SYNDICATE BANK Vs. B.M.SALIM

JUDGEMENT

(1.) THE 1st respondent appears through counsel. Notice to the 2nd respondent is dispensed with in view of the decision I propose to take in the case.

(2.) THE petitioner is the 2nd defendant in O.S.No.132 of 2011 of the II Additional Sub Court, Ernakulam, aggrieved by Ext.P6, order dated 03.04.2012 on I.A.No.639 of 2012.

(3.) ACCORDING to the petitioner, the said property was mortgaged to it by the 2nd respondent by depositing the original title deeds and other documents on 12.01.2008.