JOSHY P.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard the learned counsel for the petitioners, and the learned Standing Counsel appearing for the respondents.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners had availed a loan from the 2 nd respondent Bank and had deposited three title deeds by creating equitable mortgage as security for repayment of the said loan. It is stated that the entire amounts due on the said loan have been repaid by the petitioners, but the documents have not been returned on the ground that the petitioners have stood surety for a loan availed by one Mr. Sugunan, Proprietor of 'Sivabakthi Fiber Boards' and that there are arrears on the said loan.