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Jayachandran Nair K.V vs Authorized Officer
2022 Latest Caselaw 7805 Ker

Citation : 2022 Latest Caselaw 7805 Ker
Judgement Date : 28 June, 2022

Kerala High Court
Jayachandran Nair K.V vs Authorized Officer on 28 June, 2022
         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
          THE HONOURABLE MR. JUSTICE GOPINATH P.
   TUESDAY, THE 28TH DAY OF JUNE 2022/7TH ASHADHA, 1944
                 WP(C) NO. 20262 OF 2022


PETITIONER:

         JAYACHANDRAN NAIR K.V., AGED 53,
         S/O KARUNAKARAN NAIR, T.C. 24/878,
         VASANTHA BHAVAN, SREE CHITHRA NAGAR,
         METTUKADA, THYCAUD P.O.,
         THIRUVANANTHAPURAM, PIN: 695 014.

         BY ADVS.
         R.T.PRADEEP
         K.C.HARISH
         M.BINDUDAS

RESPONDENTS:

    1    AUTHORIZED OFFICER, UNION BANK OF INDIA,
         POOJAPPURA BRANCH, SIVAMANI MINARAM,
         OPP. CORPORATION MARKET, POOJAPPURA,
         THIRUVANANTHAPURAM, PIN : 695 012.

    2    BRANCH MANAGER, UNION BANK OF INDIA,
         POOJAPPURA BRANCH, SIVAMANI MINARAM,
         OPP. CORPORATION MARKET, POOJAPPURA,
         THIRUVANANTHAPURAM, PIN : 695 012.

         SRI. A S P KURUP (SC)

     THIS WRIT PETITION    (CIVIL) HAVING COME UP         FOR
ADMISSION ON 28.06.2022,   THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 WP(C) No.20262/2022
                                     :2 :




                            JUDGMENT

Dated this the 28th day of June, 2022

Petitioner has approached this Court challenging

proceedings initiated under the Securitisation and

Reconstruction of Financial Assets and Enforcement of

Security Interest Act (hereinafter referred to as the

SARFAESI Act) for recovery of the amount due upon

housing loan availed by the petitioner.

2. During the course of hearing, petitioner has

confined the relief to an opportunity for repaying the overdue

amount in instalments and to obtain regularisation of the

loan account.

3. It was submitted on behalf of the respondent bank

that the petitioner committed default in repayment and the

overdue amount is `3,58,974/-. It was further submitted that

though proceedings for recovery have been initiated, as a

matter of indulgence, the respondent bank is willing to WP(C) No.20262/2022

accept repayment of the overdue amount in limited

instalments and regularise the loan account.

4. I have heard the learned counsel for the petitioner

as well as the learned Standing Counsel for the respondent

Bank.

5. Having regard to the facts and circumstances of

the case and the situation now prevailing, apart from the

submissions made as recorded above and considering the

fact that this is a housing loan and also taking into account

the fact that the petitioner has undertaken to clear off the

overdue amount along with regular EMIs, I am of the view

that the petitioner can be granted an opportunity to clear off

the overdue amount in twelve (12) equal instalments first of

which shall be paid on or before 15.07.2022 and thereafter,

if the amount so directed is repaid within the time as

directed above, to have the loan account regularised.

6. Accordingly, there will be a direction to the

respondent bank to accept repayment of the entire overdue

amount of `3,58,974/- along with bank charges from the

petitioner and regularise the loan account of the petitioner WP(C) No.20262/2022

on the following conditions:

(i) The overdue amount of `3,58,974/- together with any accrued interest and charges shall be repaid in twelve (12) equated monthly instalments.

(ii) The first instalment shall be paid on or before 15.07.2022 and the subsequent instalments shall be paid on the last working day of every succeeding month.

(iii) Petitioner shall continue to pay the regular EMI's along with the instalments as directed above.

(iv) In the event of default of any one instalment, the respondent bank shall be entitled to proceed in accordance with law.

(v) In order to enable the petitioner to repay the entire amount, all coercive proceedings shall be kept in abeyance.

The writ petition is disposed of as above.

Sd/-

GOPINATH P.

JUDGE ncd/28.06.22 WP(C) No.20262/2022

APPENDIX OF WP(C) 20262/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PHYSICAL DISABILITY CERTIFICATE OF PETITIONER DATED 21.5.2004 BY THE MEDICAL BOARD.

Exhibit P2            TRUE   COPY   OF    THE   MEMO   DATED
                      27.5.2022    BY    WHICH    PETITIONER
                      REJOINED DUTY FOR EMPLOYMENT.
Exhibit P3            TRUE COPY OF POSSESSION NOTICE
                      DATED 31.5.2022 UNDER RULE 8(1)
                      ISSUED BY RESPONDENT BANK.
 

 
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