children. He has placed on record a medical certificate and assessment of expenditure which is at page 9 which is dated 27-8-2006 certified by Dr. Sanjay jain, M. D. (Medicine).

(3.) It has come on record that the respondent No. 2 has already allowed respondent No. 1 to permit the petitioner to withdraw a sum of Rs. One Lac in total.