S.LILLY NIRMALA Vs. STATE OF KERALA

JUDGEMENT

(1.) EXT .P1 is the document of title executed in the year 1977 in respect of a property owned by the petitioner.

(2.) PETITIONER says that she entrusted the document to the 7th respondent who had agreed to arrange a loan on the strength of the said document. Her case is that the 7th respondent cheated her and availed of 4 loans mortgaging the property covered by Ext.P1 document.

(3.) HOWEVER , instructions obtained by the learned Standing Counsel for the Company show that 4 loans were availed of mortgaging the property covered by Ext.P1 and the documents were executed by the petitioner herself. It is stated that when default was committed in paying the amount due, notices under Section 7 and 34 of the Kerala Revenue Recovery Act were issued on 9.6.2011 and were served on the defaulters including the petitioner. It is also stated that the proceedings continued and the mortgaged property was scheduled to be sold on 25.1.2012. Sale was adjourned for want of bidders to 14.5.2012 and again was adjourned and is scheduled to be sold on 10.10.2012.