Aseena vs Kerala State Co-Operative Bank
2023 Latest Caselaw 3420 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                      WP(C) NO. 10491 OF 2023
PETITIONER:

          ASEENA
          AGED 32 YEARS, W/O ABDUL KHADER, VENGATTU PARAMBILL
          (H), PANJAL, THALAPPILLY THRISSUR, KERALA, PIN - 679531

          BY ADV AJITH M. JIJI



RESPONDENT:

          KERALA STATE CO-OPERATIVE BANK
          REPRESENTED BY THE AUTHORIZED OFFICER, SAHAKARANA
          SHADAPDI MANDIRAM, KOVILAKATHUMPADAM, THRISSUR-,
          PIN - 680 022

          BY ADVS
          SR. JAWAHAR JOSE
          SRI. P C SASIDHARAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.10491 OF 2023
                                        2




                                 T.R. RAVI, J.
                 --------------------------------------------
                      W. P. (C). No. 10491 of 2023
                    --------------------------------------------
                Dated this the 24th 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 ₹12,43,731/-. 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 24.04.2023 and the subsequent instalments falling due

on or before the 24th 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.10491 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/24.03.2023 WP(C) NO.10491 OF 2023

APPENDIX OF WP(C) 10491/2023

PETITIONER EXHIBITS

Exhibit -P1 TRUE COPY OF THE SAID POSSESSION NOTICE DATED 13.03.2023 ISSUED ON THE PETITIONER BY THE RESPONDENT BANK

Exhibit -P2 N. TRUE COPY OF THE REQUEST LETTER DATED 20.03.2023 SUBMITTED BY THE PETITIONER TO THE RESPONDENT