Ben Joseph Koshy vs The Federal Bank Ltd
2023 Latest Caselaw 3710 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                           RP NO. 357 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 34957/2022 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/PETITIONERS:

    1       BEN JOSEPH KOSHY
            AGED 29 YEARS
            S/O KOSHY JOSEPH, LEMON VILLA, CHERTHALA.P.O, CHERTHALA
            TALUK, ALAPPUZHA DISTRICT, PIN - 688524
    2       KOSHY JOSEPH
            AGED 55 YEARS
            LEMON VILLA, CHERTHALA.P.O, CHERTHALA TALUK, ALAPPUZHA
            DISTRICT., PIN - 688524
            BY ADV K.RAMANADHAN


RESPONDENT/S:

    1       THE FEDERAL BANK LTD
            REPRESENTED BY ITS AUTHORIZED OFFICER AND ASSISTANT
            VICE PRESIDENT, THE FEDERAL BANK LTD, LCRD/ MAVELIKKARA
            DIVISION, FIRST FLOOR, PADINJARETHALACKAL CHERIAN
            CHAMBERS, PUTHIYAKAVU, MAVELIKKARA,ALAPPUZHA DISTRICT.,
            PIN - 690101
    2       TEDDY THOMAS
            AGED 29 YEARS
            S/O. THOMAS JOSEPH, KOCHU THAYYIL LEMON VILLA,
            CHERTHALAP.O, CHERTHALA., PIN - 688524
    3       THOMAS JOSEPH
            AGED 58 YEARS
            S/O. JOSEPH KOSHY, KOCHU THAYYIL LEMON VILLA,
            CHERTHALAP.O, CHERTHALA., PIN - 688524
            BY ADVS.
            P.PAULOCHAN ANTONY
            K.DHRUV KUMAR


     THIS   REVIEW    PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
29.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 357 OF 2023                        2

                                    ORDER

Having heard the learned counsel appearing for the

petitioners and the learned counsel appearing for the

respondent bank at length, I am of the view that the petitioners

have not made out any ground for review of the judgment dated

08.11.2022 in W.P.(C.) No.34957 of 2022.

The Review Petition fails and it is accordingly, dismissed.

However, this will not prevent the petitioners from approaching

the bank for suitable accommodation.

Sd/-

GOPINATH P.

JUDGE ajt

APPENDIX OF RP 357/2023

PETITIONER ANNEXURES Annexure A1 - THE TRUE COPY OF THE RECEIPT DATED 30.11.2022 REGARDING PAYMENT OF RS. 9,73,400/- BY THE PETITIONER Annexure A2 THE TRUE COPY OF THE RECEIPT DATED 30.11.2022 REGARDING PAYMENT OF RS. 26,600/- BY THE PETITIONER Annexure A3 THE TRUE COPY OF THE RECEIPT DATED 31.12.2022 REGARDING PAYMENT OF RS. 9,73,400/- BY THE PETITIONER Annexure A4 THE TRUE COPY OF THE RECEIPT DATED 31.12.2022 REGARDING PAYMENT OF RS. 26,600/- BY THE PETITIONER Annexure A5 THE TRUE COPY OF THE RECEIPT DATED 31.01.2023 REGARDING PAYMENT OF RS. 26,600/- BY THE PETITIONER Annexure A6 THE TRUE COPY OF THE RECEIPT DATED 31.01.2023 REGARDING PAYMENT OF RS. 9,54,000/- BY THE PETITIONER Annexure A7 THE TRUE COPY OF THE RECEIPT DATED 28.02.2023 REGARDING PAYMENT OF RS. 1,00,000/- BY THE PETITIONER