JANARDAN BHUWANIA Vs. NARAYAN PRASAD AGARWAL AND ORS.

JUDGEMENT

(1.) Complainants-Narayan Prasad Agarwal and Sanjay Kumar Aggarwal, filed a case of deficiency against State Bank of India on the ground, that bank had refused them to withdraw the amount lying in Public Provident Fund Account (short as, 'P.P.F. A/c') of Late Ginidevi Agrawal.

(2.) Case of complainants is, that late Ginidevi Agrawal had a P.P.F. A/c bearing No. OIP-00900016 with State Bank of India wherein, they were the joint nominees. After death of Ginidevi Aggarwal on 16.04.2005, complainants prayed for withdrawal of the amount lying in that P.P.F. A/c. However, payment was held up as elder brother of the complainants, Sh. Janardan Bhuwania (added subsequently as Opposite Party No.3 before the District Forum) claimed the amount as sole nominee of said P.P.F. A/c.

(3.) State Bank of India filed its written version before the District Forum and also filed a petition stating therein, that the nominee, Janardan Bhuwania is a necessary party in this case and he be added as a party for the just decision of the case.