Latha.K.G vs The Managing Director
2021 Latest Caselaw 975 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                         WP(C).No.581 OF 2021


PETITIONER:

               LATHA.K.G,
               AGED 70 YEARS,
               W/O.LATE V.K.RATNA PRASAD, HIGH GROUND BUILDINGS,
               PATHEESHA HOUSE, THOTTAKATTUKARA P.O., ALUVA,
               ERNAKULAM DISTRICT-683108.

               BY ADVS.
               SRI.C.S.GOPALAKRISHNAN NAIR
               SMT.CHANDINI G.NAIR
               SMT.RASHMI K.R.

RESPONDENTS:

      1        THE MANAGING DIRECTOR,
               STATE BANK OF INDIA, NO.3/34,
               SAGAR PALLAZO SAKI NAKA JN., ANDHERI-KURLA ROAD,
               ANDHERI, MUMBAI-400072.

      2        BRANCH MANAGER,
               STATE BANK OF INDIA, CATHOLIC CENTRE BRANCH, ALUVA,
               ERNAKULAM DISTRICT-683101.

      3        REGIONAL MANAGER,
               RESERVE BANK OF INDIA, KALOOR, KOCHI-682017.

               BY ADV. SRI.JITHESH MENON, SC, SBI

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION              ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.581 OF 2021(W)

                                2




                           JUDGMENT

The writ petition is filed challenging

Ext.P4 order of the 3rd respondent directing

the petitioner to produce Probate or letter of

Administration, in order to enable the

petitioner to operate the locker, which was in

the name of deceased husband of the

petitioner.

2. The petitioner points out that Ext.P1

legal heir ship certificate as well as Ext.P3

succession certificate is already produced

before the bank.

3. Sri.Jithesh Menon, learned Standing

Counsel fairly conceded that petitioner would

be entitled to be permitted to operate the

bank locker in the light of Ext.P1 as well as

Ext.P3 certificates. This is recorded. It is

also stated that the bank has already asked WP(C).No.581 OF 2021(W)

the petitioner to report before them and they

will permit the petitioner to operate the

locker.

Accordingly, the writ petition is

closed recording the same. Sd/-

P.V.ASHA JUDGE ww WP(C).No.581 OF 2021(W)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE LEGAL HEIR CERTIFICATE ISSUED BY THE TAHASILDAR, ALUVA ON 21.04.2017.

EXHIBIT P2 A TRUE COPY OF THE ORDER IN SOP NO.7/2019 PASSED BY THE HON'BLE MUNSIFF COURT, ALUVA.

EXHIBIT P3 A TRUE COPY OF THE SUCCESSION CERTIFICATE DATED 08.06.2020 ISSUED BY THE MUNSIFF COURT, ALUVA.

EXHIBIT P4 A TRUE COPY OF THE LETTER DATED 07.09.2020 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE LEGAL NOTICE TO THE 1ST RESPONDENT.