Dr.A.D.Jayaprakash vs The Nattika Firka Co-Operative ...
2022 Latest Caselaw 945 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
            TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943
                                WP(C) NO. 1202 OF 2022
PETITIONER:

              DR.A.D.JAYAPRAKASH
              AGED 60 YEARS
              ARAYANPARAMBIL HOUSE PO., VALAPAD, TRISSUR-680567.

              BY ADV K.V.RASHMI



RESPONDENTS:

     1        THE NATTIKA FIRKA CO-OPERATIVE RURAK BANK LTD
              NO.F 1251, HO VALAPPAD, TRISSUR DISTRICT-680567 REP. BY ITS
              AUTHORIZED OFFICER.

     2        THE MANAGER, NATTIKA FIRKA CO-OPERATIVE RURAL BANK LTD, NO.F
              12351, HO VALAPPAD, TRISSUR DISTRICT-680567.

     3        ARBITRATOR/UNIT INSPECTOR, THALIKKULAM, ASSISTANT REGISTRAR
              (G) OFFICE, CHAVAKKAD, THRISSUR DISTRICT-680506.

              BY ADV M.SASINDRAN



OTHER PRESENT:

              SMT.RASHMI.K.M, SR.GP




     THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
25.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                   W.P.(C) No.1202 of 2022
             = = = = = = = = = = = = = = = = = =
           Dated this the 25th day of January, 2022

                         J U D G M E N T

The petitioner confines his relief for grant of an

easy instalment facility to wipe off the award debt

under ARC 105/2020.

2. Heard the learned counsel for the petitioner and

Sri.M.Sasindran, learned Standing Counsel for the Bank.

3. Considering the amounts involved and in view of

the fact that Ext.P5 is an ex parte award, the

petitioner is permitted to pay off the award debt to the

respondent Bank in fifteen equal monthly instalments

commencing from 25.02.2022. The subsequent instalments

shall be payable on or before the 15 th day of the

succeeding months. In case of default in payment of a

single instalment, the petitioner will lose the benefit

granted under this Judgment and further proceedings for

recovery can go on.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C)1202/2022 APPENDIX PETITIONER'S EXTS:-

EXT.P1 A TRUE COPY OF THE RECEIPT DATED 06.04.2018 ISSUED BY THE 1ST RESPONDENT.

EXT.P2 A TRUE COPY OF THE RECEIPT DATED 26.03.2021 ISSUED BY THE 1ST RESPONDENT.

EXT.P3 A TRUE COPY OF THE RECEIPT DATED 30.3.21 ISSUED BY THE 1ST RESPONDENT.

EXT.P4 A TRUE COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT IN ARC 105/2020 DATED 16.2.2020.

EXT.P5 A TRUE COPY OF THE AWARD PASSED BY THE 3RD RESPONDENT DATED 26.2.2021.

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