K. J. Shetty, C.J. - (1.) In 1976 the petitioner had taken a loan of Rs. 41,000 for the purchase of tractor for his agricultural operations. As per terms of loan, it is stated that he had paid some instalments but defaulted thereafter. Now the opposite-parties have issued a recovery certificate for Rs. 61,408.85 p. The petitioners case is that the bank has not taken into consideration the payments made by him and has unreasonably claimed an amount of Rs. 61,408.85 p. He has also stated that he has not been served with any notice before issuing recovery certificate.
(2.) The petitioner has admitted that he is liable to pay Rs. 20,000.
(3.) We gave our anxious consideration to these questions. There is no point in admitting this writ petition and keeping it pending for long. We are also not in a position to find out whether the petitioner has been given a notice before issuance of recovery certificate.;