Paulose Baby P M vs The Authorized Officer
2023 Latest Caselaw 2016 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. 3490 OF 2023
PETITIONER:

          PAULOSE BABY P M
          S/O MATHAI, PUTHEN PURAYKKAL HOUSE, KEEZHPALLY P O,
          ARALAM, KANNUR, PIN - 670704

          BY ADV M.R.SASITH



RESPONDENT:

          THE AUTHORIZED OFFICER
          KERALA BANK , KANNUR REGIONAL OFFICE P.B NO. 25,
          KANNUR, PIN - 670001

          BY ADV 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. 3490 OF 2023               2




                             T.R. RAVI, J.
              --------------------------------------------
                       W.P.(C).No.3490 of 2023
               --------------------------------------------
               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

respondent in easy instalments and to regularise the loan account.

The Standing Counsel on instructions submits that the overdue

amount is Rs.12,33,917/-.

In the above circumstances, the writ petition is disposed of

directing the petitioner to pay off the overdue amount of

Rs.12,33,917/- 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 3rd 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, the respondent shall

regularise the loan account. If the petitioner makes two consecutive

defaults in the payment of instalments, the respondent 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) 3490/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE POSSESSION NOTICE ISSUED BY THE RESPONDENT BANK DATED 11/01/2023