JUDGEMENT
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(1.) HEARD learned counsel for the parties.
(2.) IN this writ application petitioners have prayed for issuance of appropriate writ directing the respondents, Co -operative Bank to make payment of maturity value of Laxmi Deposit Scheme by the Respondents Bank under the Deposit Receipt Nos. 005016, 005017 and 005018 amounting the maturity value of Rs. 14,051/each matured on 12.6.2001 respectively with future interest after the date of maturity @ 12% per annum from the date of maturity till the date of payment.
Petitioners' case is that out of his nominal income every day, he opened a saving bank account in the respondents Co -operative Bank and was depositing money time to time. After accumulation of the substantial reasonable amount he used to get the same deposited in the Daltonganj Co -operative Bank Ltd., Daltonganj under Laxmi Deposit Scheme for fixed period of certain months for self and also jointly with his wife. Details of the receipts are as follows :
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"Receipt No. Date Amount Maturity Period Date of
Deposited Value Maturity
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005016 12.6.98 Rs. 10,000/ - Rs. 14,051/ - 36 months 12.6.2001 005017 12.6.98 Rs. 10,000/ - Rs. 14,051/ - 36 months 12.6.2001 005018 12.6.98 Rs. 10,000/ - Rs. 14,051/ - 36 months 12.6.2001"
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(3.) ACCORDING to the petitioners, total amount deposited by him are Rs. 30,000/ - and the maturity value comes to Rs.42,153/ - till 12.6.2001. On the maturity of the said deposit, petitioner approached the respondents but the latter refused to pay the same.;
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