INDUMATI PAL Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) Deficiency in banking service is grievance of complainant.

(2.) Undisputedly one Bhuban Mohan Pal is a customer of the opposite party-Bank having various deposits with it. On death of Bhuban, complainant claiming to be the mother of Bhuban requested the opposite party for disbursement of the deposits in her favour. Opposite party-Bank wanted that a succession certified should be obtained so that Bank can consider the question of disbursement of the deposits made by deceased Bhuban. When complainant wanted the amount in deposit for which she can get a succession certificate, the Bank did not disclose the same to her. As a result, she is deprived of getting the legitimate amounts in custody of the Bank.

(3.) Bank in its case stated has asserted that sons and widow of Bhuban have instructed the Bank not to disclose any particulars in respect of deposit of Bhuban to complainant and accordingly, the Bank did not disclose the same to her.