BANK OF BARODA AND ORS. Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) Owing to absence of customer friendly attitude of the petitioner-Bank, which has rather been antagonist and dictatorial to the respondent-depositor and thus beneficiary of succession certificate (Ex.P2) has again been dragged in this unsavoury litigation in this revision petition by the petitioner-Bank. The matter is very short and insignificant for the petitioner-Bank but the respondent-decree holder is continuously being dragged in the courts by the Bank since long.

(2.) It may be mentioned here itself that the petitioner had to face many rounds of litigation because of obsessively obstinate as also rough and tough attitude continuously and consistently manifested by the Bank, for him.

(3.) In short, Smt. Shamsher Kaur wife of Harbhajan Singh @ Bhajan Singh of Patiala had three fix deposit accounts as also one savings Bank account with the petitioner-Bank. The petitioner claiming himself to be a legal heir of depositor Smt. Shamsher Kaur, initially had filed a suit for declaration against the Bank claiming himself to be entitled to the proceeds of the FDRs and savings Bank accounts after the death of depositor Smt. Shamsher Kaur. The suit was dismissed since suitor Sukhwinder Singh had not been named in the nomination column by the depositor and thus the Bank had shown its inability to release the payment in his favour.