Vasu V.M vs Kerala State Co-Operative Bank ...
2023 Latest Caselaw 3856 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. 10575 OF 2023
PETITIONER:

     1        VASU V.M
              AGED 50 YEARS
              S/O. MARAN, CHELONA HOUSE, VAVAD P.O,
              KOZHIKODE., PIN - 673572
              BY ADVS.
              T.D.SUSMITH KUMAR
              T.O.DEEPA
              C.SIVADAS

RESPONDENTS:

     1        KERALA STATE CO-OPERATIVE BANK LIMITED
              KARATT BUILDING, 1ST FLOOR,
              KODUVALLY P.O, KOZHIKODE, PIN - 673572
              REPRESENTED BY ITS BRANCH MANAGER
     2        THE AUTHORIZED OFFICER
              KERALA STATE CO-OPERATIVE BANK, KALLAI ROAD,
              CHALAPPURAM P.O, KOZHIKODE., PIN - 673002
              BY ADV P.C.SASIDHARAN

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.10575 of 2023
                                         2




                          T.R. RAVI, J.
               ------------------------------------
                 W.P.(C.) No.10575 of 2023
               ------------------------------------
             Dated this the 30th day of March, 2023

                              JUDGMENT

The petitioner has approached this Court seeking

permission to pay off the liabilities to the respondent

bank in easy instalments.

2. The Standing Counsel on instructions submits

that the overdue amount is Rs.2,03,832/-.

In the above circumstances, the writ petition is

disposed of with the following directions:-

i) The petitioner shall pay the overdue amount of

Rs.2,03,832/- in fifteen equal monthly

instalments, the first instalment becoming

payable on or before 30.04.2023 and the

subsequent instalments payable on or before

the 30th day of the succeeding months. If the

petitioner pays the entire instalments as WPC No.10575 of 2023

directed above, the respondent shall regularise

the loan account;

ii) The petitioner shall continue to pay the regular

instalments along with the instalments as

directed above;

iii) If the petitioner makes two defaults in the

payment of the instalments as directed

above, the respondent bank will be at liberty

to continue with the proceedings for

recovery;

iv) Coercive steps for recovery shall be kept in

abeyance for facilitating the payments by

instalments as directed above.

Sd/-

T.R.RAVI JUDGE SKP/30-03 WPC No.10575 of 2023

APPENDIX OF WP(C) 10575/2023

PETITIONER'S EXHIBITS:

EXHIBIT P-1 A TRUE COPY OF THE POSSESSION NOTICE DATED 24/02/2022 ISSUED BY THE 2ND RESPONDENT- AUTHORIZED OFFICER.

RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A. TO JUDGE