George Daniel vs The Reserve Bank Of India
2021 Latest Caselaw 11815 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.9485 OF 2021(I)


PETITIONER:

               GEORGE DANIEL,
               AGED 80 YEARS,
               HOUSE NO.51, CHIRAMEL MULAMOOTI, N.V.NAGAR,
               PEROORKADA P.O. THIRUVANANTHAPURAM-695 005.

               BY ADVS.
               SRI.V.PREMCHAND
               SMT.SURYA MOHAN P.

RESPONDENTS:

      1        THE RESERVE BANK OF INDIA,
               THIRUVANANTHAPURAM BRANCH OFFICE, NO. 6507,
               BAKERY JUNCTION ROAD, PALAYAM,
               THIRUVANANTHAPURAM, PIN-695 033.

      2        THE AXIS BANK,
               RETAIL ASSET CENTRE, THIRUVANANTHAPURAM,
               KILLI TOWER, KILLIPALAM, THIRUVANANTHAPURAM,
               REPRESENTED BY ZONAL MANAGER-695 002.

      3        BRANCH MANAGER,
               AXIS BANK, (LOAN DEPARTMENT), NIHAL COMPLEX,
               KARAMANA, THIRUVANANTHAPURAM, PIN-695 002.


               BY ADV. SRI.P.POULOCHAN ANTONY, SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION          ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9485 OF 2021(I)

                                    2




                             JUDGMENT

Petitioner, who has availed a loan

from the 2nd respondent bank in the year 2011,

has approached the bank with Exts.P3 and P5

representations requesting for a One Time

Settlement.

2. I heard Sri.P.Paulochan Antony, the

learned Standing Counsel for the 2nd

respondent.

There shall be a direction to the 2nd

respondent to consider the request of the

petitioner in Ext.P5 representation, after

affording an opportunity of hearing to

petitioner, within a period of three weeks

from the date of receipt of a copy of the

judgment. Sd/-

P.V.ASHA JUDGE ww WP(C).No.9485 OF 2021(I)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REVERSE MORTGAGE LOAN SANCTION LETTER DATED 28.11.2011 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE STATEMENT OF ACCOUNTS FOR THE PERIOD OF 01.01.2011 - 29.10.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 07.12.2020 SUBMITTED BEFORE THE 3RD RESPONDENT ALONG WITH THE ENGLISH TRANSLATION.

EXHIBIT P4 TRUE COPY OF THE PETITION DATED 05.03.2020 SUBMITTED BEFORE THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE PETITION DATED 12.03.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH THE ENGLISH TRANSLATION.