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Madras High Court
Abirami vs The Regional Branch Manager on 9 March, 2026
W.P.(MD)No.5665 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.03.2026
CORAM
THE HONOURABLE MR.JUSTICE HEMANT CHANDANGOUDAR
W.P.(MD)No.5665 of 2026
Abirami ... Petitioner
vs.
1.The Regional Branch Manager,
State Bank of India,
Regional Business Office-1,
Madhuram Complex No.2,
Dr.B.R.Ambedkar Road,
Madurai-625 002
2.The Bank Manager,
State Bank of India,
Tallakulam Branch,
Madurai. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India for issuance of Writ of Mandamus, directing the respondents to
permit the petitioner to withdraw the amount lying in Savings Account
No.10968824956 standing in the name of the petitioner’s mother for
meeting out her mother’s medical treatment based on the petitioner’s
representation dated 13.02.2025.
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W.P.(MD)No.5665 of 2026
For Petitioner :Mr.G.Sujeeth
For Respondents :Mr.C.Karthick
*****
ORDER
1. The petitioner has filed the present Writ Petition seeking issuance of a
Writ of Mandamus directing the respondents to permit the petitioner to
withdraw the amount lying in Savings Bank Account No.10968824956
standing in the name of the petitioner’s mother, by considering the
petitioner’s representation dated 13.02.2025, so as to meet the medical
expenses incurred for her treatment.
2. The case of the petitioner is that her mother is maintaining the
aforesaid Savings Bank Account with the respondent Bank. It is stated
that the petitioner’s mother, aged about 76 years, has suffered a severe
stroke and is presently bedridden. She is undergoing treatment at Sathya
Speciality Hospital, Madurai. In support of the said claim, the petitioner
has produced a medical certificate issued by the said hospital certifying
that the petitioner’s mother, namely Mrs. Mohana, wife of
Mr. Balakrishnan, has been admitted to the hospital with complaints of
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fever, bedsores and right hemiplegia and is currently admitted in the
Intensive Care Unit. The medical certificate further indicates that on
account of her present medical condition, she is unable to appear before
the bank or operate her account and has therefore authorised the
petitioner, who is her daughter, to access and operate the bank account
for the purpose of meeting her medical expenses.
3. The authenticity of the medical certificate issued by Sathya Speciality
Hospital has not been disputed by the respondent Bank. The grievance of
the petitioner, however, is that despite the representation made on
13.02.2025 bringing the above facts to the notice of the respondent Bank,
the petitioner has not been permitted to operate the account and withdraw
the amount required for the medical treatment of her mother.
4. Heard the learned counsel appearing on either side and perused the
materials placed on record.
5. This Court takes note of the fact that the petitioner’s mother, who is
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the account holder, is presently bedridden and undergoing treatment in
the hospital and is not in a position to personally appear before the bank
or operate her account. It is also evident from the records that immediate
financial assistance is required for meeting the medical expenses of the
petitioner’s mother. In such circumstances, this Court is of the considered
view that the petitioner has made out a prima facie case for issuance of
appropriate directions to the respondent Bank.
6. Accordingly, this Writ Petition stands disposed of with a direction to
the second respondent Bank to permit the petitioner to operate and
withdraw the amount lying in Savings Bank Account No.10968824956
standing in the name of the petitioner’s mother, strictly for the purpose of
meeting the medical expenses incurred / to be incurred for the treatment
of the petitioner’s mother. Such permission shall be granted to the
petitioner upon producing the relevant medical bills and receipts
evidencing the expenses incurred for the treatment.
Index :Yes / No 09.03.2026
NCC :Yes / No
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cmr
HEMANT CHANDANGOUDAR, J.
cmr
09.03.2026
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