STATE BANK OF INDIA Vs. MUKESH RAWAT

JUDGEMENT

(1.) One Smt. Kamla Rawat was having various deposits with the State Bank of India, Mandla Branch. After her death the present Respondent submitted an application for grant of succession certificate under Section 372 of Indian Succession Act with respect to the deposits of Smt. Kamla Rawat which was registered as Succession Case No. 17/2003 in the Court of Civil Judge. Class -I. Mandla. Learned Trial Judge during the trial of the succession case summoned the information about the deposits of Smt. Kamla Rawat from the Petitioner Bank. The information was provided by the Petitioner Bank in the following manner as contained in Annexure/P -1: