A N PONNAPPAN Vs. KERALA FINANCIAL CORPORATION; BRANCH MANAGER; DEPUTY TAHASILDAR (RR); DEPUTY COLLECTOR (RR); DISTRICT COLLECTOR; PRINCE JOSEPH

JUDGEMENT

(1.) W.P.C.Nos.13064 of 2009, 38457 of 2010 and 25911 of 2011 relates to property having an extent of 83.20 ares in Sy.No.57/6/3 and 57/7/2 of Kattappana village.

(2.) W.P.C.No.13065 of 2009 relates to the property having an extent of 15 cents in Sy.No.67/1/2 of Kattappana village along with the residential building bearing Door No.KP 5/284.

(3.) Smt.Claramma Joseph had taken certain loan from Kerala Financial Corporation (for short KFC). The petitioners in W.P.C.No.13064 of 2009 and 13065 of 2009 were guarantors who mortgaged their properties in favour of KFC as collateral security. The properties were taken over by KFC in exercise of their power under Section 29 of the State Financial Corporation Act, 1951 (hereinafter referred as SFC Act) on 28/03/2002. 15 cents of property was sold by KFC in auction on 05/10/2005 and the 3rd respondent in W.P.C.No.13065 of 2009 is the auction purchaser.