Citation : 2022 Latest Caselaw 3254 Ker
Judgement Date : 18 March, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
WP(C) NO. 9133 OF 2022
PETITIONER:
PAVITHRAN P.P.,
AGED 50 YEARS
S/O.KORAN, PARAYULLAPARAMBATH, VADAKKE POYILOOR P.O.,
THRIPPANGOTTUR, KANNUR-670 692.
BY ADVS.
ZAKEER HUSSAIN
K.A.SANJEETHA
RESPONDENTS:
1 AUTHORISED OFFICER, KERALA STATE CO OP BANK LTD.,
(FORMERLY KNOWN AS KANNUR DISTRICT CO OPERATIVE BANK),
KANNUR REGIONAL OFFICE, PARAT, KANNUR-670 693.
2 KERALA STATE CO OP BANK LTD.,
(FORMERLY KNOWN AS KANNUR DISTRICT CO OPERATIVE BANK),
KANNUR REGIONAL OFFICE, PARAT, KANNUR-670 693,
REPRESENTED BY ITS AUTHORISED OFFICER.
OTHER PRESENT:
SRI.M.SASINDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 9133 OF 2022
-:2:-
BECHU KURIAN THOMAS, J.
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W.P.(C) No. 9133 of 2022
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Dated this the 18th day of March, 2022
JUDGMENT
Petitioner as borrower from the respondent bank, has
committed default in repayment. Consequently, proceedings
have been initiated by the bank for recovery of the amounts
due.
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 Rs.4,19,785/-. 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. 9133 OF 2022
accept repayment of the overdue amount in limited
instalments and regularise the loan account.
4. I have heard Sri.Zakir Hussain, the learned counsel
for the petitioner as well as Sri.M.Sasindran, the learned
Standing Counsel for the respondents.
5. Having regard to the circumstances of the case and
the situation now prevailing, apart from the submissions
made as recorded above, I am of the view that the
petitioner can be granted an opportunity to repay the
overdue amount in '18' instalments 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 Rs.4,19,785/- along with bank charges from the
petitioner and regularise the loan account of the petitioner
on the following conditions:
(i) The overdue amount of Rs.4,19,785/- shall be repaid in '18' equated monthly instalments. WP(C) NO. 9133 OF 2022
(ii) The first instalment shall be paid on or before 18/04/2022.
(iii) Petitioner shall continue to pay the regular EMI's along with the instalments 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 amounts, all coercive proceedings against the petitioner shall be kept in abeyance.
The writ petition is disposed of as above.
Sd/-
BECHU KURIAN THOMAS JUDGE AJM WP(C) NO. 9133 OF 2022
APPENDIX OF WP(C) 9133/2022
PETITIONER'S EXHIBITS :
Exhibit P1 TRUE COPY OF THE STATEMENT OF THE PETITIONER'S LOAN.
Exhibit P2 TRUE COPY OF THE NOTICE DATED 16.02.2022 ISSUED BY THE 1ST RESPONDENT.
RESPONDENT'S EXHIBITS : NIL AJM //TRUE COPY// PA TO JUDGE
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