SACHANI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent-Punjab National Bank.

(2.) The petitioner has approached this Court for a direction upon the respondent-Bank to make payment of deposit lying in Saving Bank Account No. 3543 alongwith interest and also to release the articles kept in Locker No. 2/2006 to the petitioner and respondent nos. 5 to 11.

(3.) The petitioner is the widow of deceased Moti Lal Ram and respondent nos. 5 to 11 are the three daughters and four sons respectively.