Umershan V.U vs Indusind Bank
2024 Latest Caselaw 28647 Ker

Kerala High Court

Umershan V.U vs Indusind Bank on 26 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                      2024:KER:71617


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946

                      WP(C) NO. 33737 OF 2024

PETITIONER:

          UMERSHAN V.U
          AGED 23 YEARS
          VELANKUDI, MEENANGADIP.O,PURAKKADI, WAYANAD DISTRICT,
          PIN - 673591.


          BY ADV NAJAH EBRAHIM V.P.


RESPONDENT:

          INDUSIND BANK
          REPRESENTED BY ITS DEPUTY BRANCH MANAGER, KOCHI BRANCH,
          ERNAKULAM, PIN - 682035.


          SRI. K.K. SUBEESH SC FOR INDUSIND BANK.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                          2024:KER:71617
WP(C) NO. 33737 OF 2024                   2




                                     JUDGMENT

The petitioner is aggrieved by a freeze imposed on his

account maintained with the respondent Bank.

2. Adv.K.K.Subeesh, the learned Standing Counsel for

the Bank submits that the freeze was imposed since certain

suspicious transactions, which do not match the petitioner's

account profile, were noticed. For getting the freeze lifted, the

petitioner should provide his KYC details and offer his

explanation regarding the transactions.

3. The learned counsel for the petitioner submits that

the needful in this regard will be done by his client

immediately.

The writ petition is accordingly disposed of, leaving it

open for the petitioner to furnish his KYC details along with the 2024:KER:71617

explanation regarding the alleged suspicious transactions, and

directing the concerned Manager of the respondent Bank to take

appropriate decision immediately on receipt of the KYC details

and the explanation.

Sd/-

V.G.ARUN JUDGE Sru 2024:KER:71617

APPENDIX OF WP(C) 33737/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE ISSUED BY DEPUTY BRANCH MANAGER, INDUSIND BANK, KOCHI BRANCH DATED 21.11.2023.

RESPONDENTS EXHIBITS : NIL