Ratheesh G vs Axis Bank Ltd
2023 Latest Caselaw 4973 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. 13634 OF 2023


PETITIONER:

          RATHEESH G
          AGED 35 YEARS
          KARIMBU KUNNUMMALL (H),
          NARAVOOR, KOOTHUPARAMBA(P.O)
          KANNUR, KERALA, PIN - 670643

          BY ADV AJITH M. JIJI



RESPONDENT:

          AXIS BANK LTD.,
          REPRESENTED BY THE AUTHORIZED OFFICER,
          2 ND FLOOR, GLOBAL TOWERS, NEAR V ZONE MALL,
          PARAYANCHERY MAVOOR ROAD, CALICUT- 673016

          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. 13634 OF 2023
                                     2



                              T.R. RAVI, J.
               --------------------------------------------
                      W. P. (C). No.13634 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 respondent on instructions submits that the overdue

amount comes to ₹4,20,000/-.

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

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

defaults in payment of instalments, the respondent is 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. 13634 OF 2023

APPENDIX OF WP(C) 13634/2023

PETITIONER'S EXHIBITS

Exhibit -P1 TRUE COPY OF THE SAID POSSESSION NOTICE DATED 29.03.2023 ISSUED ON THE PETITIONER BY THE RESPONDENT BANK

Exhibit -P2 TRUE COPY OF THE REQUEST LETTER DATED 06.04.2023 SUBMITTED BY THE PETITIONER TO THE RESPONDENT