Shahul Hameed T vs The Federal Bank Ltd
2022 Latest Caselaw 8587 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                        WP(C) NO. 12990 OF 2022
PETITIONER/S:

          SHAHUL HAMEED T,
          AGED 35 YEARS
          S/O. (LATE) MUHAMMED, THAIKOTTIL HOUSE,
          VATTAMANNAPURAM P.O, PALAKKAD, PIN 678 601.

          BY ADV E.V.MOLY



RESPONDENT/S:

          THE FEDERAL BANK LTD.,
          LCRD PALAKKAD DIVISION, LAKSHMI COMPLEX, KALMANDAPAM,
          PALAKKAD DISTRICT- 678 001,
          REPRESENTED BY ITS AUTHORIZED OFFICER.

          BY ADVS.
          K.MADHUSOODANAN
          T.G.PAUL
          MATHEW JACOB (KUNNATHU)
          SYRIAC JOSEPH




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). 12990/2022
                                       2




                                 JUDGMENT

Dated this the 6th day of July, 2022

Read the order dated 08.06.2022.

2. The learned counsel for the petitioner submits that

a further amount of Rs.1,00,000/- has been paid by the

petitioner as directed by order dated 08.06.2022. The

respondent Bank is permitted to adjust the said amount

including the amount of Rs.2,00,000/- paid by the petitioner

pursuant to the order of this court towards the dues.

3. The learned counsel appearing for the respondent

submits that if the petitioner approaches the bank, the bank can

consider granting of a further OTS (one time settlement) facility

in accordance with the norms of the Bank.

Taking into consideration of this submission of the

learned counsel appearing for the Bank, this writ petition is

disposed of directing that if the petitioner files a fresh

application for OTS before the respondent, the same shall be

considered by a competent officer of the respondent and a W.P.(C). 12990/2022

decision shall be taken. It is made clear that the petitioner shall

thereafter comply with the terms of OTS strictly without fail.

Sd/-

GOPINATH P.

JUDGE

sb W.P.(C). 12990/2022

APPENDIX OF WP(C) 12990/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE DEMAND NOTICE DATED 19.11.2021.

Exhibit P2 THE TRUE COPY OF THE REQUEST DATED 03.03.2022 AND THE RECEIPT FOR PAYMENT OF RS. 2 LAKH MADE BY THE PETITIONER ON 3.3.2022.