Sandheep M K vs The Ammadam Service Co Operative ...
2022 Latest Caselaw 11791 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
 WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944
                       WP(C) NO. 10777 OF 2022
PETITIONER:

          SANDHEEP M K
          AGED 44 YEARS
          SON OF KOCHUKUTTAN, MADATHUMPADIKKAL, PALLIPPURAM,
          KODANNUR P.O, THRISUR DISTRICT,, PIN - 680563.

          BY ADVS.
          P.MOHAMED SABAH
          SAIPOOJA
          SADIK ISMAYIL
          LIBIN STANLEY
          R.GAYATHRI
          M.MAHIN HAMZA


RESPONDENTS:

    1     THE AMMADAM SERVICE CO OPERATIVE BANK LTD
          NO. 533, AMMADAM BRANCH, AMMADAM P.O, THRISSUR
          DISTRICT, REPRESENTED BY ITS SECRETARY, PIN - 680563.

    2     SPECIAL SALE OFFICER
          VILVATTAM SCB GROUP, ASSISTANT REGISTRAR OF
          CO-OPERATIVE SOCIETY, THRISSUR TALUK, THRISSUR,
          PIN - 680008.

          BY ADVS.
          CHACKO C A

          SMT. MABLE C. KURIAN, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10777 OF 2022

                                       2

                                 T.R. RAVI, J.
                --------------------------------------------
                       W.P.(C) No.10777 of 2022
                     --------------------------------------------
               Dated this the 21st day of December, 2022

                               JUDGMENT

The prayer in the writ petition is for permission to the

petitioner to pay off the amounts outstanding to the 1 st

respondent in easy instalments.

2. The counsel for the 1st respondent on instructions

submits that an amount of Rs.4,63,640/- (Rupees four lakhs

sixty three thousand six hundred and forty only) is

outstanding.

In the above circumstances, this writ petition is disposed

of permitting the petitioner to pay the amount of Rs.4,63,640/-

along with future interest in twelve equal monthly

instalments, the 1st instalment falling due on or before

20.01.2023 and the subsequent instalments falling due on or

before the 20th of the succeeding months. If the petitioner

makes two consecutive defaults in the payment of the

instalments as directed above, the 1st respondent is at liberty WP(C) NO. 10777 OF 2022

to continue with coercive steps for recovery. The coercive

steps initiated shall be kept in abeyance to facilitate the

petitioner to pay the amounts in instalments as directed

above.

Sd-

T.R.RAVI JUDGE mpm WP(C) NO. 10777 OF 2022

APPENDIX OF WP(C) 10777/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE INTIMATION DATED 17.03.2022 UNDER RULE 81(D) OF KERALA CO OPERATIVE SOCIETIES RULES, ISSUED BY THE RESPONDENT NO.2.