T ASOKAN Vs. C K RAVI

JUDGEMENT

(1.) ADMITTEDLY, for a loan availed of by the first respondent from the 2nd respondent, the Petitioner was the surety. Default was committed and recovery was effected from the first respondent.

(2.) SUBSEQUENTLY the first respondent was placed under suspension by his employer and then onwards, recoveries were effected from the petitioner's salary. It is stated by the petitioner that from January, 2009, the first respondent has been reinstated and that the 2nd respondent has again started recovery from his salary. It is now stated that the recovery is being continued from both the petitioner and the 2nd respondent.

(3.) IN this writ petition what the petitioner seeks is a direction to the second respondent not to make any further recovery from his salary.