Shibin vs The Branch Manager
2023 Latest Caselaw 4984 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. 13565 OF 2023


PETITIONER:

          SHIBIN.,
          AGED 32 YEARS, S/O. KUTTAPPAN,
          THODUVETTIL HOUSE, THIRUVATHRA DESOM,
          MANATHALA VILLAGE, CHAVAKKAD TALUK,
          THRISSUR DT.680516

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



RESPONDENTS:

    1     THE BRANCH MANAGER,
          THE KERALA STATE CO-OP BANK,
          CHAVAKKAD BRANCH, THRISSUDT -680506

    2     THE AUTHORIZED OFFICER,
          THE KERALA STATE CO-OP BANKLTD,
          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. 13565 OF 2023
                                     2



                               T.R. RAVI, J.
                --------------------------------------------
                       W. P. (C). No.13565 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 ₹2,95,173/- and the period of the loan is available till

2029.

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. 13565 OF 2023

APPENDIX OF WP(C) 13565/2023

PETITIONER'S EXHIBITS

Exhibit- P 1 A TRUE COPY OF THE POSSESSION NOTICE DATED 06-03-2023

Exhibit - P 2 A TRUE COPY OF THE REPRESENTATION DATED 20-3-2023 SENT BY THE PETITIONER