Union Bank Of India vs Aneesh K.S
2023 Latest Caselaw 8157 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
      THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                    &
               THE HONOURABLE MR.JUSTICE V.G.ARUN
   MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                         WA NO. 1376 OF 2023
  AGAINST THE JUDGMENT WP(C) 20579/2023 OF HIGH COURT OF
                                 KERALA
APPELLANT/S:

            UNION BANK OF INDIA,
            NEELESWARAM BRANCH 1ST FLOOR, 492B EDATHALA
            BUILDINGS NEELESWARAM PO KALADY, ERNAKULAM REP.
            BY ITS BRANCH MANAGER KRISHNA NAIK P, S/O. BALU
            NAIK, PIN - 683584
            BY ADVS.
            ASP.KURUP
            SADCHITH.P.KURUP
            C.P.ANIL RAJ
            SIVA SURESH
            RESHMA RAJ


RESPONDENT/S:

            ANEESH K.S
            S/O. SIVADASAN, KANIYAMKUDY HOUSE, MULAMKUZHI
            MALAYATTUR PO, ILLITHODU ERNAKULAM, PIN - 683517
            BY ADV P.B.MUHAMMED AJEESH


OTHER PRESENT:

            ADV. MUHAMMED YASIL


     THIS    WRIT     APPEAL   HAVING     COME   UP    FOR    ADMISSION    ON
31.07.2023,     THE    COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W. A. No. 1376 of 2023
                                   -2-


                          JUDGMENT

Dated this the 31st day of July, 2023

A. J. Desai, C. J.

By way of the present appeal filed under Section 5 of the Kerala High Court Act, 1958, the original respondent has challenged the judgment dated 20.07.2023 in W. P. (C) No. 20579 of 2023 by which the learned Single Judge has accepted the petition in part and has granted 10 equal monthly installments for repayment of the loan availed by the present respondent.

It appears from the judgment impugned in this appeal that the Bank has agreed for four installments, however, the learned Single Judge has granted ten equal monthly installments for repayment of the loan. Therefore, we are of the view that the impugned judgment does not call for any interference.

Writ appeal is accordingly dismissed.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE Eb