Rajamani vs The Ponnani Co-Op Urban Bank Ltd
2023 Latest Caselaw 4630 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. 10374 OF 2023


PETITIONER:

          RAJAMANI,
          AGED 57 YEARS, W/O NARAYANAN NAIR,
          KAVUUPRA THAZHETHIL HOUSE,
          ALANKODE P O, MALAPPURAM DISTRICT,
          PIN - 679585

          BY ADVS.
          P.SAMSUDIN
          MILAN RACHEL MATHEW



RESPONDENTS:

    1     THE PONNANI CO-OP URBAN BANK LTD,
          NO:M.372, REPRESENTED BY ASSISTANT GENERAL MANAGER
          (AUTHORIZED OFFICER), PONNANI P.O.
          MALAPPURAM DISTRICT, PIN - 679577

    2     THE AUTHORIZED OFFICER,
          PONNANI CO-OP URBAN BANK LTD, NO:M.372,
          PONNANI P.O., MALAPPURAM DISTRICT, PIN - 679577

          BY ADV SHOBY K.FRANCIS




     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. 10374 OF 2023
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No.10374 of 2023
               --------------------------------------------
                 Dated this the 12th day of April, 2023

                             JUDGMENT

The petitioner has approached this Court seeking permission to

pay off the amounts due to the respondent Bank in easy instalments.

The counsel for the respondents on instructions submits that as on

03.04.2023 an amount of ₹11,17,282/- is due to them.

In the above circumstances, this writ petition is disposed of

permitting the petitioner to pay off the amounts due along with

accrued interest and cost in 12 equal monthly instalments, the 1 st

instalment falling due on or before 12.05.2023 and the subsequent

instalments falling due on or before 12th of the succeeding months. If

the petitioner makes a single default in payment of instalments, the

respondents are at liberty to proceed with the steps for recovery.

Steps for recovery shall be kept in abeyance to facilitate the payment

of instalments.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 10374 OF 2023

APPENDIX OF WP(C) 10374/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE PETITION IN CMP NO.

1951/2018 ON THE FILES OF CHIEF JUDICIAL MAGISTRATE COURT MANJERI

Exhibit-P2 TRUE COPY OF THE OFFICIAL MEMORANDUM ISSUED TO THE ADVOCATE COMMISSIONER FROM THE CHIEF JUDICIAL MAGISTRATE COURT DATED 21-01-2023