Assanar vs Kerala Gramin Bank
2023 Latest Caselaw 1648 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 27TH DAY OF JANUARY 2023 / 7TH MAGHA, 1944
                        WP(C) NO. 893 OF 2023
PETITIONERS:

    1       ASSANAR
            AGED 50 YEARS
            S/O ABDUL RAHIMAN, ANTHROTTIL HOUSE, CHELAKKARA P O,
            THRISSUR DISTRICT, PIN - 680586

    2       SHEREENA E A
            AGED 41 YEARS
            W/O ASSANAR, ANTHROTTIL HOUSE, CHELAKKARA P O, THRISSUR
            DISTRICT, PIN - 680586

            BY ADV JITHIN BABU A



RESPONDENTS:

    1       KERALA GRAMIN BANK
            REPRESENTED BY ITS AUTHORIZED OFFICER, REGIONAL OFFICE,
            EAST FORT, PALLIKKULAM, THRISSUR, PIN - 680005

    2       AUTHORIZED OFFICER
            KERALA GRAMIN BANK, HEAD OFFICE, KGB TOWERS, AK ROAD,
            UPHILL, MALAPPURAM, PIN - 676505


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 893 OF 2023                  2




                             T.R. RAVI, J.
              --------------------------------------------
                        W.P.(C).No.893 of 2023
               --------------------------------------------
               Dated this the 27th day of January, 2023


                                JUDGMENT

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

off the overdue amounts in the loan account availed from the 1 st

respondent in easy instalments and to regularise the loan account.

The Standing Counsel on instructions submits that the overdue

amount is Rs.1,87,000/-.

In the above circumstances, the writ petition is disposed of

directing the petitioners to pay off the overdue amount of

Rs.1,87,000/- in 12 equal monthly instalments, the first instalment

falling due on or before 27.02.2023 and the subsequent instalments

falling due on or before the 27 th of the succeeding months. The

petitioners shall also pay the regular monthly instalments along with

the instalments towards the overdue amount as stated above. If the

petitioners pay the entire overdue amount, the respondents shall

regularise the loan account. If the petitioners make 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) 893/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONER/APPLICANT UNDER SECTION 13 (4) OF THE ACT READ WITH RULE 8 OF THE RULES.