Sreejith Radhakrishnan vs Hdfc, Housing Development ...
2023 Latest Caselaw 4168 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                       WP(C) NO. 11700 OF 2023
PETITIONER:

          SREEJITH RADHAKRISHNAN
          AGED 38 YEARS
          S/o. O.M.RADAKRISHNAN,
          THE INDIAN EXPRESS PRIVATE LTD., 502 5TH FLOOR DEVATHA
          PLAZA, 131 RESIDENCY ROAD, BANGALURU-560025, ALSO
          RESIDING AT VAISHNAV, VALIYATHARA, THEKKUMBHAGAM,
          THRIPPUNITHURA, ERNAKULAM., PIN - 682301

          BY ADVS.
          V.JOHN MANI
          VARGHESE SABU
          SETHULAKSHMI K.K.
          SAM CHERIAN
          SHAMEENA K.Y.



RESPONDENTS:

    1     HDFC, HOUSING DEVELOPMENT FINANCE CORPORATION LIMITED
          REGISTERED OFFICE, RAMON HOUSE, H T PAREKH MARG, 169,
          BACKBAY RECLAMATION, CHURCH GATE, MUMBAI, PIN - 400020
          REPRESENTED BY ITS AUTHORIZED PERSON.

    2     HDFC HOUSE
          RAVIPURAM BRANCH, POST BAG NO.1667, RAVIPURAM JUNCTION,
          MG ROAD, KOCHI, PIN - 682015
          REPRESENTED BY ITS MANAGER

          BY ADV S.AMBILY




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11700 OF 2023             2




                            T.R. RAVI, J.
             --------------------------------------------
                     W.P.(C).No.11700 of 2023
              --------------------------------------------
               Dated this the 31st day of March, 2023


                             JUDGMENT

The petitioner has approached this Court earlier by filing a writ

petition in which it was granted the benefit of payment of the

amounts due in instalments. A review petition filed by the petitioner

is also dismissed. A subsequent writ petition for the same relief

cannot be entertained.

This writ petition is dismissed without prejudice to the right of

the petitioner to contest the amount that is claimed by the Bank or to

approach the Bank for payment of the amounts in any manner that

may be suitable.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 11700/2023

PETITIONER EXHIBITS

ExhibitP1 A TRUE COPY OF THE JUDGMENT IN WP (C).

NO. 13225/2022 DATED 08/04/2022

ExhibitP2 A TRUE COPY OF THE DEATH SUMMARY ISSUED BY LOURDES HOSPITAL, ERNAKULAM

ExhibitP3 A TRUE COPY OF THE ORDER DATED 13/01/2023 IN RP NO. 1092 OF 2022

ExhibitP4 A TRUE COPY OF THE NOTICE DATED 16/03/2023 ISSUED BY THE ADVOCATE COMMISSIONER

ExhibitP5 A TRUE COPY OF THE REPRESENTATION DATED 29/03/2023 SUBMITTED BY THE PETITIONER TO THE RESPONDENT BANK