Kerala High Court
Thomas T.T vs State Of Kerala on 15 October, 2012
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
MONDAY, THE 15TH DAY OF OCTOBER 2012/23RD ASWINA 1934
WP(C).No. 16651 of 2012 (F)
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PETITIONER(S):
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THOMAS T.T, AGED 60 YEARS
THEKKEVATTAPARAMBIL HOUSE KOTHANALLORE P.O KOTTAYAM 686632
BY ADV. SRI.TITUS MANI
RESPONDENT(S):
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1. STATE OF KERALA
REPRESENTED BY ITS REVENUE SECRETARY SECRETARIAT TRIVANDRUM
695001
2. STATE BANK OF TRAVANCORE
REPRESENTED BY ITS CHIEF GENERAL MANAGER P.B. NO.34POOJAPURA
TRIVANDRUM 695012
BY SR GOVERNMENT PLEADER SMT.SHOBA ANNAMMA EAPPEN
BY SRI.R.S.KALKURA, SC FOR BANK
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15-10-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC NO.16651/12
APPENDIX
PETITIONER'S EXHIBITS
EXT.P1 TRUE COPY OF THE R.R. NOTICE U/S 7 OF THE ACT DT 25-06-2012
EXT.P2 TRUE COPY OF THE R.R. NOTICE U/S 34 OF THE ACT DT 25-06-12
EXT.P3 TRUE COPY OF RBI NOTIFICATION DT 28-04-2001
//True Copy//
PA to Judge
Rp
ANTONY DOMINIC, J.
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W.P.(C) NO. 16651 OF 2012
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Dated this the 15th day of October, 2012
J U D G M E N T
The issue raised in this writ petition is regarding the liability of the parent of a loanee of an educational loan to be proceeded against for recovery of the dues. It is seen that in the judgment in WA No.974/12, a Division Bench of this Court has already upheld such action reversing the judgment in Vasantha Kumari v. State Bank of Travancore (2012(1) KLT 755) relied on by the petitioner.
In that view, there is no merit in this writ petition. Writ petition is dismissed.
ANTONY DOMINIC, JUDGE Rp