A P MOHAMMED Vs. MALAPPURAM DISTRICT CO OPERATIVE

JUDGEMENT

(1.) The writ petitioners are the defaulters. They had been proceeded against by the first respondent, bank, for realisation of the amount. This is being challenged by the petitioners.

(2.) When the writ petition came up for admission, an interim stay of the proceedings was granted on 10.11.2006, on condition of the writ petitioners remitting an amount of Rs.25,000/- within one month from that date. It is submitted by the learned counsel for the petitioners that such amount had been remitted.

(3.) Counter statement had been filed by the respondents. It reveal that there are two loans subsisting against the writ petitioners. The principal amount for one of the loans was Rs.2,00,000/-. With interest, cost and the securitization charge, in respect of the second petitioner, it is calculated to be Rs.2,88,797/-. In another loan, the principal amount was was Rs.2,00,000/-. With interest, cost and securitization charge, the total amount is fixed at Rs.2,84,233/-, in respect of the first petitioner.