Vidya Kumari N vs Kerala State Co-Operative Bank ...
2023 Latest Caselaw 3194 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. 10096 OF 2023
PETITIONER:

             VIDYA KUMARI N,
             AGED 34 YEARS, W/O PAVITHRAN, RESIDING AT CHANDANDE
             MOOLA, PAIKA, PO NEKRAJE, KASARGOD DISTRICT,
             PIN - 671543

             BY ADVS.
             SURESH KUMAR KODOTH
             SUKARNAN



RESPONDENT:

             KERALA STATE CO-OPERATIVE BANK LTD
             HEAD OFFICE AT THIRUVANANTHAPURAM, REPRESENTED BY ITS
             AUTHORIZED OFFICER/AREA MANAGER, REGIONAL OFFICE,
             KANNUR, PIN - 670001

             BY ADV M.SASINDRAN




     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.10096 OF 2023
                                        2




                                 T.R. RAVI, J.
                 --------------------------------------------
                       W. P. (C). No.10096 of 2023
                    --------------------------------------------
                Dated this the 23rd 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.

2. The counsel for the respondent on instructions

submits that the overdue amount comes to ₹4,10,000/-. The

petitioner requests that she may be allowed to pay off the

amounts in instalments.

In the above circumstances, this writ petition is disposed of

directing the petitioner to pay off the amounts overdue in 15

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

before 23.04.2023 and the subsequent instalments falling due

on or before the 23rd of the succeeding months. The petitioner

shall also pay the regular monthly instalments along with the

instalments towards the overdue amounts. If the petitioner

makes a single default in payment of instalments, the WP(C) NO.10096 OF 2023

respondent is at liberty to proceed with coercive steps for

recovery. The coercive steps for recovery initiated shall be kept

in abeyance to facilitate the payment of instalment.

Sd/-

T.R. RAVI JUDGE ded/23.03.2023 WP(C) NO.10096 OF 2023

APPENDIX OF WP(C) 10096/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF DEMAND NOTICE UNDER SECTION 13(2) DATED 26.9.2022

Exhibit P2 TRUE COPY OF POSSESSION NOTICE UNDER SECTION 13(4) DATED 5.1.2023