Remadevi vs The Kerala Bank (Kerala State ...
2023 Latest Caselaw 2822 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. 7079 OF 2023


PETITIONER:

          REMADEVI
          AGED 58 YEARS, D/O. OMANA,
          RESIDING AT KIZHAKKE VILAYIL,
          UMBALAVAYAL, PANAYAM P.O.,
          PERINAD, KOLLAM, PIN - 691601

          BY ADVS.
          S.SREEKUMAR (KOLLAM)
          K.VIJAYAN
          NAMITHA RAJESH



RESPONDENTS:

    1     THE MANAGER,
          THE KERALA BANK (KERALA STATE CO-OPERATIVE BANK
          ANCHALAMOODU MAIN BRANCH,
          MOTHAKADA BUILDING, PERINAD P.O,
          KOLLAM, PIN - 691601

    2     THE AREA MANAGER/AUTHORIZED OFFICER
          THE KERALA BANK (KERALA STATE CO-OPERATIVE BANK,
          ANCHALUMMOODU MAIN BRANCH,
          MOTHAKADA BUILDING, PERINAD P.O.,
          KOLLAM, PIN - 691601

          BY ADV P.C.SASIDHARAN




     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. 7079 OF 2023
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                      W. P. (C). No.7079 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 respondents on instructions submits that the

overdue amount comes to ₹2,78,436.50/-.

In the above circumstances, this writ petition is disposed of

permitting the petitioner to pay off the amounts due in 15 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 respondents are 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. 7079 OF 2023

APPENDIX OF WP(C) 7079/2023

PETITIONER'S EXHIBITS

Exhibit-P1 THE TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE SECOND RESPONDENT

Exhibit-P2 A TRUE COPY OF THE REPRESENTATION DATED 13.02.2023 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT