Najeeb M.A vs Indusind Bank Limited
2023 Latest Caselaw 3320 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. 10070 OF 2023
PETITIONER:

             NAJEEB M.A
             AGED 62 YEARS, S/O. ABDUL KHADER MALIYEKKAL HOUSE,
             PAZHANGAD MARKET ROAD, EDAVANAKKAD P.O., EDAVANAKKAD,
             PIN - 682502

             BY ADVS.
             E.V.MOLY
             PUSHPARAJ.K.P



RESPONDENT:

             INDUSIND BANK LIMITED
             MOOKAMBIKA BUSINESS CORIDOR, MG ROAD, VENGOOR,
             ANGAMALY, ERNAKULAM REPRESENTED BY ITS AUTHORIZED
             OFFICER, PIN - 683572

             BY ADV VARGHESE C.KURIAKOSE




     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.10070 OF 2023
                                        2



                                  T.R. RAVI, J.
                  --------------------------------------------
                        W. P. (C). No.10070 of 2023
                     --------------------------------------------
                 Dated this the 23rd day of March, 2023

                                 JUDGMENT

Admit.

2. The learned Standing Counsel takes notice for the

respondent.

3. The respondent has taken possession of the vehicle

on which, the loan had been granted. The Standing Counsel, on

instructions, submits that the amount overdue is Rs.2,96,450/-.

In the above circumstances, the writ petition is disposed of

directing the petitioner to pay the amount overdue along with

the regular instalments in 2 equal monthly instalments, the 1 st

instalment falling due on or before 23.04.2023 and the second

instalment falling due on or before the 23 rd of May, 2023. On

payment of the entire overdue amount the respondent shall

release the vehicle and regularise the loan account. The

petitioner is at liberty to pay off the overdue amount earlier and

get the same benefit.

Sd/-

T.R. RAVI JUDGE ded/23.03.2023 WP(C) NO.10070 OF 2023

APPENDIX OF WP(C) 10070/2023

PETITIONER EXHIBITS

Exhibit p1 THE TRUE COPY OF THE ORDER DATED 30.12.2022 ISSUED BY C JM COURT,THODUPUZHA