BALWINDER SINGH Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) This is an appeal by complainant Balwinder Singh against the judgment of District Consumer Disputes Redressal Forum, Jalandhar dated 29.6.2006 by which his complaint was dismissed.

(2.) Brief facts as enumerated in the complaint may be noticed:

(3.) On notice having been received by the Bank, the complaint was resisted on the ground that the matter was pending in a Civil Court for grant of Succession Certificate regarding succession of Ajit Singh's property. It was not denied that the complainant was the nominee of the account-holder Ajit Singh. It was further alleged that on 12.7.2005 the widow of Ajit Singh had come to the Bank and instructed the Bank officials not to release the amount to the nominee and also issued a legal notice dated 22.7.2005 not to release the money to the nominee. In fact he had applied for the Succession Certificate and, therefore, the payment was not released. In fact, the wife had obtained the Succession Certificate.