K K DILEEPKUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the

(2.) ND respondent Bank to release Ext.P1 title deed which was mortgaged with the Bank in the light of the fact that he has repaid the entire loan amount. It is stated that in connection with availing of loan as per Account No.30294921170, the petitioner deposited the title deed as security. The document is the original Partition Deed No.557/1986 of the Sub Registry Office, Ezhukone. The custodian of the deed is his elder brother Sri.Ashok Kumar who handed over the same to the petitioner for the purpose of loan. 2. After the loan amount was settled in terms of the order passed by the Legal Services Authority, Ernakulam as per Ext.P2, the petitioner remitted the settled amount and by Ext.P3 the Bank informed that the loan account has been closed.

(3.) THEREFORE, it is upto the 2nd respondent Bank to issue notice to the petitioner and the 3rd respondent to appear before him on a particular day at the appointed time and after getting the signature of both parties, the document can be released to the person who has deposited the title deeds. Steps will be completed within a period of three weeks. This writ petition is disposed of as above.