Enish Kumar vs P N B Housing Finance Ltd
2021 Latest Caselaw 17894 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

       WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943

                            WP(C) NO. 5042 OF 2021

PETITIONER/S:

                ENISH KUMAR, AGED 36 YEARS
                S/O. CHANDRAN K.G., KODAPPULLY HOUSE,
                PERINGOTTUKARA P.O, THRISSUR - 680570.
                BY ADV S.MUMTAZ


RESPONDENT/S:

                P N B HOUSING FINANCE LTD
                REPRESENTED BY THE AUTHORIZED OFFICER,
                2ND FLOOR AMBILIKKALA TOWER,
                SOUTH AMMAN KOVIL STREET,
                KOTTAPPURAM, NEAR RAILWAYS OVER BRIDGE,
                THRISSUR - 680 004.
                BY ADV P.PAULOCHAN ANTONY



THIS     WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON

01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5042 OF 2021
                                          2




                                 JUDGMENT

The sole relief claimed in this writ petition is

for regularising the loan account by

permitting the petitioner to pay the overdue

amount in installments.

2. The learned counsel Adv P.Paulochan Antony

appearing for the respondent submits that the

overdue amount as on date is Rs.3,24,574/-.

The learned counsel, pursuant to

instructions, submitted that the respondent is

willing to accept the claim of the petitioner

for regularising the loan account, on condition

that the overdue amount is paid in limited

installments.

3. Taking into consideration the submissions as

above, there will be a direction to the

respondent to accept the overdue amount of

Rs.3,24,574/- in 'six' equal monthly

installments, the first of which shall WP(C) NO. 5042 OF 2021

commence from 10.09.2021 along with the

regular EMIs under the loan account. If the

petitioner pays the amount as stipulated

above, the loan account of the petitioner shall

be regularised.

4. Needless to say, in the event of default of any

one installment, the benefit of this judgment

shall not accrue to the petitioner.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/01/09//2021 WP(C) NO. 5042 OF 2021

APPENDIX OF WP(C) 5042/2021

PETITIONER EXHIBITS EXHIBIT P1 POSSESSION NOTICE DATED 22.12.2020 ISSUED BY THE RESPONDENT TO THE PETITIONER. EXHIBIT P2 REQUEST LETTER DATED 05.02.2021 GIVEN BY THE PETITIONER TO THE RESPONDENT.

RESPONDENTS EXHIBITS : NIL

TRUE COPY P.A.TO JUDGE