Sabeena B vs Manager
2022 Latest Caselaw 10940 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
   THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                        WP(C) NO. 33306 OF 2022
PETITIONER :

          SABEENA B.,
          AGED 36 YEARS, W/O SHAJAHAN K.;
          RESIDING AT: ALI MANZIL, THAZHATHU CHERI,
          KOOTIKADA P.O., MAYANNAD VILLAGE,
          KOLLAM, PIN - 691 020

          BY ADVS.
          R.RAJESH (VARKALA)
          M.KIRANLAL
          MANU RAMACHANDRAN
          T.S.SARATH
          SAMEER M NAIR
          GEETHU KRISHNAN
          SAILAKSHMI MENON



RESPONDENTS :

    1     MANAGER,
          STATE BANK OF INDIA, MAYANNAD BRANCH,
          SITUATED AT: KUNUPADAM BUILDINGS,
          MAYANNAD P.O., KOLLAM, PIN - 691 020

    2     THE AUTHORIZED OFFICER UNDER SECURITIZATION ACT,
          STATE BANK OF INDIA,
          OFFICE AT: SARB THIRUVANANTHAPURAM,
          LMS COMPOUND, VIKAS BHAVAN P.O.,
          THIRUVANANTHAPURAM, PIN - 695 033

          BY SHRI.JITHESH MENON, SC, SBI




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 33306 OF 2022
                                     2




                   BECHU KURIAN THOMAS, J.
                   --------------------------------
                   W.P.(C).No.33306 of 2022
                  ---------------------------------
              Dated this the 3rd day of November, 2022

                              JUDGMENT

Petitioner confined her relief for the grant of a One Time

Settlement Facility to clear the entire liability.

2. Sri.Jithesh Menon, the learned Standing Counsel for the

respondents submitted that a fresh One Time Settlement Scheme

called 'RINN Samadhan Scheme' has been announced and if a

proper application is submitted, the petitioner being eligible for the

said scheme, respondents are willing to consider the grant of such a

facility in accordance with law.

3. In view of the above submission, I direct the respondents

to consider the application for One Time Settlement under the

'RINN Samadhan Scheme' within 30 days from the date of receipt of

such an application if submitted by the petitioner.

Reserving the liberty of the petitioner to approach the

respondent bank with an application for One Time Settlement

facility, this writ petition is disposed of. It is clarified that if the WP(C) NO. 33306 OF 2022

petitioner fails to avail the benefit of the 'RINN Samadhan Scheme',

within the time stipulated under the scheme, the benefit of this

order will not be available.

BECHU KURIAN THOMAS, JUDGE

RKM WP(C) NO. 33306 OF 2022

APPENDIX OF WP(C) 33306/2022

PETITIONER'S EXHIBITS :

Exhibit P1 A TRUE COPY OF PETITIONER'S HUSBAND LOAN ACCOUNT STATEMENT

Exhibit P2 A TRUE COPY OF THE POSSESSION NOTICE ISSUED BY 2ND RESPONDENT ON 20.06.2020

Exhibit P3 A TRUE COPY OF THE DEATH CERTIFICATE OF PETITIONER'S HUSBAND

Exhibit P4 A TRUE COPY OF THE PETITIONER'S REPRESENTATION SEEKING A SETTLEMENT SCHEME TO 1ST RESPONDENT

Exhibit P4(a) A TRUE COPY OF THE PETITIONER'S REPRESENTATION SEEKING A SETTLEMENT SCHEME TO 2ND RESPONDENT