Ramani Pk vs Branch Manager
2023 Latest Caselaw 4171 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. 11670 OF 2023
PETITIONER:

          RAMANI PK
          AGED 64 YEARS
          W/O NARAYANAN KD
          KUNHUMBIDUKKA
          PARIKKALAM,NUNCHIYAD
          KANNUR, PIN - 670705

          BY ADVS.
          P.V.ANOOP
          PHIJO PRADEESH PHILIP
          ANTONY THOMAS
          NAVJYOTH S.
          ANJU R S.



RESPONDENTS:

    1     BRANCH MANAGER
          KERALA STATE CO-OPERATIVE BANK LTD, KANNUR REGIONAL
          OFFICE PB NO,JS,KANNUR, PIN - 670001

    2     AUTHORIZED OFFICER
          KERALA STATE CO-OPERATIVE BANK LTD, KANNUR REGIONAL
          OFFICE PB NO,JS,KANNUR, PIN - 670001

          BY ADV SRI.M.SASINDRAN, SC, KSBCDC




     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. 11670 OF 2023               2




                             T.R. RAVI, J.
              --------------------------------------------
                      W.P.(C).No.11670 of 2023
               --------------------------------------------
                Dated this the 31st day of March, 2023


                               JUDGMENT

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

off the overdue amounts in the loan account availed from the

respondents in easy instalments and to regularise the loan account.

The Standing Counsel on instructions submits that the overdue

amount is Rs.6,48,221/-.

In the above circumstances, the writ petition is disposed of

directing the petitioner to pay off the overdue amount of

Rs.6,48,221/- in 15 equal monthly instalments, the first instalment

falling due on or before 30.04.2023 and the subsequent instalments

falling due on or before the 30 th of the succeeding months. The

petitioner shall also pay the regular monthly instalments along with

the instalments towards the overdue amount as stated above. If the

petitioner pays the entire overdue amount, the respondents shall

regularise the loan account. 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 initiated

shall be kept in abeyance to facilitate the payment of instalments as

directed above.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 11670/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE POSSESSION NOTICE ISSUED BY THE 2ND RESPONDENT DATED 17.03.2023