Laxmi Yashwant Yelve vs Satveer Shantaram Ujjinwar ...
2017 Latest Caselaw 6297 Bom

                                          1                            22-JO-169-2017

Shailaja          
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                     ORDINARY ORIGINAL JURISDICTION

                     JUDGES ORDER NO 169  OF 2017
                                  IN
                    GUARDIAN PETITION NO. 48 OF 2010

Satveer Shantaram Ujjinwar                         ]       Applicant 

In the matter between

Mrs. Laxmi Yashwant Yelve                          ]       Petitioner

                              ......
Mr. Nasim Siddiqui i/b Mr. Kunal Bhanage, for applicant.
                              ......

                                                 CORAM  :   R.G. KETKAR, J.

                                                DATE      :   16 th  AUGUST, 2017.
P.C.

Heard Mr. Siddiqui, learned Counsel for the applicant at length.

2. Mr. Siddiqui submitted that Laxmi Yashwant Yelve has instituted Guardian Petition No. 48 of 2010 for appointment of guardian of the applicant as per the Guardians and Wards Act, 1890. Applicant was born on 20 th July, 1995. By order dated 16 th March, 2011, this Court [R.Y. Ganoo, J.] allowed the Petition in terms of prayer clause (a) and directed that if any property of parents of Master Satveer is payable to him in terms of money, concerned authority shall arrange to forward the said amount to the Accounts Officer of this Court so that the said amount can be

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invested in a permitted investment so that the said amount would be made available to Master Satveer on his attaining the age of majority. It was also noted that the amount lying with the Air Port Authority of India on account of dues payable to the mother of the Master Satveer, who is no more and as such, Master Satveer is entitled to get the said amount. It was also made clear that if an application is made to Air Port Authority of India in the name of Master Satveer to get the said dues from the Air Port Authority of India, the said Authority shall prepare a cheque covering the amount in the name of Accounts Officer, High Court, Bombay, so that the petitioner can take further steps in the matter.

3. Mr. Siddiqui submitted that applicant has attained age of majority. As on today, he is of 21 years age. He has taken me through the affidavit dated 17th July, 2017 made by Satveer Ujjinwar and submitted that amount of Rs. 4,02,316/- is lying in Fixed Deposit Receipts of Corporation Bank, Mahapalika Marg and an amount of Rs. 2,66,263/- is lying in Fixed Deposit Receipts of Corporation Bank, Mahapalika Marg and amount of Rs. 1,36,585/- is lying in Andhra Bank, Fort Branch, Mumbai and an amount of Rs. 5,30,826/- is lying in Fixed Deposit Receipts in UCO Bank, D.N. Road Branch, in aggregate Rs. 13,35,990/- are lying in the FDR. He, therefore, submitted that applicant may be permitted to withdraw the amount deposited along with accrued interest. In view thereof, Judges Order is separately signed.

[R.G. KETKAR, J.]