Sumathi vs The Branch Manager
2023 Latest Caselaw 4848 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                           WP(C) NO. 13896 OF 2023
PETITIONER:

              SUMATHI,
              AGED 55 YEARS
              W/O LATE RAMAKRISHNAN, VELLANIKKARA HOUSE, VELLANIKKARA
              DESOM, VELLANIKKARA VILLAGE , THRISSUR TALUK, THRISSUR
              DT., PIN - 680654.

              BY ADVS.
              M.R.REENA
              P.S.SUJETH


RESPONDENTS:

     1        THE BRANCH MANAGER
              THE KERALA STATE CO-OP BANK MANNUTHI BRANCH, THRISSUR
              DT., PIN - 680651.

     2        THE AUTHORIZED OFFICER
              THE KERALA STATE CO-OP BANK LTD., HEAD OFFICE, SAHAKARANA
              SAPTHADHI MANDIRAM, TUDA ROAD, KOVILAKATHUPADAM,
              THIRUVAMBADY P.O, THRISSUR - 680022.

              BY ADV P.C.SASIDHARAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13896 OF 2023

                                       2

                                T.R. RAVI, J.
                --------------------------------------------
                      W.P.(C) No.13896 of 2023
                    --------------------------------------------
                Dated this the 13th day of April, 2023

                               JUDGMENT

The prayer in the writ petition is to permit the petitioner to

pay off the overdue amounts in the loan account availed from the

respondents in easy instalments and to regularise the loan

account. The Standing Counsel on instructions submits that the

overdue amount is Rs.10,06,651/-.

In the above circumstances, the writ petition is disposed of

directing the petitioner to pay off the overdue amount of

Rs.10,06,651/- in 15 equal monthly instalments, the first

instalment falling due on or before 13.05.2023 and the

subsequent instalments falling due on or before the 13 th of the

succeeding months. The petitioner shall also pay the regular

monthly instalments along with the instalments towards the

overdue amount as stated above. If the petitioner pays the entire

overdue amount, the respondents shall regularise the loan WP(C) NO. 13896 OF 2023

account. If the petitioner makes two defaults in the payment of

instalments, the respondents will be at liberty to continue with

coercive steps for recovery. The coercive steps initiated shall be

kept in abeyance to facilitate the payment of instalments as

directed above.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 13896 OF 2023

APPENDIX OF WP(C) 13896/2023

PETITIONER'S EXHIBITS

Exhibit -P1 A TRUE COPY OF THE NOTICE OF THE ADVOCATE COMMISSION DATED 29-03-2023.

Exhibit- P 2 A TRUE COPY OF THE REPRESENTATION DATED 05-04-2023 SENT BY THE PETITIONER.