Kerala High Court
Byju K K vs Special Sale Officer on 23 March, 2023
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
RP NO. 334 OF 2023
AGAINST THE ORDER/JUDGMENT IN WP(C) 23805/2022 DATED 30.11.2022 OF
HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:
SINDHU A K
AGED 48 YEARS
D/O. A M KUNJUNNI
ALENGATTUPARAMBIL HOUSE, PLAKKATLANE, THRISSUR, PIN -
680001
BY ADVS.
A.C.DEVY
A.M.ABDULLA
K.R.RAMISH
RESPONDENTS/RESPONDENTS
1 SPECIAL SALE OFFICER
THRISSUR SCB GROUP, OFFICE OF ASSISTANT REGISTRAR
(GENERAL) OF CO.OP. SOCIETIES, THRISSUR, PIN - 680003
2 THE BRANCH MANAGER
THRISSUR SERVICE CO-OPERATIVE BANK NO. 1097,
THIRUVAMBADI, THRISSUR, PIN - 680022
3 THE SECRETARY
THRISSUR SERVICE CO-OPERATIVE BANK NO.1097,
THIRUVAMBADI, THRISSUR, PIN - 680022
BY ADVS.
A.D.RAVINDRA PRASAD
ALEX VARGHESE
A.D.CHANDRA BOSE
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
23.03.2023, ALONG WITH RP.350/2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
RP NOS.334/2023 in Wp.(C).No.23805/2022
& 350/ 2023 in W.P(C).No.23793/2022 2
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
RP NO. 350 OF 2023
AGAINST THE ORDER/JUDGMENT IN WP(C) 23793/2022 DATED
30.11.2022 OF HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:
BYJU K K
AGED 54 YEARS
S/O. KOCHURAMAN
KIZHAKKAN HOUSE, THRISSUR VILLAGE, THRISSUR TALUK,
THRISSUR DISTRICT, PIN - 680020
BY ADVS.
A.C.DEVY
A.M.ABDULLA
K.R.RAMISH
RESPONDENTS/RESPONDENTS:
1 SPECIAL SALE OFFICER
THRISSUR SCB GROUP, OFFICE OF ASSISTANT REGISTRAR
(GENERAL) OF CO.OP. SOCIETIES, THRISSUR, PIN -
680003
2 THE BRANCH MANAGER
THRISSUR SERVICE CO-OPERATIVE BANK NO. 1097,
THIRUVAMBADI, THRISSUR, PIN - 680022
3 THE SECRETARY
THRISSUR SERVICE CO-OPERATIVE BANK NO.1097,
THIRUVAMBADI, THRISSUR, PIN - 680022
BY ADVS.
A.D.RAVINDRA PRASAD
ALEX VARGHESE(K/000320/1987)
A.D.CHANDRA BOSE(MAH/685-B/1988)
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
23.03.2023, ALONG WITH RP.334/2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
RP NOS.334/2023 in Wp.(C).No.23805/2022
& 350/ 2023 in W.P(C).No.23793/2022 3
T.R. RAVI, J.
--------------------------------------------
R.P.Nos.334 and 350 of 2023
--------------------------------------------
Dated this the 23rd day of March, 2023
ORDER
The review has been sought for stating that overlooking the fact
that there is further period available in the loan transaction, orders
where issued directing the petitioners to pay amounts totally
outstanding in 20 equal monthly instalments. The petitioners seek
review of the judgment and grant 20 monthly instalments for paying
the overdue amount instead of the total outstanding amount and
enable the petitioners to regularise the loan account. Going by the
judgment, if the petitioners had committed two consecutive defaults
the respondents are permitted to continue with the coercive steps.
Admittedly, no amounts have been paid subsequent to the judgment
and no further steps have also been taken by the respondent bank.
Even though there are no grounds on which a review can be
permitted, in the interest of justice the judgment dated 30.11.2022 is
recalled. Post the writ petition for orders.
Sd/-
T.R.RAVI
JUDGE
LEK
