Suja.T vs State Of Kerala
2021 Latest Caselaw 11367 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE SUNIL THOMAS

  THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA,
                           1943

                   WP(C).No.3511 OF 2021(L)


PETITIONER:

              SUJA.T,
              AGED 35 YEARS
              W/O. SUNILKUMAR G. MALAYIRAZHIKATHU,
              KADAMPANAD P.O. THUVAYUR SOUTH, PATHANAMTHITTA
              691 522.

              BY ADVS.
              SRI.P.B.KRISHNAN
              SRI.SABU GEORGE
              SMT.B.ANUSREE
              SMT.MEERA P.

RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY, CO-OPERATIVE
              DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM
              695 001.

     2        REGISTRAR OF CO-OPERATIVE SOCIETIES,
              JAWAHAR SAHAKARANA BHAVAN DPI JUNCTION,
              THYCAUD P.O. THIRUVANANTHAPURAM 695 014.

     3        KADAMPANAD NORTH SERVICE CO-OPERATIVE BANK
              (LTD), NO.55, KALLUKUZHI ROAD, KADAMPANAD
              NORTH P.O. PATHANAMTHITTA 691 552, REPRESENTED
              BY ITS SECRETARY.


              SRI.K.P HARISH,SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP              FOR
ADMISSION ON 08.04.2021, THE COURT ON THE SAME              DAY
DELIVERED THE FOLLOWING:
 WP(C).No.3511 OF 2021(L)         2



                          JUDGMENT

Dated this the 8th day of April 2021

The husband of the petitioner has availed a loan of

Rs.2,00,000/- from the 3rd respondent Bank in 2006. According

to the petitioner her husband had remitted a sum of

Rs,1,40,000/- towards the principal amount and interest. Her

husband died on 05.02.2020 claiming that she is unable to

repay the amount. A representation was made by her to the

3rd respondent to extend the benefit of adjusting of arrears of

loan from the Co-operative Risk Fund and to close her loan

account. Her grievance is that Ext.P2 representation is not

considered since August 2020.

Notice from this Court was served on the 3 rd respondent.

They have not appeared to contest the claim. Having

considered this, I am inclined to dispose of the writ petition

directing the 3rd respondent to take up and consider Ext.P2

application, in the light of Ext.P3, as expeditiously as possible,

at any rate, within a period of one month from the date of

receipt of a copy of this judgment. The petitioner shall also be

given an opportunity of being heard.

Sd/-

SUNIL THOMAS JUDGE LEK

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DEATH CERTIFICATE DATED 18.02.2020 OF THE HUSBAND OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 10.08.2020 SUBMITTED BY THE PETITIONER BEFORE RESPONDENT NO.3.

EXHIBIT P3 TRUE COPY OF THE CIRCULAR NO. 52/2019 DATED 12.12.2019 ISSUED BY THE REGISTRAR OF CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM.