Shibina vs Kilimanoor Co-Operative ...
2022 Latest Caselaw 5869 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
      TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                      WP(C) NO. 10152 OF 2022
PETITIONER:

          SHIBINA,
          AGED 32 YEARS
          D/O.HUSSAIN, S.S.MANZIL,
          PULIKKAKONAM, KARETTE,
          PULIMATH P.O.,
          THIRUVANANTHAPURAM-695 612.

          BY ADV V.A.VINOD


RESPONDENT:

          KILIMANOOR CO-OPERATIVE AGRICULTURAL &
          RURAL DEVELOPMENT BANK LTD. NO. T-316,
          REPRESENTED BY SECRETARY,
          HEAD OFFICE, KILIMANOOR-695 601.

          BY ADVS.
          K.SIJU
          ANJANA KANNATH
          T.S.SREEKUTTY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10152 OF 2022
                                      2




                              T.R.RAVI, J.
                    ----------------------------------------
                     WP(C) NO.10152 OF 2022
                   -------------------------------------------
               Dated this the 31st .day of May, 2022

                           JUDGMENT

The writ petition has been filed seeking payment of loan

dues in easy installments. The Standing Counsel for the

respondent has filed a statement stating that the total

liability comes to Rs.10,27,500/- in two loan accounts and the

over due amount comes to Rs.7,39,500/-. It is submitted that

the 6th respondent has no objection to the petitioner paying

the amounts in six equal monthly installments. The petitioner

seeks 12 months installments.

In the above circumstances, this writ petition is

disposed of directing the petitioner to pay a sum of

Rs.50,000/- on or before 23.06.2022 and a like sum on the

23rd of the succeeding two months. In the meanwhile, the

petitioner may approach the respondent for settling the

entire arrears in one time settlement and if the petitioner is

regularly paying the installments as directed by this Court, WP(C) NO. 10152 OF 2022

the respondent may consider the request made by the

petitioner for one time settlement and the parties may

endeavour to arrive at a settlement before the three months

period above stated. Coercive steps will be kept in abeyance

in the meanwhile.

Sd/-

T.R.RAVI

JUDGE

sn WP(C) NO. 10152 OF 2022

APPENDIX OF WP(C) 10152/2022

PETITIONER'S EXHIBIT

Exhibit P1 TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT DATED 15.02.2022.

RESPONDENT'S EXHIBITS        :     NIL



                //TRUE COPY//                 PA TO JUDGE