Thankachan P.N vs The Authorized Officer
2023 Latest Caselaw 3432 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. 1944 OF 2023
PETITIONER:

          THANKACHAN P.N.,
          AGED 64 YEARS
          S/O. LATE NARAYANAN,
          PUTHENPURACKAL HOUSE,
          PERIGULAM P.O., KOTTAYAM-686 582

          BY ADVS.
          MARTIN G.THOTTAN
          VARGHESE JOHN



RESPONDENT:

          THE AUTHORIZED OFFICER,
          CHIEF MANAGER, CANARA BANK,
          PALA BRANCH, PANJIKUNNAL BUILDING,
          PALA, KOTTAYAM-690 514.

          BY ADV SHRI.M.GOPIKRISHNAN NAMBIAR, SC, CANARA BANK




     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. 1944 OF 2023


                                      2




                            T.R.RAVI, J.
                     ----------------------------------------
                        WP(C) No.1944 of 2023
                    -------------------------------------------
              Dated this the 24th day of March, 2023

                            JUDGMENT

The petitioner has approached this Court seeking

permission to wipe off the liabilities to the respondent Bank

in instalments. The counsel for the respondent Bank submits

that an amount of Rs.14,84,152/- is outstanding.

In the above circumstances, the writ petition is disposed

of directing the petitioner to pay the amounts due to the

respondent Bank in 12 equal monthly instalments, along with

interest and cost, the first instalment becoming payable on or

before 24.04.2023 and the subsequent instalments becoming

payable on or before the 24th day of the succeeding months.

If the petitioner makes two defaults in the payment of

instalments as directed above, the respondent Bank will be at

liberty to continue with the proceedings for recovery. WP(C) NO. 1944 OF 2023

Coercive steps for recovery shall be kept in abeyance for

facilitating the payments by instalments as directed above.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 1944 OF 2023

APPENDIX OF WP(C) 1944/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE DATED 15.10.22 ISSUED BY THE RESPONDENT

Exhibit P2 TRUE COPY OF THE POSSESSION NOTICE DATED 13.01.2023 ISSUED BY THE RESPONDENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE