Narayanan Kutty D vs State Bank Of India
2023 Latest Caselaw 3868 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. 9091 OF 2023
PETITIONER:

              NARAYANAN KUTTY D
              AGED 50 YEARS
              S/O. DAMODHARAN NAIR, CHOTHIKRIPA, S.N PURAM P.O,
              CHARAMANGALAM, KANJIKUZHY, ALAPPUZHA DISTRICT,
              PIN - 688582.

              BY ADVS.
              V.MAHENDRANATH
              P.T.SHEEJISH


RESPONDENTS:

     1        STATE BANK OF INDIA
              REPRESENTED BY ITS BRANCH MANAGER, VECHOOR BRANCH,
              KOTTAYAM DISTRICT, PIN - 686144.
     2        AUTHORIZED OFFICER
              STATE BANK OF INDIA, STRESSED ASSETS RECOVERY BRANCH,
              32/1747, K1, 7TH FLOOR, VANKARATH TOWERS, PALARIVATTOM
              BYE PASS JUNCTION, ERNAKULAM DISTRICT, PIN - 682024.
     3        VENKITESH R
              PROPERIOTER OF M/S. A R TRADERS, AMBIKA MARKET P.O,
              KUDAVECHOOR,VAIKOM,KOTTAYAM DISTRICT, PIN - 686 144.

              BY ADV AMAL GEORGE


     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. 9091 OF 2023

                                      2


                                T.R. RAVI, J.
                --------------------------------------------
                       W.P.(C) No.9091 of 2023
                    --------------------------------------------
               Dated this the 30th day of March, 2023

                               JUDGMENT

The prayer in the writ petition is to permit the petitioner to

pay off the amounts outstanding in the loan account availed from

the respondents in easy instalments. The Standing Counsel on

instructions submits that the amount outstanding is

Rs.26,21,648/-.

In the above circumstances, the writ petition is disposed of

directing the petitioner to pay off the amount of Rs.26,21,648/-

along with interest and cost in 12 equal monthly instalments, the

first instalment falling due on or before 30.04.2023 and the

subsequent instalments falling due on or before the 30th of the

succeeding months. If the petitioner makes a single default in

the payment of instalments, the respondents will be at liberty to

continue with coercive steps for recovery. The coercive steps WP(C) NO. 9091 OF 2023

initiated shall be kept in abeyance to facilitate the payment of

instalments as directed above.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 9091 OF 2023

APPENDIX OF WP(C) 9091/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE DEMAND NOTICE DATED 02.03.2023 ISSUED BY THE 2ND RESPONDENT.