Vasu V vs The Alathur Primary Co-Operative ...
2022 Latest Caselaw 6572 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
  THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                      WP(C) NO. 11180 OF 2022

PETITIONER:

            VASU V.,
            AGED 54 YEARS
            S/O VELLA, VELAMPUZHA, ELAVAMPADAM P.O.ALATHUR,
            PALAKKAD-678 711.
            BY ADV SRI V.A.JOHNSON (VARIKKAPPALLIL)

RESPONDENT:

            THE ALATHUR PRIMARY CO-OPERATIVE AGRICULTURAL AND
            RURAL DEVELOPMENT BANK LTD NO 620,
            VADAKKENCHERRY BRANCH, VADAKKENCHERRY P.O.ALATHUR,
            PALAKKAD-678 683, REPRESENTED BY ITS SECRETARY
            BY ADVS.
            SRI P.K.VIJAYAMOHANAN
            MS.AISWARYA V.S.

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   09.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.11180/2022
                                          2




                              T.R. RAVI, J.
               --------------------------------------------
                       W.P.(C)No.11180 of 2022
                --------------------------------------------
                  Dated this the 9th day of June, 2022

                                   JUDGMENT

The petitioner has approached this Court seeking permission to

pay the outstanding loan amounts in easy monthly instalments. Even

though this Court had at the time of admission, directed the petitioner to

pay Rs.20,000/- within one month for grant of stay of the proceedings,

the petitioner's counsel submits that the said order could not be

complied with.

Taking into account the financial difficulties stated by the

petitioner, this writ petition is disposed of permitting the petitioner to

pay the amount outstanding in 12 equal monthly instalments, the 1 st

installment falling due on or before 09.07.2022 and the subsequent

installments payable on or before 9th of the succeeding months. If the

petitioner commits default of two consecutive instalments, the

respondents are at liberty to proceed with coercive steps for recovery.

The steps for recovery shall be kept in abeyance to facilitate payment in

instalments.

Sd/-

T.R. RAVI JUDGE sn W.P.(C)No.11180/2022

APPENDIX OF WP(C) 11180/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY NOTICE DATED 2.3.2022 ISSUED BY THE RESPONDENT