Sebastian Varghese vs Sundaram Bnb Paribas Home Finance
2023 Latest Caselaw 8968 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
    MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                      WP(C) NO. 29733 OF 2021
PETITIONER:

          SEBASTIAN VARGHESE
          AGED 43 YEARS
          S/O.VARGHESE, VALAPARAMBIL HOUSE, KAITHAVANA
          SANATHANAPURAM P.O., ALAPPUZHA - 688 003.

          BY ADV E.V.MOLY


RESPONDENT:

          SUNDARAM BNB PARIBAS HOME FINANCE
          D.NO.II/3597, 2ND FLOOR, ELIZABETH ALEXANDER
          MEMMORIAL BUILDING, MARINE DRIVE, ERNAKULAM - 682 031
          REP. BY IT'S AUTHORIZED OFFICER.

          BY ADV VARGHESE C.KURIAKOSE

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.29733/2021

                                     -:2:-




                   Dated this the 14th day of August, 2023

                             JUDGMENT

The writ petition is filed to direct the respondent

to permit the petitioner to pay off the overdue amount

in equated monthly instalments and regularise the loan

account.

2. Heard; Smt. E.V. Moly, the learned counsel

appearing for the petitioner and Sri.Varghese

C.Kuriakose, the learned counsel appearing for the

respondent.

3. Smt. E.V. Moly, on instructions, submitted

that, subsequent to the filing of the writ petition, the

respondent has accepted the proposal of the petitioner

to pay the amount by availing the One Time

Settlement(OTS) facility. The said submission is

recorded.

W.P.(C)No.29733/2021

In the light of the above submission, the writ

petition is dismissed as infructuous.

Sd/-

                                   C.S.DIAS,JUDGE

DST/14.08.23                                    //True copy//

                                                P.A.To Judge