Terin Alex vs The Kerala State Co-Operative ...
2023 Latest Caselaw 3719 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. 104 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 28926/2022 OF HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:

            TERIN ALEX
            AGED 48 YEARS
            S/O. P.J. ALEXANDER, PEEDIKAYIL HOUSE, KUNNONI P.O.,
            POONJAR SOUTH, KOTTAYAM DISTRICT, PIN - 686552
            BY ADV BIJU ABRAHAM


RESPONDENT/RESPONDENTS:

    1       THE KERALA STATE CO-OPERATIVE BANK LTD.(KERALA BANK),
            REPRESENTED BY THE AUTHORISED OFFICER
            KOTTAYAM REGIONAL OFFICE, KOTTAYAM DISTRICT, PIN -
            686001
    2        KERALA STATE CO-OPERATIVE BANK LTD.
            ERATTUPETTA EVENING BRANCH, ERATTUPETTA, KOTTAYAM
            DTSRICT, PIN - 686121
            BY ADV ATHUL SHAJI


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
29.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 104 OF 2023                  2

                                    ORDER

The review petition has been filed on the ground that the

amounts shown as the outstanding amount against the overdraft

facility and the amounts shown as overdue amount against

housing loan account are not correct and despite the petitioner

taking up the matter with the respondent bank, the same has

not been considered on account of the fact that those amounts

have been noted as outstanding/overdue amounts against the

aforesaid accounts, in the judgment dated 02.09.2022 in W.P.

(C.) No.28926 of 2022.

Considering the above submission, the review petition will

stand disposed of, directing that if the petitioner has any

grievance regarding the amounts mentioned as due in either of

the loan accounts mentioned above, it will be open to the

petitioner to take up the matter with the competent authority of

the respondent bank. If the petitioner has already filed any

such representation regarding the matter, the same may be

considered in accordance with law. This order will not have the

effect of postponing any action taken by the Bank.

Sd/-

GOPINATH P., JUDGE ajt

APPENDIX OF RP 104/2023

PETITIONER ANNEXURES Annexure1 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 03-01-2023 Annexure A 2 . A TRUE COPY OF THE PAYMENT RECEIPT DATED 20-10-2022 MADE BY THE PETITIONER TO THE RESPONDENTS