Anjali Sreenivasan vs Kerala State Financial ...
2021 Latest Caselaw 11549 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.9209 OF 2021(A)


PETITIONER:

              ANJALI SREENIVASAN
              AGED 23 YEARS
              D/O.SREENIVASAN AZHAKATH HOUSE,
              AMARAKUNI P.O
              PULPALLY WAYANAD DISTRICT-673 579.

              BY ADVS.
              SRI.T.K.VIPINDAS
              SRI.K.M.MUHAMMED HUSSAIN

RESPONDENT:

              KERALA STATE FINANCIAL ENTERPRISES LIMITED,
              PULPALLY BRANCH, PULPALLY,
              WAYANAD DISTRICT,
              PIN - 673 579
              REPRESENTED BY ITS MANAGER.


              SRI.SALIL NARAYANAN.K.A, STANDING COUNSEL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      P.V.ASHA, J.
                  -----------------------------------------------------
                             W.P(c) No.9209 of 2021-A
                   ----------------------------------------------------
                       Dated this the 8th day of April, 2021

                                 JUDGMENT

The petitioner is a subscriber of a chitty under the respondent, which is

already prized. It is stated that there occurred default in repayments. It is also

stated that the petitioner has remitted a sum of Rs.80,927/-. According to the

petitioner, the balance amount can be paid off in case instalment facility is granted.

2. Sri Salil Narayanan, the learned Standing Counsel, submits that the

petitioner can be permitted to pay off the balance amount in 8 instalments.

Accordingly, the Writ Petition is disposed of allowing the petitioner to pay

off the balance amount in 8 equal monthly instalments starting from May, 2021.

The revenue recovery proceedings shall be kept in abeyance in the meanwhile. In

case the petitioner makes default in payment of any of the installments, the

respondent would be free to proceed against the petitioner with the revenue

recovery proceedings.

Sd/- (P.V.ASHA, JUDGE)

rtr/ W.P(C).No.9209 OF 2021(A)

A P P E N D I X

PETITIONER'S EXHIBITS

EXT.P1: TRUE COPY OF THE NOTICE DATED 27.02.2021 ISSUED BY THE RESPONDENT.

EXT.P2: TRUE COPY OF THE PAYMENT RECEIPT ISSUED BY RESPONDENT DATED 12.03.2021.

EXT.P3: TRUE COPY OF THE PAYMENT RECEIPT ISSUED BY THE RESPONDENT DATED 20.03.2021.