Abraham Vargheese vs The Federal Bank Ltd
2021 Latest Caselaw 15762 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR. JUSTICE T.R.RAVI
            FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                            WP(C) NO. 8112 OF 2014
PETITIONERS:

     1       ABRAHAM VARGHEESE
             RESIDING AT KAIPPANPLACKAL, POOZHIKKAD,
             KULAMPALA VILLAGE, PANDALAM, PATHANAMTHITTA-69850,
             PROPRIETOR, RONY TIMBERS, KUDASSANADU.

     2       RONY K.EAPPEN
             S/O. ABRAHAM VARGHESE,
             RESIDING AT KAIPPANPLACKAL, POOZHIKKAD,
             KULAMPALA VILLAGE, PANDALAM, PATHANAMTHITTA-69850.

             BY ADVS.
             SRI.R.RAJASEKHARAN PILLAI
             SMT.SABINA JAYAN


RESPONDENTS:

     1       THE FEDERAL BANK LTD.
             REPRESENTED BY ITS CHAIRMAN, ALUVA-683 101.

     2       THE SENIOR MANAGER
             FEDERAL BANK LTD., OOTHIKKALIL COMPLEX,
             M.C.ROAD, PANDALAM, PATHANAMTHITTA-689 501.

     3       JANCY ABRAHAM
             W/O. ABRAHAM VARGHESE,
             RESIDING AT KAIPPANPLACKAL, POOZHIKKAD,
             KULAMPALA VILLAGE, PANDALAM, PATHANAMTHITTA-69850.

             BY ADV SRI.GEORGE VARGHESE (MANACHIRACKEL)



     THIS    WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
30.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8112 OF 2014
                                  2



                           JUDGMENT

Dated this the 30th day of July 2021

The writ petition has been filed praying for a

direction to the respondents 1 and 2 to return the

original of Ext.P1 to the petitioners. The counsel for the

respondents 1 and 2 has filed a memo stating that the

original title deed has already been returned to the

petitioners on 23.05.2014 and that the reliefs have now

become infructuous.

The memo filed by the respondents is recorded.

The writ petition is hence closed as infructuous

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 8112 OF 2014

APPENDIX OF WP(C) 8112/2014

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED DTD.24.11.2005 IN FAVOUR OF THE PETITIONERS AND 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE NO DUE CERTIFICATE DTD.30.8.2013 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE STATEMENT OF ACCOUNTS RELATING TO THE OVER DRAFT FACILITY.

RESPONDENT'S EXHIBITS       NIL

                               //TRUE COPY//              PA TO JUDGE