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Judgment
Sathish Ninan, J.
The petitioners had availed loans from the 5th and 6th respondent Societies. Towards repayment of the loans, recoveries were effected by the 3rd respondent, from the petitioners’ monthly salary. In spite of recovery having been effected, the amounts were not remitted into the loan accounts. The petitioners have approached this Court seeking a direction to respondents 1 to 4 for remitting the amounts recovered from their salaries, with accrued interest thereon, with the 5th and 6th respondents' Societies immediately.
Heard the counsel on both sides.
It is not in dispute that recoveries were effected from the petitioners’ salary for remittance towards the loan accounts in question. It is also not in dispute that such amounts were not remitted into the accounts as alleged by the petitioners. Respondents 1 to 4 have no right to retain the said amounts.
The writ petition is disposed of directing respondents 1 to 4 to ensure that the entire amounts recovered from the salary of the petitioners, with the interest accrued in the respective loan accounts consequent on the default in payment of such amounts, is remitted within a period of two months from the date of receipt of a copy of this judgment.