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Madras High Court

V.N.Duraisamy vs The Zonal Manager on 13 March, 2019

Author: K.Ravichandrabaabu

Bench: K.Ravichandrabaabu

                                                           1

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 13.03.2019

                                                         CORAM

                             THE HONOURABLE MR. JUSTICE K.RAVICHANDRABAABU

                                              W.P.No.31841 of 2018
                                                      and
                                         W.M.P.Nos.37081 & 37082 of 2018

                      V.N.Duraisamy                                         ...Petitioner
                                                          Vs.

                      1. The Zonal Manager,
                         Corporation Bank,
                         NCR Road, Saibaba Colony,
                         Coimbatore.

                      2. The Chief Manager,
                         Corporation Bank,
                         Mugasianumanpalli Branch,
                         Pavadi Street, Achalur (Via),
                         Erode Taluk and District,
                         Tamil Nadu – 638101.                               ...Respondents


                            Petition filed under Article 226 of the Constitution of India
                      praying to issue a Writ of Certiorarified Mandamus, to call for the
                      records     pertaining      to       the   Impugned      Order        in
                      Ref.No:OR/CB-249/ /2018-19 dated 03.10.2018 of the 2nd respondent
                      and quash the same and consequently direct the 2nd respondent to
                      permit the petitioner to operate his Savings Bank Account in Account
                      No. 520101072324534 (old account No.024900101005295) with the 2nd
                      respondent Bank by using his left thumb impression.
http://www.judis.nic.in
                                                         2

                                          For Petitioner  : Mr.D.R.Arun Kumar
                                          For Respondents : Mr.S.Sethuraman

                                                       ORDER

The petitioner is aggrieved against the proceedings of the 2nd respondent dated 03.10.2018, wherein and whereby, the petitioner was requested to obtain and produce necessary Court order for transaction in his Bank Account held with the 2nd respondent-Bank in Savings Bank Account No.520101072324534.

2. Heard the learned counsel for the petitioner and the learned counsel appearing for the respondents-Bank.

3. The petitioner, now aged about 74 years has opened a Savings Bank Account with the 2nd respondent-Bank in Account No.520101072324534. It is stated that few months back, the petitioner affected with Parkinson disease and got his limbs weaken, which has resulted in not enabling the petitioner to sign and operate the Bank Account. It is stated that the petitioner has no issue and his wife has predeceased him. Now, the petitioner seeks to operate his Bank Account by putting his left thumb impression instead of affixing his signature. When such request was made by the petitioner, the http://www.judis.nic.in 3 petitioner issued the impugned communication by stating that the petitioner was not in a position to convey his instruction to the Bank and therefore, they were not in a position to consider his request favourably.

4. The learned counsel for the petitioner invited this Court's attention to 3 Medical Certificates, dated 20.09.2018, 22.09.2018 and 09.03.2019, issued one by Neurologist, namely, Dr.G.Vikramraj at Erode Medical Centre, Erode and other two by Dr.S.Myilsamy, Senior Assistant Surgeon, Government Hospital, Perundurai, Erode District. The Neurologist, through his certificate dated 20.09.2018 certified that the petitioner is suffering form Parkinson plus Syndrome with Dystoria of limbs and hence, he cannot put his signature and that his left thumb impression may be used for banking purposes. Similar certificate was issued by the other Doctor, namely, Dr.S.Myilsamy on 22.09.2018 and 09.03.2019. In the last certificate dated 09.03.2019, Dr.S.Myilsamy also certified that the petitioner's vision and hearing are normal and he is obeying oral commands and expressing his thoughts by touching the letters and by gestures.

5. When the competent Medical Professionals have given such http://www.judis.nic.in 4 Certificates, I do not think that the respondent-Bank can reject the request of the petitioner to operate his Bank Account by putting his left thumb impression.

6. Considering the above stated facts and circumstances, this Writ Petition is allowed and the impugned order of the second respondent is set aside. Consequently, the second respondent is directed to permit the petitioner to operate his Savings Bank Account No.520101072324534, by using his left thumb impression.

7. Needless to say that the petitioner has to personally go to the second respondent-Bank and operate the Bank Account by using his left thumb impression. No costs. Consequently, connected miscellaneous petitions are closed.

13.03.2019 Speaking/Non Speaking Index : Yes / No Internet : Yes / No Note : Issue order on 15.03.2019 sni/maya http://www.judis.nic.in 5 To

1. The Zonal Manager, Corporation Bank, NCR Road, Saibaba Colony, Coimbatore.

2. The Chief Manager, Corporation Bank, Mugasianumanpalli Branch, Pavadi Street, Achalur (Via), Erode Taluk and District, Tamil Nadu – 638101.

http://www.judis.nic.in 6 K.RAVICHANDRABAABU.,J.

sni W.P.No.31841 of 2018 Dated : 13.03.2019 http://www.judis.nic.in