For Information Purpose Only vs Vijayan T.K.
2021 Latest Caselaw 11472 Ker

IA/1/2021 IN WP(C) 6895/2020                      1/3



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
                         THE HONOURABLE MR. JUSTICE AMIT RAWAL

                         Thursday,the 8th day of April 2021/18th Chaithra, 1943
                                  IA 1/2021 IN WP(C)/6895/2020(J)

            For information purpose only
PETITIONER/PETITIONER

       VIJAYAN T.K.,AGED 58 YEARS,S/O. KELAN THADATHIL VEEDU,
       KALTHOTTY P.O. VELLILAMKANDAM, IDUKKI, IDUKKI
       DISTRICT,PIN- 685 507.

RESPONDENTS/RESPONDENTS

       1.THE CHIEF GENERAL MANAGER/AUTHORISE OFFICER,THE KERALA
       STATE CO-OPERATIVE BANK LTD, PB NO. 6515, COBANK TOWERS,
       PALAYAM, THIRUVANANTHAPURAM , KERALA, 695 033.

       2.THE AUTHORISED OFFICER,KERALA STATE CO-OPERATIVE BANK,
       IDUKKI COLONY P.O. IDUKKI - PIN-685 602.

       3.THE MANAGER,KERALA STATE CO-OPERATIVE BANK, FORMERLY
       IDUKKI DISTRICT CO-OPERATIVE BANK, LABBAKADA BRANCH, IDUKKI
       DISTRICT 685 602.

         Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to modify the judgment dated 18-03-2020 from in accordance with law,
or else the petitioner and his family will be put to irreparable injury and hardships.


         This application coming on for orders upon perusing the application and the affidavit
filed in support thereof,and this court's judgment dated 18/03/2020 and upon hearing the
arguments of M/S DINESH THANKAPPAN, R.REJI (ATTINGAL), Advocates for the
petitioner in IA/WP(C) and of SRI.GILBERT GEORGE CORREA, Advocate for R1 to R3 in
IA/WP(C) the court passed the following
                            AMIT RAWAL, J
              -------------------------------------------
                         I.A.No.1 of 2021 in
                       W.P.(C) No.6895 of 2020
              -------------------------------------------
                 Dated this the 8th day of April, 2021
      For information purpose only
                               ORDER

The prayer in the application is for extension of time in

payment of the amount owing to the lock down. Sri.Gilbert

George Correya whose name is wrongly noted as

Sri.P.C.Sasidharan and ordered to be corrected, submits that the

outstanding amount as on 31.03.2021 is Rs.4,99,403/- (Rupees

Four Lakhs Ninety nine thousand Four Hundred and Three).

Considering the lockdown petitioner can be granted some

reasonable time to pay off the same in instalments.

On consideration of the matter, the time granted by this

Court is ordered to be extended by another 7 months, whereby

the entire overdue amount Rs.4,99,403/- along with the due

instalments with interest as per the terms and conditions of

agreement and mortgage deed be paid to the Bank in 7

instalments commencing from 28.04.2021 and finish on W.P.(C) No.6895 of 2020

28.10.2021. In case of default of two of the instalments and

overdue amount or any outstanding instalments, the Bank shall

For information purpose only be at liberty to take action in accordance with law.

With the aforementioned observation this application

stands disposed of.

Sd/-

AMIT RAWAL JUDGE nak

/true copy/ Sd/- ASSISTANT REGISTRAR