Arunkumar P vs The Authorized Officer, Kerala ...
2023 Latest Caselaw 3824 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                      WP(C) NO. 11352 OF 2023
PETITIONER:

          ARUNKUMAR P
          AGED 45 YEARS
          S/O PRABHAKARAN, PLAPPALLIL HOUSE,
          EDANADU, VALLICHIRA P.O.,
          KOTTAYAM, PIN - 686 574

          BY ADV M.JAYAKRISHNAN



RESPONDENT:

          THE AUTHORIZED OFFICER, KERALA BANK
          (KERALA CO- OPERATIVE BANK),
          REGIONAL OFFICE, P.B. NO. 140,
          CENTRAL JUNCTION, KOTTAYAM, PIN - 686 001

          BY ADV ATHUL SHAJI




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11352 OF 2023
                                        2




                              T.R.RAVI, J.
                      ----------------------------------------
                       WP(C) No.11352 of 2023
                    -------------------------------------------
               Dated this the 30th 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.32,33,435/- 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 15 equal monthly instalments, along with

interest and cost, the first instalment becoming payable on or

before 30.04.2023 and the subsequent instalments becoming

payable on or before the 30th 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. 11352 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. 11352 OF 2023

APPENDIX OF WP(C) 11352/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 02.03.2022

Exhibit P2 A TRUE COPY OF THE SALE NOTICE ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 22.02.2023

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE