Lalitha Mercy vs Munthooth Fin. Corp Ltd
2024 Latest Caselaw 12548 Ker

Kerala High Court

Lalitha Mercy vs Munthooth Fin. Corp Ltd on 21 May, 2024

Author: P Gopinath

Bench: P Gopinath

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE GOPINATH P.
     TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                      WP(C) NO. 25341 OF 2017
PETITIONER:

             LALITHA MERCY
             W/O.JACOB SAMSOM,
             RESIDING AT T.C NO 3/678, KANNIMATHAOM, T.K.D ROAD,
             MUTTADA,THIRUVANANTHAPURAM.

             BY ADV SRI.T.K.ANANDA KRISHNAN



RESPONDENTS:

     1       MUTHOOT FIN. CORP LTD
             APARNA, P.T.P JUNCTION, MARAPPALAM,
             PATTOM,THIRUVANANTHAPURAM, 695 004,
             REPRESENTED BY ITS BRANCH MANAGER.

     2       THE AUTHORIZED OFFICER
             MUTHOOT FIN CORP LTD., APARNA, P.T.P JUNCTION,
             MARAPPALAM, PATTOM, THIRUVANANTHAPURAM -695 004.

     3       CHIEF GENERAL MANAGER
             RESERVE BANK OF INDIA, BANERJI RD,
             EERNAKULAM NORTH, KALOOR, ERNAKULAM,
             KERALA -682 018.

             BY ADV. SRI.JOHN PRAKASH BAVAKKAT




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.25341/2017                  2



                         JUDGMENT

This writ petition has been filed alleging that certain

gold ornaments pledged by the petitioner with the 1 st

respondent were proposed to be auctioned illegally.

2. The learned counsel appearing for respondents 1

and 2 submits that the auction has already been conducted.

3. A perusal of the pleadings in the writ petition will

indicate that the issue raised is purely a contractual dispute

between the petitioner and the 1 st respondent and the same

cannot be adjudicated in a writ petition under Article 226 of

the Constitution of India.

Therefore, leaving open all contentions taken and

reserving the liberty of the petitioner to seek legal remedies,

if any available to her, the writ petition will stand dismissed.

Sd/-

GOPINATH P. JUDGE ats

APPENDIX OF WP(C) 25341/2017

PETITIONER'S EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE NOTICE DATED 15-06-2017 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT PERTAINING TO LOAN ACCOUNT NO F13910.

EXHIBIT P2 THE TRUE COPY OF NOTICE DATED 15-06-2017 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT PERTAINING TO LOAN ACCOUNT NO F13908.

EXHIBIT P3 THE TRUE COPY OF NOTICE DATED 15-06-2017 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT PERTAINING TO LOAN ACCOUNT NO F13475

EXHIBIT P4 THE TRUE COPY OF NOTICE DATED 15-06-2017 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT PERTAINING TO LOAN ACCOUNT NO F13912

EXHIBIT P5 THE TRUE COPY OF NOTICE DATED 15-06-2017 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT PERTAINING TO LOAN ACCOUNT NO F13458

EXHIBIT P6 THE TRUE COPY OF NOTICE DATED 15-06-2017 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT PERTAINING TO LOAN ACCOUNT NO F13831

EXHIBIT P7 THE TRUE COPY OF NOTICE DATED 15-06-2017 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT PERTAINING TO LOAN ACCOUNT NO F13884

EXHIBIT P8 THE TRUE COPY OF THE NOTIFICATION DATED FEBRUARY 18,2013 BEARING NO.RBI/2012-13/416 DNBS.CC.PD.NO.320/03.10.01/2012-13