PRAKASAN Vs. KERALA STATE DEVELOPMENT CORPORATION

JUDGEMENT

(1.) PETITIONERS say that they stood as sureties for a loan availed of by the 2nd respondent in WP(C) No. 17825/07, who has been impleaded as 1st respondent in WP(C) No. 3227/08 from the 1st and 3rd respondent respectively. Default was committed and petitioners were proceeded against by initiating recovery action. It was at that stage the writ petitions were filed mainly for a direction seeking the Corporation to proceed against the principal debtor.

(2.) THIS court granted an interim order of stay in WP(C) No. 17825/07 and on the basis of which the recovery now stands suspended. When the writ petitions were taken up for hearing, learned counsel for the petitioners confined their prayer for an instalment facility to discharge the liability.