Citation : 2021 Latest Caselaw 16570 Ker
Judgement Date : 11 August, 2021
WP(C) NO. 15567 OF 2011 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
WP(C) NO. 15567 OF 2011
PETITIONER/S:
1 T.K.PRABHAKARAN
THUMBAYIL HOUSE, PUTHENPURAYIL,, AYAVANA P.O., VIA
MUVATTUPUZHA,, ERNAKULAM DISTRICT.
2 T.K.SIVAPRASAD SO.LATE KUNJERKKAN
THUMBAYIL HOUSE, PUTHENPURAYIL,, AYAVANA P.O., VIA
MUVATTUPUZHA,, ERNAKULAM DISTRICT.
3 T.K.PRANKAJAKSHAN SO.LATE KUNJERKKAN
THUMBAYIL HOUSE, PUTHENPURAYIL, AYAVANA P.O.,,
VIA.MUVATTUPUZHA, ERNAKULAM DISTRICT.
4 T.K.SHYAMSUNDARAN S/O.LATE KUNJERKKAN
THUMBAYIL HOUSE, PUTHENPURAYIL, AYAVANA P.O.,, VIA
MUVATTUPUZHA, ERNAKULAM DISTRICT.
5 T.K.GEETHA BABU S/O.LATE KUNJERKKAN
THUMBAYIL HOUSE, PUTHENPURAYIL,, AYAVANA P.O., VIA
MUVATTUPUZHA, ERNAKULAM DISTRICT, (NOW RESIDING AT
MUNDOKANDATHIL HOUSE, KARIMBANA P.O., KOOTHATTUKULAM).
6 T.K.SANTHAMMA DEVARAJAN
D/O.LATE T.K.KUNJERKKAN, OLIYIL VEEDU,, NELLIKUZHI P.O.,
ELAMBRA, KOTHAMANGALAM,, ERNAKULAM DISTRICT.
7 T.K.OMANAKUNJAMMA MOHAN
D/O.LATE T.K.KUNJERKKAN, KUZHIVELIL,, ANAKALLU P.O.,
MALAMPUZHA, PALAKKAD DISTRICT.
8 T.K.BHARATHY KUMARNA
D/O.LATE T.K.KUNJERKKAN, PULIYANKAL,, VAZHITHALA P.O.,
THODUPUZHA,, IDUKKI DISTRICT.
BY ADVS.
SRI.N.K.SUBRAMANIAN
SRI.S.ANANTHAKRISHNAN
RESPONDENT/S:
WP(C) NO. 15567 OF 2011 2
1 THE SECRETARY TO GOVERNMENT
CO-OPERATION DEPARTMENT,, GOVERNMNET SECRETARIAT,,
THIRUVANANTHAPURAM-695 001.
2 THE JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES (GENERAL), ERNAKULAM,, COCHIN-682 011.
3 ASSISTANT REGISTRAR OF CO-OPERATIVE
SOCIETIES (GENERAL), MUVATTUPUZHA P.O.,, ERNAKULAM DISTRICT-686
601.
4 INSPECTOR OF CO-OPERATIVE
SOCIETIES/SPECIAL OFFICER, ANICAD SERVICE, CO-OPERATIVE BANK
GROUP, O/O.ASSISTANT REGISTRAR, OF CO-OPERATIVE SOCIETIES
(GENERAL),, MUVATTUPUZHA, ERNAKULAM DISTRICT-686 668.
5 THE SUB REGISTRAR OO.SUB REGISTRAR
KALLURKAD, DEPARTMENT OF REGISTRATION, KALLURKAD P.O.,
VIA.MUVATTUPUZHA,, ERNAKULAM DISTRICT-681 668.
6 THE PERMANGALAM SERVICE CO-OPERATIVE
BANK LTD.,NO.3103, KALLURKAD P.O.,, VIA MUVATTUPUZHA, ERNAKULAM
DISTRICT-686 668.
7 T.K.VAMADEVAN SO.LATE T.K.KUNJERKKAN
THUMBAYIL HOUSE, PUTHENPURAYIL,, AYAVANA P.O.,
VIA.MUVATTUPUZHA,, ERNAKULAM DISTRICT-686 676.
BY ADVS.
SRI.P.J.MATHEW
SRI.THOMAS JOHN AMBOOKEN
OTHER PRESENT:
SMT.SHEEJA.C.S., SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 11.08.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 15567 OF 2011 3
P.V.KUNHIKRISHNAN, J
--------------------------------------------
W.P.(C.) No.15567 of 2011
--------------------------------------
Dated this the 11th day of August, 2021
JUDGMENT
When this writ petition came up for consideration, the
learned counsel for the petitioners submitted that the amount
due to the 6th respondent is already cleared by the petitioners
and there is no dues as on today. The grievance of the
petitioners is that the title documents produced at the time of
executing the mortgage deed, is not returned.
2. The petitioners are free to approach the Bank with a
representation and if such a representation is received by the
6th respondent, the 6th respondent will consider the same, in
accordance to law.
With these observations, the above writ petition is
disposed of.
SD/-
P.V.KUNHIKRISHNAN JUDGE SKS
APPENDIX
PETITIONER'S EXHIBITS :
EXT.P1 TRUE COPY OF ATTACHMENT NOTICE ISSUED BY SALE OFFICER DATED 31.10.06 EXT.P2 TRUE COPY OF THE APPEAL PETITION DATED 8.12.2006 EXT.P3 TRUE COPY OF THE JUDGMENT DATED 21.12.06 IN WPC NO 33741/06 EXT.P4 TRUE COPY OF THE LETTER DATED 23.1.2007 EXT.P5 TRUE COPY OF THE LETTER DATED 16.7.2009 EXT.P6 TRUE COPY OF THE LETTER DATED 8.1.2010 EXT.P7 TRUE COPY OF THE GOVERNMENT ORDER DATED 31.3.2010 EXP.P8 TRUE COPY OF THE AGREEMENT DATED 13.3.1973 EXT.P9 TRUE COPY OF THE DEATH CERTIFICATE DATED 10.10.2000 EXT.P10 TRUE COPY OF THE DEATH CERTIFICATE DATED 25.8.2006 EXT.P11 TRUE COPY OF THE SURVEY SKETCH EXP.P12 TRUE COPY OF THE AFFIDAVIT AND PETITION DATED 18.8.2001 EXP.P13 TRUE COPY OF THE PROCEEDINGS OF THE JR DT 20.8.01 EXT.P14 TRUE COPY OF THE ENCUMBERENCE CERTIFICATE EXT.P15 TRUE COPY OF THE NOTICE DATED 22.8.2001 EXT.P16 TRUE COPY OF THE AWARD DATED 27.10.2000 EXT.P17 TRUE COPY OF THE AWARD DATED 19.3.2001 EXT.P18 TRUE COPY OF THE LETTER EXT.P19 TRUE COPY OF THE NOTICE DATED 22.9.2003 EXT.P20 TRUE COPY OF THE NOTICE DATED 23.10.2003 EXT.P21 TRUE COPY OF THE JUDGMENT DT.18.1.05 IN WPC NO.34507/03. EXT.P22 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DT.10.6.2010 EXT.P23 TRUE COPY OF THE PETITION DATED 9.12.2006 EXT.P25 TRUE COPY OF THE NOTES OF ARGUMENT DATED 2.8.2009 EXT.P26 TRUE COPY OF THE AWARD DATED 29.6.2001 EXT.P27 TRUE COPY OF THE AWARD DATED 29.6.2001 EXT.P28 TRUE COPY OF THE AWARD DATED 19.3.2001 EXT.P29 TRUE COPY OF THE AWARD DATED 19.3.2001 EXT.P30 TRUE COPY OF THE AWARD DATED 29.6.2001 EXT.P31 TRUE COPY OF THE AWARD DATED 24.8.2001 EXT.P32 TRUE COPY OF THE AWARD DATED 24.8.2001 EXT.P33 TRUE COPY OF THE AWARD DATED 9.11.2001 EXT.P34 TRUE COPY OF THE AWARD DATED 17.9.2001 EXT.P35 TRUE COPY OF THE AWARD DATED 30.1.2001 EXT.P36 TRUE COPY OF THE AWARD DATED 17.9.2001 EXT.P37 TRUE COPY OF THE AWARD DATED 9.11.2000 EXT.P38 TRUE COPY OF THE AWARD DATED 28.4.1995 EXT.P39 TRUE COPY OF THE AWARD DATED 13.8.1996 EXT.P40 TRUE COPY OF THE AWARD DATED 10.4.1997 EXT.P41 TRUE COPY OF THE AWARD DATED 1.12.1999 EXT.P42 TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P43 TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P44 TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P45 TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P46 TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P47(A)TRUE COPY OF THE APPLICATION DATED 5.2.2010
EXT.P47(B)TRUE COPY OF THE APPLICATION DATED 5.2.2010 EXT.P47(C)TRUE COPY OF THE APPLICATION DATED 5.2.2010 EXT.P47(D)TRUE COPY OF THE APPLICATION DATED 5.2.2010 EXT.P47(E)TRUE COPY OF THE APPLICATION DATED 5.2.2010 EXT.P47(F)TRUE COPY OF THE APPLICATION DATED 5.2.2010 EXT.P47(G)TRUE COPY OF THE APPLICATION DATED 5.2.2010 EXT.P48 TRUE COPY OF THE LETTER DATED 4.3.2010 EXT.P48(A)TRUE COPY OF THE LETTER DATED 10.3.2010 EXT.P48(B)TRUE COPY OF THE LETTER DATED 10.3.2010 EXT.P48(C)TRUE COPY OF THE LETTER DATED 4.3.2010 EXT.P48(D)TRUE COPY OF THE LETTER DATED 10.3.2010 EXT.P48(E)TRUE COPY OF THE LETTER DATED 5.3.2010 EXT.P48(F)TRUE COPY OF THE LETTER DATED 10.3.2010 EXT.P48(G)TRUE COPY OF THE LETTER DATED 11.3.2010 EXT.P49 TRUE COPY OF THE LETTER DATED 16.3.2010 EXT.P50 TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P50(A)TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P50(B)TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P50(C)TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P50(D)TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P50(E)TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P50(F)TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P50(G)TRUE COPY OF THE SUMMONS DATED 25.7.2003 EXT.P51 TRUE COPY OF NOTICE DT.20.4.10 EXT.P52(SERIES)TRUE COPY OF APPLICATION DT. 1.6.10 EXT.P52(A) TRUE COPY OF APPLICATION DT.1.6.10 EXT.P52(B) TRUE COPY OF APPLICATION DT.1.6.10 EXT.P52(C) TRUE COPY OF APPLICATION DT.1.6.10 EXT.P52(D) TRUE COPY OF APPLICATION DT.1.6.10 EXT.P52(E) TRUE COPY OF APPLICATION DT.1.6.10 EXT.P52(F) TRUE COPY OF APPLICATION DT.1.6.10 EXT.P52(G) TRUE COPY OF APPLICATION DT.1.6.10 EXT.P53 TRUE COPY OF LETTER NO.7426/C S/2010/CO-OP DT.15.6.10 EXT.P54 TRUE COPY OF ORDER NO.22476/10/KDIS DT.22.7.10 EXT.P55 TRUE COPY OF PETITIONER DT.18.8.10
RESPONDENT'S EXHIBITS :
EXT.R6(A) A TRUE COPY OF THE REPORT APPEARED IN DEEPIKA NEWS PAPER DATED 1.7.2001 EXT.R6(B) A TRUE COPY OF THE ORDER DATED 17.9.2001 OF THE ARBITRATOR IN THE IMPLEADING PETITION IN ARC NO.1674 OF2000 DATED 17.9.2001
EXT.R6(C) A TRUE COPY OF THE AWARD AND DECREE IN ARC NO. 1674 OF 2000 DATED 17.9.2001
EXT.R6(D) A TRUE COPY OF THE ORDER OF THE KERALA CO-OPERATIVE TRIBUNAL IN RP NO.175 OF 2001 DATED 6.12.2001
EXT.R6(E) PHOTOCOPY OF THE ANOTHER ORDER OF THE CO-OPERATIVE TRIBUNAL IN RP NO.170 OF2001 DATED 12.12.2001
EXT.R6(F) PHOTOCOPIES OF THE LOAN APPLICANTS.
EXT.R6(G) A TRUE COPY OF THE BOND EXECUTED BY THE 1ST PETITIONER
EXT.R6(H) A TRUE COPY OF THE LOAN APPLICATION OF A MEMBER ALONG WITH HIS REQUEST LETTER DATED 12.10.1999
EXT.R6(I) A TRUE COPY OF THE ORDERS PASSED BY THE KERALA CO- OPERATIVE TRIBUNAL DATED 9.10.2001 IN IA NO. 356 OF2001 IN RP NO. 175 OF 2001
EXT.R6(J) A TRUE COPY OF THE ORDERS PASSED BY THE KERALA CO- OPERATIVE TRIBUNAL DATED 9.10.2001 IN IA NO. 355 OF 2001 IN RP NO. 174 OF 2001.
EXT.R2(A) TRUE COPY OF THE ORDER DATED 17.9.2001 OF THE ARBITRATOR IN ARC NO. 1674/2000
EXT.R2(B) TRUE COPY OF THE AWARD AND DECREE IN ARC NO. 1674/2000 DATED 17.9.2001
EXT.R2(C) TRUE COPY OF ORDER OF KERALA CO-OPERATIVE TRIBUNAL IN RP NO. 175/2001 DATED 6.12.2001
EXT.R2(D) TRUE COPY OF THE ANOTHER ORDER OF THE CO-OPERATIVE TRIBUNAL IN RP NO. 170/2001 DATED 12.12.2001
EXT.R2(E) PHOTOCOPIES OF THE LOAN APPLICATION
EXT.R2(F) TRUE COPY OF THE SPECIMEN OF THE BOND EXECUTED BY THE 1ST PETITIONER
EXT.R2(G) TRUE COPY OF THE LOAN APPLICATION AND REQUEST LETTER OF A MEMBER DATED 12.10.1999.
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