Muraleedharan G.M vs The Tiruvalla Urban Co-Operative ...
2022 Latest Caselaw 12281 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
                   IA.NO.1/2022 IN WP(C) NO. 856 OF 2022
PETITIONER:

     MURALEEDHARAN G.M., AGED 57 YEARS, S/O. MADHAVAN NAIR, 'DEVA
     SADANAM, MANJADI P.O., THIRUVALLA 689 105.

RESPONDENTS:

  1. THE TIRUVALLA URBAN CO-OPERATIVE BANK LTD., NO. 477, THIRUVILLA,
     PATHANAMTHITTA DISTRICT 689 105.
  2. THE AUTHORISED OFFICER, THE THIRUVALLA URBAN CO OPERATIVE BANK LTD.,
     NO. 47, THIRUVILLA, PATHANAMTHITTA DISTRICT 689 105.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant enlargment
of time pay further installments in accordance with the direction of the
Hon'ble Court, in the interest of justice.
     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, this court's
Judgment dated 11.03.2022, order dated 14.12.2022 and upon hearing the
arguments of SHRI.O.D.SIVADAS, Advocate for the petitioner and SHRI.
T.P.PRADEEP, Advocate for the respondents, the court passed the following:
                  BECHU KURIAN THOMAS, J.
            -----------------------------------------
                       I.A.No.1 of 2022
                                in
                   W.P.(C)No.856 of 2022
             ----------------------------------------
         Dated this the 22nd day of December, 2022


                             ORDER

This is an application to enlarge the time for payment of

further instalments.

Having regard to the payments already made by the

petitioner, as evident from the statement filed by the respondent, I

am of the view that three more months' time can be granted as a

last opportunity for the petitioner to clear the entire liabilities due

to the respondent Bank. Ordered accordingly.

Needless to mention, the regular EMI's shall also be paid

without fail.

BECHU KURIAN THOMAS, JUDGE AJM/22/12/22