Krishanaprasad vs The Branch Manager
2023 Latest Caselaw 4928 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. 13570 OF 2023


PETITIONER:

          KRISHANAPRASAD,
          AGED 40 YEARS, S/O. DAMODHARAN,
          PALLATH HOUSE, KONAZHI VILLAGE,
          THALAPPILLY TALUK, THRISSUR DT- 680585

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



RESPONDENTS:

    1     THE BRANCH MANAGER,
          THE KERALA STATE CO-OP BANK,
          MAYANNUR BRANCH, THRISSUR DT - 679101

    2     THE AUTHORIZED OFFICER
          THE KERALA STATE CO-OP BANK LTD.
          HEAD OFFICE, SAHAKARANA SAPTHADHI MANDIRAM
          TUDA ROAD, KOVILAKATHUPADAM,
          THIRUVAMBADY P.O, THRISSUR, PIN - 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. 13570 OF 2023
                                       2



                               T.R. RAVI, J.
                --------------------------------------------
                       W. P. (C). No.13570 of 2023
                 --------------------------------------------
                   Dated this the 13th 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 the overdue

amount comes to ₹3,18,290/- and the period of the loan is available till

2027.

In the above circumstances, this writ petition is disposed of

permitting the petitioner to pay off the overdue amount in 15 equal

monthly instalments, the 1st instalment falling due on or before

15.05.2023 and the subsequent instalments falling due on or before 15 th

of the succeeding months. The petitioner shall pay the regular monthly

instalments along with the instalments towards the overdue amounts. If

the petitioner pays the entire instalments as directed above, the

respondents shall regularise the loan account. If the petitioner makes two

defaults in payment of instalments, the respondents are at liberty to

proceed with the recovery. Steps for recovery shall be kept in abeyance

to facilitate the payment of instalments. Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 13570 OF 2023

APPENDIX OF WP(C) 13570/2023

PETITIONER'S EXHIBITS

Exhibit- P 1 A TRUE COPY OF THE POSSESSION NOTICE DATED 07-03-2023

Exhibit - P 2 A TRUE COPY OF THE REPRESENTATION DATED 21-03-2023 SENT BY THE PETITIONER