Kerala High Court
Anshad O.P.K vs The Idbi Bank on 3 September, 2025
WP(C) NO. 33007 OF 2025 1
2025:KER:66309
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE EASWARAN S.
WEDNESDAY, THE 3RD DAY OF SEPTEMBER 2025 / 12TH BHADRA,
1947
WP(C) NO. 33007 OF 2025
PETITIONER:
ANSHAD O.P.K
AGED 48 YEARS
S/O. RASHEEDALI O.P.K, KOVILAKATH HOUSE,
TRIPPANCHI P.O., MALAPPURAM DISTRICT.,
PIN - 673641
BY ADV SRI.R.RANJITH (MANJERI)
RESPONDENTS:
1 THE IDBI BANK
REPRESENTED BY ITS DEPUTY GENERAL MANAGER & PNO,
SOUTH II ZONE, IDBI HOUSE, 58 MISSION ROAD,
BANGALORE, KARNATAKA., PIN - 560027
2 THE BANK OF BARODA
REPRESENTED BY ITS DEPUTY GENERAL MANAGER, ZONAL
OFFICE,BARODA HOUSE THIRD FLOOR V - 23 VIBHUTI
KHAND ,GOMTI NAGAR ,LUCKNOW., PIN - 226010
3 THE BRANCH MANAGER
IDBI BANK, MANJERI BRANCH, PRIYA TOWER, THURAKKAL
BAPUTTY BYPASS RD, KARUVAMBRAM, MANJERI,
MALAPPURAM DISTRICT., PIN - 676121
OTHER PRESENT:
SRI.K ANAND
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.09.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 33007 OF 2025 2
2025:KER:66309
EASWARAN S., J.
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W.P.(C) No.33007 of 2025
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Dated this the 03rd day of September, 2025
JUDGMENT
The writ petition is filed for the following
reliefs:-
"(I) To issue a writ of mandamus or other appropriate
writ order of direction respondents to take appropriate
actions to get the amount of Rs. 4,00,000/- back to his
account bank account, No. 1341102000007375 with the
1st respondent bank, acting upon the complaints preferred
by him.
(ii) To issue a writ of mandamus or other appropriate
writ, order of direction commanding the 2nd Respondent to
take appropriate actions on the request made by the 1st
respondent bank on the complaint preferred by the
petitioner evidenced by Exhibit P2;
(iii) To issue such other reliefs as this Hon'ble Court may
deem fit and proper in the circumstances of the case."
2. Heard Sri.R.Ranjith, learned counsel appearing
for the petitioner, and Sri.K.Anand, the learned
Standing Counsel appearing for the 2nd respondent.
2025:KER:66309
3. It is pointed out that the petitioner transferred a
sum of Rs.4,00,000/- (Rupees four lakhs only) from his
account at IDBI Bank to another account with Bank of
Baroda. However, later it was realised that the last two
digits of the account number was mistakenly entered,
and therefore a wrong credit occurred. By Ext.P2, the
1st respondent-Bank had requested the 2 nd respondent
to reverse the said credit urgently. However, no action
is taken by the 2nd respondent.
4. Since it is submitted that the amount had been
wrongly credited and that the petitioner's bank, namely
IDBI Bank, has also requested for reversal of such
credit, it is only appropriate that a direction be issued
to the 2nd respondent Bank to take such appropriate
action to reverse the credit of Rs.4,00,000/- (Rupees
four lakhs only) from account No.45580100001480
back to the account of the petitioner bearing account
No.1341102000007375 as expeditiously as possible, at
any rate within two weeks from the date of receipt of a
2025:KER:66309
copy of this judgment.
The writ petition is disposed of as above.
Sd/-
EASWARAN S., J.
JUDGE
Anu
2025:KER:66309
APPENDIX OF WP(C) 33007/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE TRANSACTION DETAILS OF
THE PETITIONER'S BANK ACCOUNT, NO.
1341102000007375, IN 1ST RESPONDENT
BANK, FROM 01/05/2025 TO 30/05/2025
Exhibit P2 TRUE COPY OF THE ONLINE COMMUNICATIONS
MADE BY THE 1ST RESPONDENT BANK WITH
REGARD TO THE PETITIONER'S COMPLAINT
Exhibit P3 TRUE COPY OF THE COMPLAINT PREFERRED BY
THE PETITIONER TO THE BRANCH MANAGER OF
THE 1ST RESPONDENT, DATED 29/07/2025
