N. Udaya Kumar vs Union Bank Of India Rep. By Its ...
2023 Latest Caselaw 4517 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                      WP(C) NO. 13116 OF 2023
PETITIONER:

          N. UDAYA KUMAR
          AGED 57 YEARS
          S/O. C.NARAYANAN, NADAKKAVU HOUSE,
          CHATHAMANGALAM P.O., NEMMARA,
          PALAKKAD, PIN - 678 508

          BY ADV E.V.MOLY



RESPONDENT:

          UNION BANK OF INDIA
          REP. BY ITS AUTHORIZED OFFICER
          NEMMARA-KAIKATTY (UBI) BRANCH
          SWAPNA SOUTH COMPLEX,
          NEAR GOVT.HOSPITAL, POTHUNDY ROAD,
          NEMMARA, PALAKKAD, PIN - 678 508



          SRI. A.S.P. KURUP, SC.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13116 OF 2023                    2

                                  T.R.RAVI, J.
                         ----------------------------------------
                           WP(C) No.13116 of 2023
                        -------------------------------------------
                   Dated this the 12th day of April, 2023

                                JUDGMENT

The petitioner has approached this Court seeking permission

to wipe off the liabilities to the respondent Bank in instalments.

The counsel for the respondent Bank submits that an amount of

Rs.5,87,628/- is outstanding.

In the above circumstances, the writ petition is disposed of

directing the petitioner to pay the amounts due to the respondent

Bank in 12 equal monthly instalments, along with interest and

cost, the first instalment becoming payable on or before

12.05.2023 and the subsequent instalments becoming payable on

or before the 12th day of the succeeding months. If the petitioner

makes two defaults in the payment of instalments as directed

above, the respondent Bank will be at liberty to continue with the

proceedings for recovery. Coercive steps for recovery shall be kept

in abeyance for facilitating the payments by instalments as

directed above.

Sd/-

T.R.RAVI

JUDGE sn

APPENDIX OF WP(C) 13116/2023

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE MEDICAL RECORD FOR SHOWING TREATMENT OF THE PETITIONER AS AN INPATIENT IN GOVERNMENT MEDICAL COLLEGE, THRISSUR DURING 21.09.2022 TILL 29.09.2022

Exhibit P2 THE TRUE COPY OF THE POSSESSION NOTICE DATED 18.3.2023 RECEIVED BY THE PETITIONER

Exhibit P3 THE TRUE COPY OF THE RECEIPT FOR PAYMENT OF THE AMOUNT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE