S SANTHOSH KUMAR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Petitioner has approached this Court with the following prayers:

(2.) Learned counsel appearing for the respondent Bank submits, on instructions, that after filing the writ petition, the petitioner satisfied a sum of Rs.4 lakhs on 2.2.2011 and that the balance outstanding is only Rs. 30,000/-. Learned counsel further submits that, if the petitioner clears the said amount as well, there is absolutely no objection for the Bank to return the title deeds.

(3.) Learned counsel appearing for the petitioner submits that the balance amount of Rs.30,000/- also will be cleared within a week.