Shaji .K vs Manager
2023 Latest Caselaw 4032 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. 11315 OF 2023


PETITIONER:

          SHAJI .K
          AGED 46 YEARS, S/O KRISHNAN
          KUNNUMMAL HOUSE, KADIRUR (PO)
          KANNUR DISTRICT, PIN - 670642

          BY ADVS.
          M.P.PRIYESHKUMAR
          SHANAVAS NALAKATH RANDUPURAYIL



RESPONDENTS:

    1     MANAGER
          KERALA STATE CO-OPERATIVE BANK LTD
          (FORMERLY KNOWN AS KANNUR DISTRICT CO-OPERATIVE BANK)
          THALASSERI EVENING BRANCH
          THALASSERY, KANNUR, PIN - 670101

    2     AUTHORISED OFFICER
          KERALA STATE CO-OPERATIVE BANK LTD
          KANNUR REGIONAL OFFICE, KANNUR
          KANNUR DISTRICT, PIN - 670001

          BY ADV M.SASINDRAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W. P. (C). No.11315 of 2023              2




                               T.R. RAVI, J.
                --------------------------------------------
                       W. P. (C). No.11315 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 an

amount of ₹10,03,605/- is due to them.

In the above circumstances, this writ petition is disposed of

permitting the petitioner to pay off the amounts due along with

accrued interest and cost in 12 equal monthly instalments, the 1 st

instalment falling due on or before 28.04.2023 and the subsequent

instalments falling due on or before 28th of the succeeding months.

If the petitioner makes a single default 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

instalment.

Sd/-

T.R. RAVI JUDGE Pn APPENDIX OF WP(C) 11315/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 2ND RESPONDENT DATED 22.12.2022