LexRAM CHANDER TALWAR & ANR. versus DEVENDER KUMAR TALWAR & ORS.
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[2010] 11 S.C.R. 897 RAM CHANDER TALWAR & ANR. v. DEVENDER KUMAR TALWAR & ORS. (Civil Appeal No. 1684 of 2004) OCTOBER 06, 2010 [AFTAB ALAM AND R.M. LODHA, JJ.] BANKING REGULATION ACT, 1949: A B s.45ZA(2) - Nominee's right in relation to the deposit made by deceased - Held: All the monies receivable by the C nominee by virtue of s.45 ZA(2) would form part of the estate of the deceased depositor and devolve according to the rule of succession to which the depositor may be governed - Section 45 ZA(2) merely puts the nominee in the shoes of the depositor after his death and clothes him with the exclusive D right to receive the money lying in the account - It gives him all the rights of the depositor so far as the depositor's account is concerned - But it by no stretch of imagination makes the nominee the owner of the money lying in the account - Banking Regulation Act is in no way concerned with the E question of succession - The High Court has rightly rejected the appellant's claim - The provision uls. 6(1) of the Government Saving Certificate Act, 1959 is materially and substantially the same as the provision of s.45ZA(2) of the Banking Regulation Act - Government Saving Certificate F Act, 1959 - s.6(1) - Succession...., Banks/Banking. V.N. Khanchandani & Anr. v. V.L. Khanchandani & Anr., (2000) 2 Suppl. SCR 415, relied on. Case Law Reference: (2000) 2 Suppl. SCR 415 relied on para 5 CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1684 of 2006. 897 G H 898 SUPREME COURT REPORTS [2010] 11 S.C.R. A From the Judgment & Order dated 20.9.2004 of the High B Court of Delhi at New Delhi in FAO No. 201 of 2004. Swetank Shantanu, Satyajit Patra, Karan Chawla (for Ajay Kumar Talesara) for the Appellants. Sanjay Goswami, H.K. Balajee, A.S. Bhasme, Arvind Kumar Gupta for the Respondents. The following Order of the Court was delivered ORDER C Heard counsel appearing for the appellants. Appellant no.1, who was the nominee in the bank account held by his deceased mother claims full rights over the money lying in the account, to the exclusion oHhe respondent who. is none else than his full brother. The claim is based on section D 45 ZA of the Banking Regulation Act, which according to him, makes the nominee of the depositor the sole beneficiary, vested with all the rights of sole depositor. E F G H Mr. Swetank Shantanu, counsel appearing for the appellants, strenuously argued that by virtue of sub-section 2 of section 45 ZA, the nominee of the depositor, after the death of the depositor acquires all his/her rights to the express exclusion of all other persons and, therefore, the respondent can not lay any claim to the money in the account or in regard to the articles that might be lying in the bank locker held by their deceased mother. The submission is quite fallacious and is based on a complete misconception of the provision of the Act. Sub- section 2 of the 45ZA, reads as follows:- 45ZAxxx xxx xxx xxx (2) Notwithstanding anything contained in any other law for the time being in force or in any disposition, whether testamentary or otherwise, in respect of such deposit, where a nomination made in the prescribed manner RAM CHANDER TALWAR & ANR. v. DEVENDER 899 KUMAR TALWAR & ORS. purports to confer on any person the right to receive the A amount to deposit from the banking company, the nominee shall, on the death of the sole depositor or, as the case may be, on the death of all the depositors, become entitled to all the rights of the sole depositor or, as the case may be, of the depositors, in relation to such deposit to the B exclusion of all other persons, unless· the nomination is varied or cancelled in the prescribed manner. xxx xxx xxx xx (emphasis added) C Section 45ZA(2) merely puts the nominee in the shoes of the depositor after his death and clothes him with the exclusive right to receive the money lying in the account. It gives him all the rights of the depositor so far as the depositor's account is concerned. But it by no stretch of imagination makes the o nominee the owner of the money lying in the account. It needs to be remembered that the Banking Regulation Act is enacted to consolidate and amend the law relating to banking. It is in no way concerned with the question of succession. All the monies receivable by the nominee by virtue of section 45 ZA(2) E would, therefore, form part of the estate of the deceased d
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