K.K. DILEEPKUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner seeking for a direction to the respondent Bank to release the original of Ext.P1 title deed to the petitioner as the loan transaction has been cleared.

(2.) EXT .P1 is a copy of the Partition Deed No.557/1986 of the Sub Registry Office, Ezhukone. The 3rd respondent, who is the brother of the petitioner, was one of the guarantors of the loan. After settlement of the loan amount, the petitioner submitted a request before the Bank to return the documents. But they directed the petitioner to produce the 3rd respondent also.

(3.) IN fact, the 3rd respondent did not appear before the 2nd respondent after the issuance of notice. But he gave a letter to the Bank which is evident from Ext.P8. In this writ petition, the notice issued by this Court and served through messenger has not been responded by the 3rd respondent so far and there is no appearance for him also.