Kerala High Court
Mavelikkara Taluk Co-Operative ... vs Jayasree Amma K on 4 March, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
RP NO. 727 OF 2021
ORDER DATED 10.10.2017 IN WP(C) 28803/2017 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENT NOS. 4 & 5:
1 MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO. 707,
REPRESENTED BY ITS SECRETARY, PULIMOOD JUNCTION,
MAVELIKKARA P.O., ALAPPUZHA - 690 101.
2 THE PRESIDENT,
MANAGING COMMITTEE, MAVELIKKARA TALUK CO-OPERATIVE BANK
LTD NO.707, PULIMOODU JUNCTION, MAVELIKKARA,
ALAPUZHA -690 101.
BY ADVS.
B.ASHOK SHENOY
P.S.GIREESH
RIYAL DEVASSY
ARJUN R NAIK
ANILKUMAR C.R.
RESPONDENTS/PETITIONERS & RESPONDENT NO. 1 TO 3, 6 & 7:
1 JAYASREE AMMA K., AGED 64, W/O. NANDAKUMAR, SREESHYAM,
KOTTARKAVU, MAVELIKKAR - 690 101.
2 SARLA S. NAIR, AGED 60, W/O GOPALAKRISHNAN NAIR, PALLIYIL
VEEDU KANDIYOOR, THATTARAMBALAM P.O, MAVELIKARA-690 101.
3 VILASINI PILLAI, BORNEO VILLA, SOUTH FORT, MAVELIKARA-690 101.
4 RESERVE BANK OF INDIA, REPRESENTED BY CHIEF GENERAL
MANAGER, REGIONAL OFFICE, KOCHI, ERNAKULAM NORTH-682 017.
5 REGISTRAR OF CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM-
695 001.
6 THE JOINT REGISTRAR (GENERAL), CO-OPERATION DEPARTMENT,
ALAPPUZHA-688 001.
R.P. No. 727/2020 in
W.P.(C) No. 28803/2017 :2:
7 THE BRANCH MANAGER, MAVELIKARA TALUK CO-OPERATIVE BANK
LTD NO.707, MAVELIKARA BRANCH, MAVELIKARA P.O.,
ALAPPUZHA -690 101.
8 ALAPPUZHA DISTRICT CO-OPERATIVE BANK , REPRESENTED BY ITS
GENERAL MANAGER, P.B.NO.104, OPP. MUNICIPAL TOWN HALL,
CHUNGAM, ALAPPUZHA, KERALA-688 001.
BY ADVS.
R1 BY SRI. N.RAGHURAJ
SAYUJYA
R5 AND R6 BY SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
R8- SRI.P.C.SASIDHARAN,SC
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 04.03.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
R.P. No. 727/2020 in
W.P.(C) No. 28803/2017 :3:
Dated this the 4th day of March, 2022.
ORDER
This Review Petition is filed by respondent Nos. 4 and 5 in W.P.
(C) No. 28803 of 2017 seeking to review the judgment dated 10th
October, 2017 passed by this Court in the aforesaid writ petition, which
was disposed of directing the Review Petitioner i.e., the Mavelikkara
Taluk Co-operative Bank represented by its Secretary to pay the
amount to the writ petitioners/ respondent Nos. 1 to 3, if there are no
other legal impediments standing in the way.
2. Apparently, the writ petitioners have deposited money with
the Co-operative Bank. On maturity, when the amount was sought to
be released, an objection was raised by the Bank stating that fake
bank deposit receipts were made in order to siphon off money from
the Bank. Anyhow, after considering the rival submissions, this Court
disposed of the writ petition directing the Bank to release the money, if
there are no other legal impediments standing in the way. Which thus,
means, the Bank was given an opportunity to adjudicate the issue as
to whether the deposits made by the writ petitioners were actually
made by them or they are making claim on the basis of any fake
deposit receipts.
R.P. No. 727/2020 in
Taking into account the contentions put forth by the Review
Petitioners, I am of the considered opinion that there is no eror
apparent on the face of the record or any other legal infirmities liable
to be interfered with in Review Petition. Therefore, the Review Petition
has no basis, either factual or legal and accordingly, it is dismissed.
sd/- SHAJI P. CHALY, JUDGE.
Rv
