C.R.Shaji vs Kerala State Financial ...
2021 Latest Caselaw 11452 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE SMT. JUSTICE P.V.ASHA

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

                      WP(C).No.9218 OF 2021(B)


PETITIONER:

              C.R.SHAJI
              AGED 53 YEARS
              S/O.C.K.RAJAPPAN, CHERUPARAMBIL HOUSE, NADUVATHUNAGAR
              P.O, CHERTHALA, ALAPPUZHA DISTRICT, PIN-688559.

              BY ADVS.
              SRI.BABU JOSEPH KURUVATHAZHA
              SRI.M.G.SREEJITH
              SMT.K.S.ARCHANA

RESPONDENT:

              KERALA STATE FINANCIAL ENTERPRISES LTD.
              HEAD OFFICE, BHARATHA CHEMBUKAVU, MUSEIUM ROAD,
              THRISSUR, PIN-680001, REPRESENTED BY THE MANAGING
              DIRECTOR.



              SRI.SALIL NARAYANAN.K.A, SC

     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.9218 OF 2021(B)

                                     2




                              JUDGMENT

Dated this the 08th day of April 2021

The petitioner who defaulted payment had

already approached this Court in W.P.

(C)No.7338/2021 which was disposed of as per Ext.P4

judgment dated 22.03.2021, allowing the petitioner

to remit the outstanding amount to the respondent

in 10 equal monthly instalments commencing from

15.04.2021.

2. The petitioner claims that the respondent

did not furnish him a statement of accounts, though

a representation - Ext.P5 was submitted on

26.03.2021.

3. Adv.Sri.K.A.Salil Narayanan, the learned

Standing counsel on instructions submitted that the

total outstanding amount due from the petitioner as

on 31.03.2021 is a sum of Rs.2,96,37,415/- which

represents the amount due towards defaulted WP(C).No.9218 OF 2021(B)

chitties only and not towards the non prized

chitty. It is also submitted that, in case the

petitioner approaches the respondent in the head

office either on 12th or 13th, the statement of

accounts would be furnished to him.

The writ petition is accordingly disposed of.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.9218 OF 2021(B)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 27-01-2021 ISSUED BY THE RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 12-03-

2021 ISSUED BY THE RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 13-03-2021 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P4 TRUE COPY OF JUDGMENT DATED 22-03-2021 IN WPC NO.7338/2021 OF THIS HON'BLE COURT.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 26-03-2021 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE