(1.) The petitioner has sought for the issuance of Writ of Mandamus, directing the first respondent to release the original documents relating to the subject property to him, within the time frame fixed by this Court.
(2.) The case of the petitioner is that he is the absolute owner of the property, bearing Door Nos.93-I/5 and 93-I/5A, Ashok Nagar 3rd Street, Thoothukudi, which was purchased by the petitioner through a registered sale deed, dtd. 22/2/1989. The petitioner is a retired Government employee and he had purchased the land and put up the construction and was residing with his family.
(3.) The further case of the petitioner is that the subject property was mortgaged towards the loan availed by the third respondent, which is a Partnership Firm. This property was offered as a security and it was valued at Rs.47.10 Lakhs. Apart from the subject property, six other properties were also taken as security for various loans that were availed by the third respondent Firm.