Shri Latesh Satyanarayan Agrawal v. Sr.Manager, Bank of Maharashtra

. , . ( 10/03/2014)

1. , 1986 12 . , .. , , .

1. /1961037 11.06.1992 .14,799.00 11.06.1997 .29,910.25

5. 1065498 20.03.1992 .16,525.00 20.09.1997 .33,402.70 .12.07.1996 . . . .. . , . 154/2007 .. .25.04.2011 . . .. . .. . , .02.12.2011 .. 7 . .. , , .

1) 18 .. .

2) .50,000/-, .5,000/- .50,000/- .. .

2. .. .

3. .. . . .. , . . 1996 2007 10 . , . . .. . .. , .

4. .

1) .

2) .

5. - .. , . . 4 8 . .12.07.1996 . 1 . , . 2 . , . 1 . 154/07 . , . 9 . .. 02.12.2011 . 10 , . 11 .. 12 .

6. .. , , . .. . .. . .. . . 1 .

7. - .1,85,325.80 . , , .. . 2 2011-2012 5.1 . . 5.1 Interest Payable on Term deposit in Deceased Account

i) In the event of death of the depositor before the date of maturity of deposit and amount of the deposit is claimed after the date of maturity, the Bank shall pay interest at the contracted rate till the date of maturity. From the date of maturity to the date of payment, the Bank shall pay simple interest at the applicable rate obtaining on the date of maturity, for the period for which the deposit remained with the Bank beyond the date of maturity; as per the Banks policy in this regard. ii) However, in the case of death of the depositor after the date of maturity of the deposit, the bank shall pay interest at savings deposit rate obtaining on the date of maturity from the date of maturity till the date of payment. .. , , . , . .... 9 , .

8. , .. . 1 . . 1.2 .

1. Application for deceased claim (Annexure 4)

2. Copy of Death Certificate

3. Proof of identification of legal heirs & proposed sureties wherever applicable such as Ration Card, Election ID Card, PAN Card or Passport or any other satisfactory proof of identification acceptable to the bank

4. Attested consent letter of legal heirs to pay the amount to any one or more of them (Annexure 5) (to be attested by Gazetted Officer or Executive Magistrate/Notary)

5. Affidavit from claimant (Annexure 6)

6. Letter of Indemnity signed by the claimants and all legal heirs with two sureties (Annexure 7) .. , .. .. .... 9 .

9. .. . .2,000/- . . 2 . .

1) .

2) .. . 1,85,325.80 .... 9 .

3) .. .2,000/- .

4) 15 . [HON'ABLE MR. MANOHAR CHILBULE] PRESIDENT [HON'ABLE MR. PRADEEP PATIL] MEMBER