Muhammed Rafi vs The Quilon Co-Operative Urban ...
2023 Latest Caselaw 3452 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. 10393 OF 2023
PETITIONER:

              MUHAMMED RAFI
              AGED 60 YEARS,
              S/O.LATE LABB KUNJU
              THANDASSERY HOUSE, ZAMZAM NAGAR, 157A, PALLIMUKKU,
              VADAKKEVILA P.O., KOLLAM., PIN - 691010

              BY ADV R.SATISH KUMAR



RESPONDENTS:

     1        THE QUILON CO-OPERATIVE URBAN BANK LTD. NO. 960
              KOLLAM , REPRESENTED BY ITS AUTHORISED OFFICER.,
              PIN - 691001

     2        THE BRANCH MANAGER
              THE QUILON CO-OPERATIVE URBAN BANK LTD., NO. 960
              CHANDATHOPPU BRANCH, KOLLAM., PIN - 691014

     3        G.S. KRISHNAKUMAR
              ADVOCATE, ROOM NO. 2, GOPAN'S ARCADE, CIVIL STATION P.O.,
              KOLLAM., PIN - 691013

              BY ADV D.P.RENU




     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. 10393 OF 2023                   2


                                 T.R.RAVI, J.
                         ----------------------------------------
                          WP(C) No.10393 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.

Smt.D.P. Renu the counsel for the respondent Bank submits that an

amount of Rs.48,63,723/- 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 future interest

and cost, the first instalment becoming payable on or before

24/4/2023 and the subsequent instalments becoming payable on or

before the 24th day of the succeeding months. If the petitioner

makes a single default in the payment of instalments as directed

above, the respondent Bank will be at liberty to continue with the

proceedings for recovery. Coercive steps for recovery shall be kept

in abeyance for facilitating the payments by instalments as

directed above.

Sd/-

T.R.RAVI JUDGE ska

APPENDIX OF WP(C) 10393/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE DATED 13.3.2023 ISSUED BY THE 3RD RESPONDENT.