Amir V.T.K vs The Kerala State Financial ...
2021 Latest Caselaw 4570 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE SMT. JUSTICE P.V.ASHA

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                      WP(C).No.3075 OF 2021(H)


PETITIONER:

              AMIR V.T.K.,
              AGED 30 YEARS,
              S/O.MOIDU, VELLAMBRATHTHAZHAKUNI, KALLACHI,
              CHELAKKAD, NADAPURAM,
              KOZHIKODE DISTRICT, PIN - 673 506.

              BY ADV. SRI.P.T.SHEEJISH

RESPONDENT:

              THE KERALA STATE FINANCIAL ENTERPRISES LIMITED
              (KALLACHI BRANCH),
              REPRESENTED BY ITS MANAGER,
              KOZHIKODE, KERALA - 673 001.

              BY ADV. SRI.SALIL NARAYANAN.K.A, SC, KSFE

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION          ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3075 OF 2021(H)

                               2

                           JUDGMENT

The petitioner, who auctioned a chitty

from the respondent KSFE, has filed this writ

petition on receipt of Ext.P1 notice from the

respondent. In the notice, it is stated that a

sum of Rs.27,31,974/- is due, which was to be

paid in 21 instalments.

2. The learned counsel for the petitioner

submits that the petitioner would be able to pay

off the outstanding amount, in case the

instalment facility is given.

3. The learned Standing Counsel, Sri.Salil

Narayanan K.A, submits that petitioner can pay

off the amount in instalments.

Therefore the writ petition is disposed

of allowing the petitioner to pay off the

outstanding amount in 12 equal monthly

instalments. Sd/-

P.V.ASHA JUDGE ww WP(C).No.3075 OF 2021(H)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE DEMAND NOTICE DATED 21/01/2021 ISSUED BY THE RESPONDENT AND ENGLISH TRANSLATION.