RELIANCE HOME FINANCE LIMITED Vs. SUB REGISTRAR PERUMBAVOOR

JUDGEMENT

(1.) The prayers in the aforecaption Writ Petition (Civil) are as follows:

(2.) Heard Sri. T. Rajesh, the learned counsel appearing for the petitioner and Sri. Jestin Mathew, the learned Government Pleader appearing for the 1st respondent Sub Registrar, Perumbavoor. In the nature of the orders proposed to be passed in this Writ petition, notice to R2 to R4 will stand dispensed with.

(3.) According to the petitioner, the 2nd respondent had entered into a loan transaction with the petitioner (M/s.Reliance Home Finance Limited) and in that process he had mortgaged his property and that the 3rd respondent was the guarantor in respect of the said loan 2nd transaction. That the respondent had mortgaged his property with the petitioner in the above said loan transaction by depositing of title deed on 29.11.2012. Due to his consistent default, the petitioner had to take recourse to put the mortgage property in the sale under the provisions contained in the SARFAESI Act.