Mani Chandran vs The Guruvayur Co-Operative Urban ...
2023 Latest Caselaw 3261 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. 35592 OF 2022
PETITIONER:

          MANICHANDRAN
          AGED 55 YEARS
          W/O. CHANDRAN, MANNODINJATTAYALA HOUSE, ANJOOR,
          CHITTANJOOR, THRISSUR - 680523.

          BY ADVS.
          T.G.RAJENDRAN
          T.R.TARIN



RESPONDENT:

          THE GURUVAYUR CO-OPERATIVE URBAN BANK LTD
          NO. F 1652, HEAD OFFICE, GURUVAYUR THRISSUR DISTRICT,
          PIN - 680101

          BY ADVS.
          T.R.HARIKUMAR, SC
          ARJUN RAGHAVAN




     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. 35592 OF 2022                   2




                             T.R. RAVI, J.
              --------------------------------------------
                      W.P.(C).No.35592 of 2022
               --------------------------------------------
                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

respondent in easy instalments and to regularise the loan account.

The Standing Counsel on instructions submits that the overdue

amount is Rs.12,81,075/- as on 18.03.2023.

In the above circumstances, the writ petition is disposed of

directing the petitioner to pay off the overdue amount of

Rs.12,81,075/- in 11 equal monthly instalments. The first instalment

of Rs.3,00,000/- shall be paid on or before 31.03.2023 and the

balance amount shall be paid in 10 equal monthly instalments, the

second instalment becoming payable on or before 30.04.2023 and

the subsequent instalments becoming payable on or before the 30 th

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 respondent shall regularise the loan account. If the

petitioner makes a single default in the payment of instalments, the

respondent 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

LEK

APPENDIX OF WP(C) 35592/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT DATED 2.2.2022

Exhibit P2 TRUE COPY OF THE NOTICE DATED 19.9.2022 ISSUED BY THE RESPONDENT BANK