Percy George vs Kerala Bank Ltd
2023 Latest Caselaw 4598 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. 10931 OF 2023
PETITIONER:

          PERCY GEORGE
          AGED 51 YEARS
          S/O GEORGE, PUNNAKKAPPADAVIL HOUSE,
          MULLARINGAD P.O., VANNAPPURAM,
          IDUKKI DISTRICT, PIN - 685 607

          BY ADV LATHEESH SEBASTIAN



RESPONDENTS:

    1     KERALA BANK LTD
          REPRESENTED BY REGIONAL MANAGER,
          REGIONAL OFFICE, KOTTAYAM, PIN - 686 001

    2     THE AUTHORIZED OFFICER & AREA MANAGER
          UNDER THE SARFAESI ACT, KERALA BANK LTD.,
          CREDIT PROCESSING CENTRE,
          IDUKKI COLONY P.O.,
          IDUKKI, PIN - 685 501

    3     THE BRANCH MANAGER
          KERALA BANK LTD., KALIYAR BRANCH,
          IDUKKI DISTRICT, PIN - 685 582

          BY ADV GILBERT GEORGE CORREYA




     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. 10931 OF 2023               2

                               T.R.RAVI, J.
                      ----------------------------------------
                       WP(C) No.10931 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.21,87,327/- 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 12 th

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) 10931/2023

PETITIONER'S EXHIBITS

ExhibitP1 TRUE COPY OF SECTION 13(2) NOTICE OF THE 2ND RESPONDENT DATED 19.11.2022

ExhibitP2 TRUE COPY OF THE REPRESENTATION OF THE PETITIONER DATED 17.02.2023

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE