Rajasthan High Court - Jaipur
Sarita Verma W/O Late Sh. Anil Kumar vs State Bank Of India on 12 July, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7111/2022
Sarita Verma W/o Late Sh. Anil Kumar
----Petitioner
Versus
State Bank Of India
----Respondent
For Petitioner(s) : Mr. Ved Prakash Sogarwal For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 12/07/2022 Counsel for the petitioner submits that the issue involved in this writ petition has been considered by the Co-ordinate Bench of this Court in the matter of Nisha Sharma Vs. Branch Manager (S.B. Civil Writ Petition No. 6593/2021) wherein on 02.07.2021 following order was passed;
"Learned counsel for the petitioner submitted that husband of the petitioner, who was working in the Indian Army, died on 11th March, 2021. Learned counsel submitted that the petitioner being legal heir along-with her two sons was entitled to get the amount from defence salary package from the Army Authorities.
Learned counsel submitted that the Army Authorities paid the amount of Army Group Insurance and other FDs in favour of petitioner's account by considering her as legal heir of deceased.
Learned counsel submitted that the petitioner had made a request to the respondent-Bank that no amount may be disbursed to any other person including nominee - mother of late husband of the petitioner and she is not entitled to get any amount from the insurance cover and other entitlements of the husband of the petitioner.
Learned counsel submitted that the respondent-Bank has not paid any heed to the (Downloaded on 14/07/2022 at 09:51:54 PM) (2 of 2) [CW-7111/2022] request of the petitioner and now they intend to give money to the nominee.
Learned counsel submitted that the petitioner has estranged relation with her in laws and as she is not having any source of income. Learned counsel submitted that the respondent-Bank may be restrained to transfer any amount in favour of the nominee and the petitioner may not be deprived to get any due amount.
Issue notice of the writ petition as well as stay application to the respondents, returnable on 26th July, 2021. Notices be given 'dasti', if prayed.
In case, the respondent-Bank has not disbursed any amount till today, in favour of any other person, the respondent-Bank shall not further disburse the amount to any other person.
In that view of the matter, issue notice to the respondent(s), returnable by six weeks.
In case, the respondent Nos. 1 & 2 have not disbursed any amount till today in favour of any other person, the respondent Nos. 1 & 2 shall not further disburse the amount to any other person.
(INDERJEET SINGH),J CHETNA BEHRANI /160 (Downloaded on 14/07/2022 at 09:51:54 PM) Powered by TCPDF (www.tcpdf.org)