R.K.Deepa vs Kerala State Financial ...
2021 Latest Caselaw 6719 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                      WP(C).No.16709 OF 2020(K)


PETITIONER:

               R.K.DEEPA
               AGED 45 YEARS
               W/O.LATE C.R.MADHU, MADHAVAM PUTHENVEEDU,
               PUTHIYAKAVU, K.S.PURAM P.O., KARUNAGAPALLY, KOLLAM
               DISTRICT.

               BY ADV. SRI.V.PHILIP MATHEW

RESPONDENTS:

      1        KERALA STATE FINANCIAL ENTERPRISE LTD.,
               BHADRATHA, MUSEUM ROAD, THRISSUR-680020 REPRESENTED
               BY ITS MANAGING DIRECTOR.

      2        THE MANAGING DIRECTOR.
               KERALA STATE FINANCIAL ENTERPRISE LTD, BHADRATHA,
               MUSEUM ROAD, THRISSUR-680 020.

      3        THE CHAIRMAN
               KERALA STATE FINANCIAL ENTERPRISE LTD, BHADRATHA,
               MUSEUM ROAD, THRISSUR-680 020.

      4        THE MANAGER
               KSFE LTD, KOLLAM MAIN BRANCH, KOLLAM-690 511.

      5        THE MANAGER
               KSFE LTD, SAKTHIKULANGARA BRANCH, SAKTHIKULANAGARA,
               KOLLAM DISTRICT-690 512

      6        THE MANAGER
               KSFE LTD, CIVIL STATION BRANCH, KARUNAGAPPALLY
               KOLLAM-690 518.

      7        THE MANAGER
               KSFE LTD, KARUNAGAPPALLY MAIN BRANCH, KARUNAGAPPALLY,
               KOLLAM-690 518.

      8        THE MANAGER
               KSFE LTD, OACHIRA BRANCH, OACHIRA, KOLLAM DISTRICT-
 WP(C).No.16709 OF 2020(K)

                               2

             690 526.

      9      THE MANAGER
             KSFE LTD, CHINNAKKADA BRANCH, CHINNAKKADA, KOLLAM
             DISTRICT-691 001.

             R1-9 BY SRI.SALIL NARAYANAN K.A., SC, KSFE LTD.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.16709 OF 2020(K)

                                           3




                                     JUDGMENT

Dated this the 25th day of February 2021

The petitioner, who is a widow, has filed

this writ petition pointing out the liabilities

she is having as against the KSFE, to which her

husband was a panel lawyer. In the writ

petition itself she has stated the details

regarding the personal loan as well as chitty

loans availed by the deceased husband along

with the petitioner. The writ petition is

filed seeking a direction to the respondents to

keep in abeyance the revenue recovery

proceedings.

2. The respondents have filed a statement

explaining the amount due from the petitioner

towards the loan availed. According to it a sum

of Rs.41,97,727/- was due as on 18.08.2020.

3. The learned counsel for the petitioner

submits that the liability to the tune of Rs.23

lakhs has already been cleared subsequent to WP(C).No.16709 OF 2020(K)

the filing of the writ petition. It is

submitted that the outstanding liability would

be paid off within a period of one year.

4. The learned Standing counsel appearing

for the respondents objects this.

5. Therefore, the writ petition is

disposed of permitting the petitioner to pay

off the entire outstanding amount due to the

respondents along with future interest within a

period of ten months. It is made clear that

the respondents shall consider the claim of the

petitioner for any of the benefits to which she

would be entitled to, under any of the schemes

available or which would be introduced later.

Due credit shall also be given to the payment

already made.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.16709 OF 2020(K)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 COPY OF REPRESENTATION DATED 31/10/19 SENT BY THE PETITIONER TO THIRD RESPONDENT.

EXHIBIT P2 COPY OF REPRESENTATION DATED 9/7/19 SENT BY THE PETITIONER TO THE SECOND RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE