Sherly Wilferd vs Kerala State Co-Operative Bank
2023 Latest Caselaw 3510 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. 10356 OF 2023
PETITIONER:

             SHERLY WILFERD
             AGED 60 YEARS
             W/O WILFERD, KALATHIPARAMBIL HOUSE, ANTHIKAD ROAD,
             THEVARKAD ,VARAPUZHA, ERNAKULAM, PIN - 683571
             BY ADV J.ABHILASH


RESPONDENTS:

             KERALA STATE CO-OPERATIVE BANK
             NORTH PARAVUR MAIN BRANCH, MAIN ROAD, NORTH
             PARAVUR, ERNAKULAM, REPRESENTED BY ITS AUTHORIZED
             OFFICER., PIN - 683513
OTHER PRESENT:

             SRI. N. RAGHURAJ, SC.


       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. 10356 of 2023
                                  2


                           T.R. RAVI, J.
             --------------------------------------------
                   WP(C ) No. 10356 of 2023
              --------------------------------------------
            Dated this the 24th day of March, 2023

                           JUDGMENT

The prayer in the writ petition is to permit the petitioner

to pay off the overdue amounts in the loan account availed

from the respondent in easy instalments and to regularise

the loan account. The Standing Counsel on instructions

submits that the overdue amount is Rs.1,35,848/-.

In the above circumstances, the writ petition is

disposed of directing the petitioner to pay off the overdue

amount of Rs.1,35,848/- in 15 equal monthly instalments, the

first instalment falling due on or before 24.04.2023 and the

subsequent instalments falling due on or before the 24 th day

of the succeeding months. The petitioner shall also pay the

regular monthly instalments along with the instalments

towards the overdue amount as stated above. If the

petitioner pays the entire overdue amount, the respondent

shall regularise the loan account. If the petitioner makes two

defaults in the payment of instalments, the respondent will WP(C). No. 10356 of 2023

be at liberty to continue with coercive steps for recovery. The

coercive steps initiated shall be kept in abeyance to facilitate

the payment of instalments as directed above.

Sd/-

T.R. RAVI, JUDGE TR WP(C). No. 10356 of 2023

APPENDIX OF WP(C) 10356/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTICE DATED 16/03/2023 ISSUED BY THE FIRST RESPONDENT