Vinod.P.G vs Joint Registrar Of Co-Operative ...
2022 Latest Caselaw 750 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR. JUSTICE SATHISH NINAN
         MONDAY, THE 17TH DAY OF JANUARY 2022 / 27TH POUSHA, 1943
                           WP(C) NO. 18872 OF 2021
PETITIONERS:

     1      VINOD.P.G.,
            AGED 58 YEARS
            S/O.GOPALAKRISHNAN, SAFALYA, PATTANAKKAD VILLAGE, PATTANAKKAD
            P.O., CHERTHALA, ALAPPUZHA DISTRICT, PIN-688 531.

     2      JAYASREE.P.S.,
            W/O.VINOD.P.G., SAFALYA, PATTANAKKAD VILLAGE, PATTANAKKAD
            P.O., CHERTHALA, ALAPPUZHA DISTRICT, PIN-688 531.

            BY ADV K.M.VARGHESE



RESPONDENTS:

     1      JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
            OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
            ALAPPUZHA, PIN-688 001.

     2      ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
            OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
            CHERTHALA, PIN-688 524.

     3      PATTANAKKAD SERVICE CO-OPERATIVE BANK LTD.NO.1144,
            PATTANAKKAD P.O., CHERTHALA, ALAPPUZHA DISTRICT, PIN-688 531,
            REPRESENTED BY SECRETARY.

            BY ADVS.
            T.R.HARIKUMAR
            ARJUN RAGHAVAN
            BY SMT.RESMI K.M., SR. GOVT. PLEADER




     THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
17.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                   W.P.(C) No.18872 of 2021
             = = = = = = = = = = = = = = = = = =
           Dated this the 17th day of January, 2022

                        J U D G M E N T

The deposit amounts of the respective petitioners

with the Bank is not being returned in spite of repeated

demands, is the grievance on which the petitioners have

approached this Court.

2. The learned Standing Counsel for the Bank, on

instructions, submits that the financial situation of

the Bank as of now is very bad and that the amounts

shall be disbursed in monthly instalments.

Taking note of the rival submissions, the writ

petition is disposed of directing the Bank to disburse

the deposit amounts of the respective petitioners with

accrued interest in six equal monthly instalments

commencing from 21.02.2022. The subsequent instalments

shall be payable on or before the 20 th day of the

succeeding months.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 18872/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE FIXED DEPOSIT RECEIPT ORIGINALLY DATED 01.02.2008 IN RESPECT OF THE PETITIONER NO.1 ISSUED BY 3RD RESPONDENT.

Exhibit P1 A TRUE COPY OF THE FIXED DEPOSIT RECEIPT ORIGINALLY DATED 10.10.2008 IN RESPECT OF THE PETITIONER NO.1 ISSUED BY 3RD RESPONDENT.

Exhibit P1 B TRUE COPY OF THE FIXED DEPOSIT RECEIPT ORIGINALLY DATED 08.11.2008 IN RESPECT OF THE PETITIONER NO.1 ISSUED BY 3RD RESPONDENT.

Exhibit P1 C TRUE COPY OF THE FIXED DEPOSIT RECEIPT ORIGINALLY DATED 08.11.2008 IN RESPECT OF THE PETITIONER NO.1 ISSUED BY 3RD RESPONDENT.

Exhibit P2 TRUE COPY OF THE FIXED DEPOSIT RECEIPT ORIGINALLY DATED 07.10.2016 IN RESPECT OF THE PETITIONER NO.2 ISSUED BY 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF THE REQUEST DATED 02.08.2021 SUBMITTED BY PETITIONER NO.1 BEFORE THE 3RD RESPONDENT.

Exhibit P4 TRUE COPY OF THE REQUEST DATED 02.08.2021 SUBMITTED BY PETITIONER NO.2 BEFORE THE 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 04.08.2021 GIVEN BY THE PETITIONERS BEFORE THE RESPONDENTS 1 & 2.

Exhibit P6 TRUE COPY OF THE COMMUNICATION DATED 12.08.2021 ISSUED BY RESPONDENT NO2.

Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 13.07.2020 IN WPC NO.11973/2020 OF THIS HON'BLE COURT.

-----