Subhagini Meher vs Chief Manager, SBI, Subarnapur And Another

Arindam Sinha, J

Mr. Nayak, learned advocate appears on behalf of petitioner. He submits, his client is widow. She seeks relief of direction upon the bank to disburse money deposited by her husband, by fixed deposit and savings.

He submits, opposite party no.2 had obstructed his client’s claim. Said opposite party has died.

Mr. Mishra, learned advocate appears on behalf of opposite party no.1-bank and submits, his client has filed counter.

It appears from paragraphs 4 and 7 of the counter that in one account the deceased had mentioned opposite party no.2 as his nominee. Other accounts do not bear nomination. The bank has taken position that there will be released the money in favour of the person, who will get order from this Court.

Information of death was given to learned advocate for petitioner by letter dated 8th March, 2022.

Petitioner is to produce death certificate of opposite party no.2. For purpose of obtaining said certificate, petitioner will produce this order at the crematorium(s) serving the area under P.O. Sukha, P.S. Dunguripalli in district Subarnapur. The crematorium, in which cremation of Chitram Meher, son of Duta Meher took place will cooperate and render a copy of the death certificate, tendered to it for the cremation.

List on 28th July, 2022.

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