George Thomas vs The Branch Manager
2023 Latest Caselaw 2012 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                         WP(C) NO. 6956 OF 2021
PETITIONER:

            GEORGE THOMAS
            AGED 55 YEARS
            S/O MATHAI GEORGE, ETTEYARIL HOUSE, KIZHAYUR DESOM,
            PATTAMBI VILLAGE, PATTAMBI SUB DISTRICT, PALAKKAD
            DISTRICT.

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



RESPONDENTS:

    1       THE BRANCH MANAGER
            THE KERALA STATE CO-OPERATIVE BANK, PATTAMBI BRANCH,
            PALAKKAD DISTRICT-678001

    2       THE EXECUTIVE /AUTHORIZED OFFICER,
            THE KERALA STATE CO-OP BANK LTD, REGIONAL OFFICE,
            PALAKKAD -678001.

            BY ADV SRI.M.SASINDRAN,SC




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6956 OF 2021                    2


                             T.R. RAVI, J.
              --------------------------------------------
                       W.P.(C).No.6956 of 2021
               --------------------------------------------
               Dated this the 3rd day of February, 2023


                               JUDGMENT

The prayer in the writ petition is to permit the petitioner to pay

off the overdue amounts in the loan account availed from the

respondents in easy instalments and to regularise the loan account.

The Standing Counsel on instructions submits that the overdue

amount is Rs.12,59,637/-.

In the above circumstances, the writ petition is disposed of

directing the petitioner to pay off the overdue amount of

Rs.12,59,637/- along with expenses, in 12 equal monthly

instalments, the first instalment falling due on or before 03.03.2023

and the subsequent instalments falling due on or before the 3 rd day of

the succeeding months. The petitioner shall also pay the regular

monthly instalments along with the instalments towards the overdue

amount as stated above. If the petitioner pays the entire overdue

amount and the expenses the respondents shall regularise the loan

account. If the petitioner makes two consecutive defaults in the

payment of instalments, the respondents will be at liberty to continue

with coercive steps for recovery. The coercive steps initiated shall be

kept in abeyance to facilitate the payment of instalments as directed

above.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 6956/2021

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE DEMAND NOTICE DATED 14.10.2020.

EXHIBIT P2 A TRUE COPY OF THE REPRESENTATION DATED 22.02.2021 SENT BY THE PETITIONER.