Jinu.K vs Repco Home Finance Ltd
2023 Latest Caselaw 4852 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. 13802 OF 2023
PETITIONER:

              JINU.K
              AGED 31 YEARS
              S/O. KAMALASANAN.P, K.U.SADANAM, PADAPPARAKKAVILA VEEDU,
              PLAMOOTTUKADA P.O, KARODE, THIRUVANANTHAPURAM DISTRICT,
              PIN - 695122.

              BY ADVS.
              ANWIN JOHN ANTONY
              JERRY MATHEW
              NITHIN S.


RESPONDENTS:

     1        REPCO HOME FINANCE LTD.
              TRIVANDRUM BRANCH, 1ST FLOOR, TC 25/1655(6), REMA PLAZA,
              SS KOVIL ROAD, THAMBANOOR, THIRUVANANTHAPURAM, PIN -
              695001 REPRESENTED BY ITS AUTHORISED OFFICER.
     2        AUTHORISED OFFICER
              REBCO HOME FINANCE LTD., TRIVANDRUM BRANCH, 1ST FLOOR,
              TC 25/1655(6), REMA PLAZA, SS KOVIL ROAD, THAMBANOOR,
              THIRUVANANTHAPURAM, PIN - 695001.

              BY ADV P.PAULOCHAN ANTONY


     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. 13802 OF 2023

                                       2

                                T.R. RAVI, J.
                --------------------------------------------
                      W.P.(C) No.13802 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.4,00,317/-.

In the above circumstances, the writ petition is disposed of

directing the petitioner to pay off the overdue amount of

Rs.4,00,317/- in 12 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. 13802 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. 13802 OF 2023

APPENDIX OF WP(C) 13802/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE POSSESSION NOTICE ISSUED BY THE 2ND RESPONDENT DATED 27.03.2023.