L.NAGESWARA RAO, J. - (1.) Leave granted. The first respondent and her husband late Sh.P. K. Thampi Raj availed a loan of Rs.15,000/ - from the first appellant -Bank on 04.07.1981 by creating an equitable mortgage by deposit of title deeds in respect of 1.800 sq. links in Survey No.1073 of 2001 of Vanchiyoor village, District Thiruvananthapuram. There was a default in payment of instalments as a result of which the loan account became irregular. The Bank filed O. S. No.500 of 1983 in the Court of Subordinate Judge, Thiruvananthapuram for recovery of an amount of Rs.19,500/ - together with interest at 13.5 per cent per annum. The suit was decreed on 25.08.1994. The property was put to auction in the execution petition filed by the Bank. As none came forward, the Bank bid for the property in the auction. A sale certificate was issued in favour of the Bank on 22.02.1994.
(2.) The Bank sold the said property in 2007 by inviting tenders for Rs.10,10,001/ -. The first respondent along with her husband approached the Bank with a request to return the excess amount which the Bank secured by way of sale of the property. They also sought for payment of rent that the Bank earned by letting out the property for the period 08.07.1996 to May, 2006. It was quantified at Rs.1,41,600/ -. As the Bank did not respond favourably, respondent No.1 along with her husband filed W.P. (C) No.32911 of 2011 in the High Court of Kerala seeking a Mandamus to the Bank to return the excess sale amount in respect of the property along with the rent collected by the Bank for the property from 08.07.1996 to May, 2006. A counter affidavit was filed on behalf of the appellants in which it was stated that the Bank became the absolute owner of the property after a sale certificate was issued on 22.02.1994. The Bank relied upon Section 65 of the Code of Civil Procedure to plead that it had perfected its right, title, interest and possession over the property covered by the sale certificate. The Bank also pleaded that the Writ Petitioners did not have any right over the property which was purchased by it in the auction conducted by Court.
(3.) By a judgment dated 28.02.2012, a learned Single Judge of the High Court of Kerala dismissed the writ petition (C) No.32911 of 2011 by holding that the petitioners did not have any right in the property after the title had passed on to the Bank in 1994 and they cannot have any claim in respect of the rent received for the property or the proceeds of the sale conducted by the Bank.;