Naizam Palliveettil vs Federal Bank
2023 Latest Caselaw 529 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Wednesday, the 11th day of January 2023 / 21st Pousha, 1944
                   IA.NO.1/2022 IN WP(C) NO. 11213 OF 2022
PETITIONERS:

  1. NAIZAM PALLIVEETTIL, AGED 52 YEARS, S/O P S ABDUL GAFFOR, CHARMINAR
     PALACE, PALLIVEETTIL HOUSE, ANAKKALLU P O, KANJIRAPALLY,
     KOTTAYAM-686 508.
  2. DUBEENA NAIZAM, AGED 48 YEARS, CHARMINAR PALACE, PALLIVEETTIL HOUSE,
     ANAKKALLU P O, KANJIRAPALLY, KOTTAYAM-686 508.

RESPONDENTS:

  1. FEDERAL BANK KANJIRAPALLY BRANCH, SAMANVAYA COMPLEX, THAMPALAKKADU
     ROAD, KANJIRAPALLY P O, KOTTAYAM-686507.
  2. AUTHORISED OFFICER, LCRD KOTTAYAM DIVISION, THEKKUMKAL BUILDING, T B
     ROAD, KOTTAYAM-686001.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit fixed by this Honourable Court in the Judgment dated 30.03.2022 in
the above writ petition to repay the defaulted dues
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's Judgment
dated 30.03.2022 and upon hearing the arguments of M/S. THAYYIB SHA P.S.,
R.ANANTHAPADMANABAN, ANISHA M., AKSHAY VENU & ADEEB KAMAL P.N., Advocates
for the petitioners, the court passed the following:
                         BECHU KURIAN THOMAS, J.
                         --------------------------------
                               I.A.No.1 of 2022
                                        in
                          W.P.(C) No.11213 of 2022
                        ---------------------------------
                    Dated this the 11th day of January, 2023

                                       ORDER

This is an application to extend the time to repay the defaulted

amount as stipulated in the judgment dated 30.03.2022.

2. The learned counsel for the respondents submitted the

petitioners have defaulted payment of an amount of Rs.2,26,839/- on the

basis of the directions issued by this Court in the judgment.

3. Since the petitioners have already paid 7 instalments, I am of the

view that petitioners can be granted a breathing time to repay the

defaulted amount.

Accordingly, the defaulted amount of Rs.2,26,839/- shall be paid by

the petitioners on or before 10.02.2023. It is clarified that all other

conditions stipulated in the judgment dated 30.03.2022 shall remain in

tact.

BECHU KURIAN THOMAS, JUDGE

RKM