Manju vs State Bank Of Travancore
2021 Latest Caselaw 15040 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                        WP(C) NO. 11800 OF 2014
PETITIONER/S:

            MANJU
            AGED 35 YEARS
            W/O.SREEKUMAR,NETTAYATHU
            VEEDU,KURAVARA,OTTASEKHARAMANGALAM(PO),
            THIRUVANANTHAPURAM-695125.

            BY ADVS.
            SRI.RAM MOHAN.G.
            SRI.GOVIND PADMANAABHAN
            SRI.MANU V.



RESPONDENT/S:

    1       STATE BANK OF TRAVANCORE
            OTTASEKHARAMANGALAM BRANCH,"KADUKAL",OP-
            V/695,OTTASEKHARAMANGALAM,THIRUVANANTHAPURAM-
            695125,REPRESENTED BY ITS BRANCH MANAGER.

    2       THE MANAGER
            STATE BANK OF TRAVANCORE,OTTASEKHARAMANGALAM
            BRANCH,"KADUKAL",OP-
            V/695,OTTASEKHARAMANGALAM,THIRUVANANTHAPURAM-695125.

    3       JOYCE
            NETTAYATHU PUTHUPALLY VEEDU,KURAVARA,
            OTTASEKHARAMANGALAM, THIRUVANANTHAPURAM-695125.

    4       VASANTHA
            NETTAYATHU VEEDU, KURAVARA,OTTASEKHARAMANGALAM,
            THIRUVANANTHAPURAM-695125.

    5       VISHALAKSHI
            NETTAYATHU VEEDU,KURAVARA,OTTASEKHARAMANGALAM,
            THIRUVANANTHAPURAM-695125.

    6       SHANTHAKUMARI
            NETTAYATHU THEKKINKARA VEEDU,
            KURAVARA,OTTASEKHARAMANGALAM,
            THIRUVANANTHAPURAM-695125.
 WP(C) NO. 11800 OF 2014         ..2..

    7     VIMALA
          KARIYANTHALA PUTHEN VEEDU,
          KAVUVILA,VALUKODE,OTTASEKHARAMANGALAM,
          THIRUVANANTHAPURAM-695125.



          R BY ADV. SRI.R.S.KALKURA




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11800 OF 2014            ..3..

                                JUDGMENT

The learned Counsel for the respondent Bank

submits that the petitioner has made the entire

payments and the loan account is closed.

In the light of the above submission, nothing

survives for consideration in the writ petition and the

writ petition is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/16/07/2021

//true copy//

P.A To Judge WP(C) NO. 11800 OF 2014 ..1..

APPENDIX OF WP(C) 11800/2014

PETITIONER EXHIBITS

Ext.P1 COPY OF THE STATEMENT PERTAINING TO ACCOUNT NO:67088271109 ISSUED FROM THE FIRST RESPONDENT BANK

ANNEXUR TRUE COPY OF THE STATEMENT OF ACCOUNTS KEPT BY THE BANK E R1(A) IN THE NAME OF THE PETITIONER

ANNEXUR TRUE COPY OF THE SANCTION OF LOAN TO THE PETITIONER E R1(B) ISSUED BY THE BANK SETTING FORTH THE TERMS AND CONDITIONS OF THE LOAN AND DULY ENDORSED BY THE PETITIONER AND THE RESPONDENTS 3 TO 6