RAVEENDRAN K V Vs. SUPERINTENDENT OF POLICE KANNUR

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is that petitioner is the registered owner of a Stage Carriage. He availed a loan of Rs.8 lakhs from the 4th respondent finance company. According to the petitioner petitioner has paid substantial portion of the amount and only Rs.72,000/- remains to be paid. In the meantime, efforts are made by the party respondents to repossess the vehicle. This is against the law laid down by this Court and also by the Apex Court, it is submitted. Hence petitioner seeks police protection.

(3.) We heard the learned counsel for the petitioner, learned counsel for the party respondents and also the learned Government Pleader. Learned counsel for respondents 4 and 5 would submit that respondents 4 and 5 will take steps in accordance with law and they will not repossess the vehicle forcibly. He would point out that petitioner may honour his commitment to pay the balance amount even at least in installments.