Dasan K.K vs Muvattupuzha Urban Co-Operative ...
2023 Latest Caselaw 2773 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                       WP(C) NO. 7044 OF 2023


PETITIONER:

          DASAN K.K
          AGED 53 YEARS
          S/O NARAYANAN KOCHUPILLA,
          KIZHAKKEVEETTIL HOUSE,
          THIRUMARADY, THIRUMARADY P.O.,
          PIN - 686662

          BY ADVS.
          JIBU P THOMAS
          V.P.BIJI



RESPONDENT:

          MUVATTUPUZHA URBAN CO-OPERATIVE BANK LTD
          KOOTHATTUKULAM BRANCH,
          REPRESENTED BY AUTHORIZED OFFICER,
          MUVATTUPUZHA URBAN CO-OPERATIVE BANK,
          KACHERITHAZHAM, MUVATTUPUIZHA P.O.,
          PIN - 686661

          SRI. SAJEEV KUMAR K. GOPLAL. SC.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7044 OF 2023
                                      2



                                T.R. RAVI, J.
                 --------------------------------------------
                         W. P. (C). No.7044 of 2023
                  --------------------------------------------
                   Dated this the 1st day of March, 2023

                                JUDGMENT

The petitioner has approached this Court seeking permission to

pay off the amounts due to the respondent Bank in easy instalments.

The counsel for the respondent on instructions submits that the

overdue amount comes to ₹73,620/-.

In the above circumstances, this writ petition is disposed of

permitting the petitioner to pay off the amounts due in 12 equal

monthly instalments, the 1st instalment falling due on or before

29.03.2023 and the subsequent instalments falling due on or before

the 29th of the succeeding months. The petitioner shall pay the

regular monthly instalments along with the instalments towards the

overdue amounts. If the petitioner makes two defaults in payment of

instalments, the respondent is at liberty to proceed with the recovery.

Steps for recovery shall be kept in abeyance to facilitate the payment

of instalment.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 7044 OF 2023

APPENDIX OF WP(C) 7044/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT BANK DATED 05.01.2023

Exhibit-P2 TRUE COPY OF THE POSSESSION NOTICE DATED 15.02.2023