Thomas George vs The South Indian Bank Ltd
2023 Latest Caselaw 2874 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. 7027 OF 2023


PETITIONERS:

    1     THOMAS GEORGE
          AGED 70 YEARS, S/O. GEORGE,
          ARAYATHINAL HOUSE, POONJAR P.O.,
          KOTTAYAM, PIN - 686581

    2     CELINE THOMAS
          AGED 65 YEARS, W/O. THOMAS GEORGE,
          ARAYATHINAL HOUSE, POONJAR P.O.,
          KOTTAYAM, PIN - 686581

          BY ADVS.
          SHABU SREEDHARAN
          SIDHARTHAN V.K.
          ABDUL HAMEED (NALAKATH)
          S.DHEERENDRAKUMAR
          S.SIVACHALAM
          GOKUL R.NAIR



RESPONDENT:

          THE SOUTH INDIAN BANK LTD
          REPRESENTED BY ITS AUTHORIZED OFFICER,
          REGIONAL OFFICE, 1ST FLOOR,
          REGENCY SQUARE, COLLECTORATE P.O.,
          KOTTAYAM, PIN - 686002

          BY ADV SUNIL SHANKER




     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. 7027 OF 2023
                                  2



                            T.R. RAVI, J.
             --------------------------------------------
                     W. P. (C). No.7027 of 2023
              --------------------------------------------
               Dated this the 1st day of March, 2023

                            JUDGMENT

The petitioners have 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 an amount of ₹88,55,256/- is due to them.

In the above circumstances, this writ petition is disposed of

permitting the petitioners to pay off the amounts due along with

accrued interest in 6 equal monthly instalments, the 1 st instalment

falling due on or before 29.03.2023 and the subsequent instalments

falling due on or before the 29 th of the succeeding months. If the

petitioners make two defaults in payment of instalments, the

respondent is at liberty to proceed with the recovery. Coercive

shall be kept in abeyance to facilitate the payment of instalments.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 7027 OF 2023

APPENDIX OF WP(C) 7027/2023

PETITIONERS' EXHIBITS

Exhibit-P1 THE TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 24.2.2023