BHARATHI AMMA Vs. BALAGRAM SERVICE CO-OPERATIVE BANK

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) It is the case of the petitioner that property having an extent of 1 Acre and 76 cents devolved upon the petitioner on the cover of Ext.P1 settlement deed executed by her husband in her favour. It is stated that mutation has been effected and tax is being remitted under Thandaper No. 23547 as is evident from Exhibit P3 tax receipt.

(3.) The petitioner states that as is evident from Ext.P1, the property covered under the document was bequeathed by the parents of her husband in his name. The property described as item No. (1) in Ext.P2 Will was mortgaged by her husband with the 1st respondent bank and hence, the Will is still in their possession. The petitioner asserts that she has not mortgaged her property, which has been settled in her favour as per Ext.P1.