Reshma Sajeevan vs Authorised Officer
2023 Latest Caselaw 3160 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                      WP(C) NO. 8847 OF 2023
PETITIONER:

             RESHMA SAJEEVAN
             AGED 47, W/O SAJEEVAN,
             NANDANAM (H), MALLANNUR (PO), KUNDERIPOIL,
             KUTHUPARAMBA, KANNUR, PIN - 670701
             BY ADVS.
             MANU.M.THOMAS
             MUHAMMED K.
             P.SREESHA


RESPONDENTS:

       1     AUTHORISED OFFICER
             UNION BANK OF INDIA, POST BOX NO 63, TC ROAD,
             THALASSERY,KANNUR-, PIN - 670101
       2     BRANCH MANAGER
             UNION BANK OF INDIA, POST BOX NO 63, TC ROAD,
             THALASSERY,KANNUR-, PIN - 670101
             BY ADV SHRI.A.S.P.KURUP, SC, UBI


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    23.03.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C). No. 8847 of 2023         2


                         T.R. RAVI, J.
           --------------------------------------------
                   WP(C ) No. 8847 of 2023
             --------------------------------------------
          Dated this the 23rd day of March, 2023

                          JUDGMENT

The prayer in the writ petition is to permit the petitioner

to pay off the overdue amounts in the loan account availed

from the respondents in easy instalments and to regularise

the loan account. The Standing Counsel on instructions

submits that the overdue amount is Rs.2,80,667/-.

In the above circumstances, the writ petition is

disposed of directing the petitioner to pay off the overdue

amount of Rs. 2,80,667/- in 15 equal monthly instalments, the

first instalment falling due on or before 20.04.2023 and the

subsequent instalments falling due on or before the 20 th day

of the succeeding months. The petitioner shall also pay the

regular monthly instalments along with the instalments

towards the overdue amount as stated above. If the

petitioner pays the entire overdue amount, the respondents

shall regularise the loan account. If the petitioner makes two

consecutive defaults in the payment of instalments, the

respondents will be at liberty to continue with coercive steps

for recovery. The coercive steps initiated shall be kept in

abeyance to facilitate the payment of instalments as directed

above.

Sd/-

T.R. RAVI, JUDGE TR

APPENDIX OF WP(C) 8847/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE NOTICE DATED 23.11.2022