Jojo Kuttiyanikkal vs Kerala State Co-Operative Bank ...
2022 Latest Caselaw 6703 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. 17945 OF 2022
PETITIONER:

            JOJO KUTTIYANIKKAL
            AGED 44 YEARS
            S/O VARGHESE, KUTTIYANIKKAL HOUSE, KOTTIYOOR P.O,
            KANNUR DISTRICT, PIN - 670 651.
            BY ADVS.
            SRI G.S.KRISHNAN KARTHA
            SRI LIJIN THAMBAN


RESPONDENT:

            KERALA STATE CO-OPERATIVE BANK NO. C.266 (ERSTWHILE
            KANNUR DISTRICT CO-OPERATIVE BANK LTD.),
            KOTTIYOOR BRANCH, KOTTIYOOR P.O, KANNUR DISTRICT,
            PIN-670 303, REPRESENTED BY ITS AUTHORIZED
            OFFICER/GENERAL MANAGER.
            BY ADV. SRI M.SASEENDRAN (SC)

     THIS     WRIT     PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON     09.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                               T.R. RAVI, J.
               --------------------------------------------
                       W.P.(C)No.17945 of 2022
                --------------------------------------------
                  Dated this the 9th day of June, 2022

                              JUDGMENT

The petitioner has approached this Court seeking permission to

pay the outstanding amounts due to the respondent in easy

instalments. Counsel for the respondent on instructions submits that

an amount of ₹3,53,871/- is due from the petitioner and the respondent

has already proceeded with the execution proceedings. It is submitted

that if the petitioner is agreeable to remit the entire amount within the

financial year end, the request for instalments can be considered.

The writ petition is hence disposed of directing the petitioner to

pay the amount of ₹3,53,871/- with future interest in 9 equal monthly

instalments. The first instalment will fall due on or before 09.07.2022

and the subsequent instalments will be payable on or before 9 th of

every succeeding months. If the petitioner makes default in payment

of any two successive instalments, the respondents are at liberty to

proceed with the recovery. Steps for recovery shall be kept in

abeyance to facilitate the payment of instalment.

Sd/-

T.R. RAVI JUDGE sn APPENDIX OF WP(C) 17945/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT DATED 27.4.2022.