Bushra C vs The Kerala Gramin Bank
2022 Latest Caselaw 5248 Ker

W.P.(C)No.15830 of 2022           1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
  FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
                     WP(C) NO. 15830 OF 2022
PETITIONERS:

    1       BUSHRA C.,
            AGED 39 YEARS
            W/O. SHARAFUDHEEN C.K., CHATHEMKULAM,
            KARATTUPARAMBA, KOLATHUR, MOORKANAD,
            KOLATHUR , MALAPPURAM DISTRICT 679 338.

    2       SHARAFUDHEEN C.K.,
            S/O. KUNHALAVI,
            CHATHEMKULAM, KARATTUPARAMBA, KOLATHUR,
            MOORKANAD, KOLATHUR , MALAPPURAM DISTRICT 679
            338.

            BY ADVS.
            SRI P.SAMSUDIN
            SRI M.ANUROOP


RESPONDENTS:

    1       THE KERALA GRAMIN BANK,
            REPRESENTED BY ITS CHIEF MANAGER,
            REGIONAL OFFICE, AHAMMED KURIKKAL ROAD,
            UP - HILL P.O., MALAPPURAM DISTRICT 676 505.

    2       THE CHIEF MANAGER,
            THE KERALA GRAMIN BANK REGIONAL OFFICE, AHAMMED
            KURIKKAL ROAD, UP- HILL P.O.,
            MALAPPURAM DISTRICT 676 505.

    3       BRANCH MANAGER,
            THE KERALA GRAMIN BANK KOLATHUR BRANCH, KOLATHUR,
            P.O., 679 338, PERINTHALMANA TALUK, MALAPPURAM
            DISTRICT.

            SRI RAJESH NAMBIAR (SC)


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   13.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.15830 of 2022              2


                            T.R. RAVI, J.
             --------------------------------------------
                      W.P.(C)No.15830 of 2022
              --------------------------------------------
                Dated this the 13th day of May, 2022

                             JUDGMENT

The petitioners seek permission to pay off the outstanding

arrears in equal monthly instalments.

2. The learned Standing Counsel for the respondents on

instructions, submits that the amount overdue is Rs.1,61,048/-.

3. In view of the limited prayer made in the writ petition, the

writ petition is disposed of directing the petitioners to pay off the

overdue amount in six equal monthly instalments. The first

instalment shall be paid on or before 10.06.2022 and the subsequent

instalments on or before the 10th of the succeeding months. Once the

petitioners pay off the outstanding dues, the respondents shall take

up the matter for regularising the account and do the needful. If the

petitioners commit default in payment of two continuous instalments,

the respondents are free to proceed with the recovery. Along with the

monthly instalments towards the overdue amount, the petitioners

shall also pay the regular monthly instalments towards the housing

loan.

Sd/-

T.R. RAVI JUDGE dsn

APPENDIX OF WP(C) 15830/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE DATED 07.04.2022 ISSUED BY THE RESPONDENT TO THE PETITIONERS.