Mitha vs Yamuna
2021 Latest Caselaw 4972 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

         Con.Case(C).No.2605 OF 2019 IN WP(C). 13063/2017

   AGAINST THE JUDGMENT IN WP(C) 13063/2017(G) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN THE W.P.(C):

             MITHA, AGED 52 YEARS
             W/O SASI, REMA NIVAS, AYITHARA, MAMBARAM POST,
             KOOTHUPARAMBA, KANNUR DISTRICT.

             BY ADV. SRI.O.D.SIVADAS

RESPONDENT/2ND RESPONDENT IN W.P.(C):

             YAMUNA, AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, SECRETARY, KOOTHUPARAMBA CO-OPERATIVE
             RURAL BANK LTD. NO.F 1261, KOOTHUPARAMBA, KANNUR
             DISTRICT, PIN - 670 643.

             SRI.CIBI THOMAS

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2605 OF 2019

                                         2


                                    JUDGMENT

Dated this the 10th day of February 2021

When this matter was called today, the learned counsel

for the respondent Sri.Cibi Thomas submitted that if the

petitioner approaches the Secretary of the Bank, the title

documents will be returned after obtaining necessary

acknowledgement.

Recording the afore submissions, I close this contempt

case, leaving liberty to the petitioner to approach the

Secretary of the Bank appropriately for the afore purpose.

Sd/- DEVAN RAMACHANDRAN

Stu JUDGE Con.Case(C).No.2605 OF 2019

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 26-08-2019 IN WPC NO.13063/2017 ON THE FILE OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE COVERING LETTER DATED 12-

11-2019 SENT ALONG WITH THE JUDGMENT TO THE RESPONDENT.

ANNEXURE A3 TRUE COPY OF THE COMMUNICATION DATED 25-

11-2019 ISSUED BY THE RESPONDENT TO THE PETITIONER.