Binesh M.P vs The Branch Manager
2023 Latest Caselaw 3957 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. 11303 OF 2023


PETITIONER:

          BINESH M.P.
          AGED 43 YEARS, S/O VELAYUDHAN,
          MUNDOTH PARAMBIL HOUSE,
          OTHUKKUNGAL (PO), MALAPPURAM DT, PIN - 676528

          BY ADVS.
          K.T.SIDHIQ
          T.K.AJITH KUMAR
          AISWARYA RAMESAN
          HARITHA HARIDAS



RESPONDENTS:

    1     THE BRANCH MANAGER
          THE MALAPPURAM DISTRICT CO-OPERATIVE BANK LTD.,
          KOTTAKKAL BRANCH, KOTTAKKAL P.O,
          MALAPPURAM DT., PIN - 676503

    2     AUTHORISED OFFICER
          THE MALAPPURAM DISTRICT CO-OPERATIVE BANK LTD.
          HEAD OFFICE, UPHILL P.O,
          MALAPPURAM DT., PIN - 676505

          BY ADV P.C.SASIDHARAN
          GILFERT GEORGE CORREYA




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.11303/2023                     2



                              T.R. RAVI, J.
               --------------------------------------------
                      W. P. (C). No.11303 of 2023
                --------------------------------------------
                 Dated this the 30th day of March, 2023

                              JUDGMENT

The petitioner has approached this Court seeking permission to

pay off the amounts due to the respondent Bank in easy instalments.

The counsel for the respondents on instructions submits that the

overdue amount comes to ₹7,59,789/-.

In the above circumstances, this writ petition is disposed of

permitting the petitioner to pay off the overdue amount in 15 equal

monthly instalments, the 1st instalment falling due on or before

28.04.2023 and the subsequent instalments falling due on or before

28th of the succeeding months. The petitioner shall pay the regular

monthly instalments along with the instalments towards the overdue

amounts. If the petitioner pays the entire instalments as directed

above, the respondents shall regularise the loan account. If the

petitioner makes two defaults in payment of instalments, the

respondents are at liberty to proceed with the recovery. Steps for

recovery shall be kept in abeyance to facilitate the payment of

instalments. Sd/-

T.R. RAVI JUDGE Pn

APPENDIX OF WP(C) 11303/2023

PETITIONER'S EXHIBITS

Exhibit- P1 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 2ND RESPONDENT DATED 21.06.2022.