Shibu.B vs Indian Overseas Bank
2021 Latest Caselaw 12337 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                   &

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

      FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943

                           WA.No.722 OF 2021

 AGAINST THE JUDGMENT IN WPC 10092/2020 DATED 27-04-2021 OF HIGH
                         COURT OF KERALA


APPELLANT/PETITIONER:

             SHIBU.B
             AGED 42 YEARS
             S/O. BHADRAN, SHIBU VILASOM, ULLOORKONAM, ONGANADU
             P.. KILIMANOOR, THIRUVANANTHAPURAM DISTRICT.

             BY ADV. SRI.LATHEESH SEBASTIAN

RESPONDENTS/RESPONDENTS:

      1      INDIAN OVERSEAS BANK,
             REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL OFFICE,
             BUSINESS DEPARTMENT, THIRUVANANTHAPURAM 695 001.

      2      AUTHORIZED OFFICER,
             INDIAN OVERSEAS BANK, KILIMANOOR BRANCH, REGHU
             BUILDING, GROUND FLOOR, LEFT SIDE PAZHAYAKUNNIMEL
             PANCHAYATH, KILIMANOOR, THIRUVANANTHAPURAM 695 601.

      3      BRANCH MANAGER,
             INDIAN OVERSEAS BANK, KILIMANOOR BRANCH, REGHU
             BUILDING, GROUND FLOOR, LEFT SIDE PAZHAYAKUNNIMEL
             PANCHAYATH, KILIMANOOR, THIRUVANANTHAPURAM 695 601.


             BY SRI. SUNIL SANKAR P.

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 07.05.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.722/2021
                                     2

                                 JUDGMENT

Dated this the 7th day of May 2021 DEVAN RAMACHANDRAN, J

Though we do not find any reason to interfere with the judgment

assailed before us, we deem it appropriate to accept the request of the

petitioner, that the payment of Rs.1 lakh be reduced to Rs.50,000/-, as

ordered by the learned Single Judge.

2. The learned Standing Counsel of the Bank also does not

oppose this.

3. In the aforesaid circumstances, we allow this appeal, to the

limited extent of modifying the judgment of the learned Single Judge,

by reducing the amount of Rs.1 lakh to Rs.50,000/-, to be paid by the

petitioner/appellant, within a period of 7 days from the date of receipt

of a copy of this judgment.

In all other respects, the judgment of the learned Single Judge

will remain without change.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

                                         DR. KAUSER EDAPPAGATH

kp                 True copy                      JUDGE
                     P.A. To Judge