Kerala High Court
M. Amrutha Kumar vs State Bank Of India on 26 August, 2011
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
WEDNESDAY, THE 9TH DAY OF JULY 2014/18TH ASHADHA, 1936
WP(C).No. 10464 of 2014 (G)
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PETITIONER :
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M. AMRUTHA KUMAR,
S/O.N.M.K.PANICKER, 'SOUPARNIKA', 37/1431 (32/2156A),
P.J.ANTONY ROAD, EDAPPALLY P.O., KOCHI-24.
BY ADVS.SRI.H.HAMZA ROWTHER
SRI.V.K.PEERMOHAMED KHAN
RESPONDENT :
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STATE BANK OF INDIA,
AGRICULTURAL DEVELOPMENT BRANCH, ALAPPUZHA,
REP. BY ITS MANAGER, AGRICULTURAL DEVELOPMENT BRANCH,
ALAPPUZHA-688 001.
BY SRI.R.S.KALKURA, SC, SBI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09-07-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C).No. 10464 of 2014 (G)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1: COPY OF THE SETTLEMENT DEED IN FAVOUR OF PETITIONER OF
PULIMKUNNU SRO DATED 26.08.2011.
P2: COPY OF THE DEATH CERTIFICATE OF THE MOTHER OF THE PETITIONER,
NAMELY THANKAMMA, DATED 24.01.2012.
P3: COPY OF THE JUDGMENT AND DECREE IN OS NO.148/1999 ON THE FILES OF
THE ADDITIONAL SUB COURT, ALAPPUZHA DATED 14.07.2000.
P4: COPY OF THE NOTICE ISSUED BY THE RESPONDENT INTIMATING THE
AMOUNT SANCTIONED UNDER SETTLEMENT DATED 29.03.2014.
RESPONDENT(S)' EXHIBITS: NIL
/TRUE COPY/
P.A.TO.JUDGE
sts
K. VINOD CHANDRAN, J.
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W.P.(C) No. 10464 of 2014
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Dated this the 9th day of July,2014
J U D G M E N T
The petitioner has filed the above Writ Petition contending that the property mortgaged to the Bank by his deceased mother was settled in his name and hence, the loan having been cleared by him, the title deeds deposited with the respondent Bank ought to be returned to him.
2. The learned Counsel appearing for the Bank on instruction submits that the entire loan has been satisfied. However, the title deed would be returned only jointly to all the legal heirs. The petitioner only seeks that the satisfaction of the loan be recorded and seeks liberty to pursue his remedy elsewhere. Hence satisfaction as submitted by the Bank is recorded and petitioner's liberty reserved.
The Writ Petition is closed.
Sd/-
K. VINOD CHANDRAN, JUDGE SB // True Copy // P.A To Judge.