Renuka B vs The Authorized Officer
2023 Latest Caselaw 1850 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                        WP(C) NO. 1046 OF 2023
PETITIONERS:

    1     RENUKA B
          AGED 53 YEARS
          W/O. SABU K.N., KOCHUPARAMBIL, SHM PO,
          PERUMBAIKAD, KOTTAYAM - 686013.

    2     SABU K.N
          AGED 53 YEARS
          KOCHUPARAMBIL, SHM PO, PERUMBAIKAD,
          KOTTAYAM - 686013.

          BY ADV T.O.XAVIER


RESPONDENTS:

    1     THE AUTHORIZED OFFICER
          INDIAN BANK, KOTTAYAM BRANCH,
          KOTTAYAM - 686001.

    2     INDIAN BANK
          KOTTAYAM BRANCH, KOTTAYAM REPRESENTED BY ITS BRANCH
          MANAGER - 686001.

          SRI.S.EASWARAN, SC.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1046 OF 2023

                                     2

                               T.R. RAVI, J.
              --------------------------------------------
                      W.P.(C) No.1046 of 2023
                   --------------------------------------------
             Dated this the 01st day of February, 2023

                             JUDGMENT

The prayer in the writ petition is for permission to the

petitioners to pay off the amounts outstanding to the

respondents in easy instalments.

2. The Standing Counsel for the respondents on

instructions submits that an amount of Rs.29,91,033/- is

outstanding.

3. In the above circumstances, this writ petition is

disposed of permitting the petitioners to pay the amount of

Rs.29,91,033/- along with future interest in fifteen equal

monthly instalments, the 1st instalment falling due on or

before 02.03.2023 and the subsequent instalments falling due

on or before the 02nd day of the succeeding months. If the

petitioners make a single default in the payment of the

instalments as directed above, the respondents are at liberty

to continue with coercive steps for recovery. The coercive WP(C) NO. 1046 OF 2023

steps initiated shall be kept in abeyance to facilitate the

petitioners to pay the amounts in instalments as directed

above.

The above directions will not stand in the way of the

petitioners moving the Bank for any reduction in the amounts

payable and if such an application is received, the same shall

be considered by the Bank.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 1046 OF 2023

APPENDIX OF WP(C) 1046/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE NOTICE DATED 17/12/2022 ISSUED BY THE RESPONDENTS.