Biju C.P vs The Authorized Officer
2021 Latest Caselaw 21367 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
   FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                   OP (DRT) NO. 136 OF 2021

AGAINST THE ORDER IN SECURITIZATION APPLICATION NO.157/2021 OF
         DEBT RECOVERY TRIBUNAL, ERNAKULAM, ERNAKULAM


PETITIONERS :

    1     BIJU C.P.,
          AGED 46 YEARS,
          S/O ANTONY PAULOSE,
          CHUKKIRI HOUSE,
          PUDUKKAD P.O,
          THRISSUR - 680 022.

    2     SINI BIJU,
          W/O BIJU C.P, CHUKKIRI HOUSE,
          PUDUKKAD P.O, THRISSUR - 680 022.

          BY ADVS.
          S.S.ARAVIND
          VISHAK.K.JOHNSON



RESPONDENTS/ DEFENDANTS :

    1     THE AUTHORIZED OFFICER,
          M/S CITY UNION BANK LIMITED ,
          149, T.S.R (BIG) STREET,
          KUMBAKONAM, THANJAVUR, DISTRICT,
          TAMIL NADU, PIN-612001.

    2
          MANAGER,
          M/S CITY UNION BANK LIMITED, 29/722/1,
          A.R.TOWER, SHORNUR ROAD,
          OPPOSITE THIRUVAMBADY TEMPLE,
          THRISSUR, PIN - 680 022.
 OP (DRT) NO. 136 OF 2021
                                    2




            BY ADVS.
            PHILIP T.VARGHESE
            THOMAS T.VARGHESE
            ACHU SUBHA ABRAHAM
            V.T.LITHA
            K.R.MONISHA
            SHRUTHI SARA JACOB




     THIS   OP   (DEBT   RECOVERY   TRIBUNAL)   HAVING   COME   UP   FOR
ADMISSION ON 29.10.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP (DRT) NO. 136 OF 2021
                                   3


                  BECHU KURIAN THOMAS, J.
                =-=-=-=-=-=-=-=-=-=-=-=-=-=
                  O.P. (DRT).No.136 of 2021
                =-=-=-=-=-=-=-=-=-=-=-=-=-=
            Dated this the 29th day of October, 2021


                             JUDGMENT

The learned counsel for the respondents as well as the

learned counsel for the petitioners submit that the petitioners have

been dispossessed from the property.

In view of the above submission, the original petition is

closed reserving the liberty of the petitioners to pursue the statutory

remedies available in accordance with law.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM OP (DRT) NO. 136 OF 2021

APPENDIX OF OP (DRT) 136/2021

PETITIONERS' EXHIBITS :

Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF SA NO.157/2021 FILED BY THE PETITIONER BEFORE THE DEBT RECOVERY, TRIBUNAL-II, ERNAKULAM DATED 4.5.2021.

Exhibit P2 TRUE COPY OF JUDGMENT DATED 01.09.2021 IN OP(DRT) 69/2021 PASSED BY THIS HON'BLE COURT.

Exhibit P3 TRUE COPY OF NOTICE ISSUED BY ADVOCATE COMMISSIONER IN CMP 2822/2021 BEFORE CJM THRISSUR DATED 01.09.2021.

Exhibit P4 TRUE COPY OF AMENDMENT PETITION I.A NO.

1253/2021 IN SA NO.157/2021 DATED 21.09.2001 FILED BY THE PETITIONER BEFORE THE DRT-II, ERNAKULAM.

Exhibit P4(A) TRUE COPY OF URGENT APPLICATION I.A NO.1254/2021 DATED 21.09.2021 FILED BY THE PETITIONER ALONG WIT AMENDMENT PETITION IN SA NO.157/2021.