SAVITHA Vs. SARALA

JUDGEMENT

(1.) THE petitioner has filed this writ petition seeking the following reliefs:

(2.) THE petitioner claims to be the daughter of one Viswanathan who is the owner of an extent of 28 cents of property in Survey No.514/6 of SRO, Karunagappally. He had taken a loan from the third respondent Bank which was not repaid. THE complaint of the petitioner is that though the property is given as security to the third respondent Bank, the property has been ordered to be attached as per Ext.P5 by the Munsiff's Court, Karunagappally. THE proceedings have been initiated at the instance of the third respondent. THE petitioner seeks a stay of Ext.P5. It is submitted that the petitioner is ready to pay the entire amount due to the Bank.

(3.) I do not find any ground to entertain this writ petition. The same is accordingly dismissed.