Hebby.C.J vs Union Bank Of India
2022 Latest Caselaw 5187 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 10TH DAY OF MAY 2022 / 20TH VAISAKHA, 1944
                       WP(C) NO. 14947 OF 2022
PETITIONERS:

    1       HEBBY.C.J
            AGED 48 YEARS
            S/O JAMES, PROPRIETOR, SOSA CEMENT AGENCIES, CHOWALLOOR
            HOUSE, ANJUR POST, KUNNAMKULAM, THRISSUR,
            PIN-680523.

    2       C.I.JAMES,
            AGED 80 YEARS
            CHOWALLOOR HOUSE, ANJUR POST, KUNNAMKULAM, THRISSUR,
            PIN-680523.

            BY ADVS.
            FRANKLIN ARACKAL
            M.B.SOORI


RESPONDENTS:

    1       UNION BANK OF INDIA
            39, VIDHAN BHAVAN MARG,
            NARIMON POINT.P.O, MUMBAI, PIN-400021, REPRESENTED BY
            ITS AUTHORISED OFFICER.

    2       UNION BANK OF INDIA
            KUNNAMKULAM BRANCH, GROUND FLOOR, CROSS VIEW BUILDING,
            KUNNAMKULAM.P.O, THRISSUR, PIN-680503, REPRESENTED BY
            ITS SENIOR MANAGER.

            ASGI FOR RESPONDENTS


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14947 OF 2022

                                              2


                                T.R.RAVI, J.
                      ===========================
                          W.P.(C) No.14947 of 2022
                      ============================
                          Dated this the 10th day of May, 2022


                                        JUDGMENT

This writ petition has been filed mainly seeking a consideration of

Ext.P5 representation by the respondents.

2. The learned standing counsel for respondents submits on

instructions that Ext.P5 has already been considered and a

communication has been issued to the petitioner, stating that the

proposal submitted by the petitioner is not acceptable to the Bank.

3. In such circumstances, no further reliefs can be granted by

this Court, at this stage. This shall not, however, preclude the petitioner,

approaching the Bank for any concessions in settlement of the dues.

This writ petition is disposed of.

Sd/-

T.R.RAVI JUDGE ssa/ WP(C) NO. 14947 OF 2022

APPENDIX OF WP(C) 14947/2022

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE DOCUMENT NO.243/2004 DATED 30/1/2004 OF SRO KUNNAMKULAM

Exhibit P2 TRUE COPY OF JUDGMENT IN 27888/2021 DATED 17/12/2022 OF THE HON'BLE HIGH COURT OF KERALA.

Exhibit P3 TRUE COPY OF THE DOCUMENT NO.706/1983 DATED 13/4/1983 OF SRO KUNNAMKULAM

Exhibit P4 TRUE COPY OF THE LAND TAX RECEIPT DATED 14/5/2020 ISSUED BY THE VILLAGE OFFICE ANJUR, PERTAINING TO THE YEAR 2020-2021

Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 22/4/2022 SUBMITTED BEFORE THE RESPONDENTS.