Rasheeda T.K vs Authorized Officer
2023 Latest Caselaw 4314 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. 11194 OF 2023
PETITIONER:

             RASHEEDA T.K
             AGED 50 YEARS
             NAJEERA MANZIL, KOOTTALI AMSOM, PUVATHUR DESOM,
             THALASSERY TALUK, KANNUR DISTRICT, PIN - 670 101.

             BY ADV C.K.SREEJITH


RESPONDENTS:

             AUTHORIZED OFFICER
             THE KERALA STATE CO-OPERATIVE BANK LTD., KANNUR
             REGIONAL OFFICE, KANNUR, PIN - 670 001.

             BY ADVS.
                  P.C.SASIDHARAN
                  M.SASINDRAN


      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.11194 of 2023                  2

                                 T.R RAVI, J
                     ---------------------------------------
                         WP(C) No. 11194 of 2023
                      --------------------------------------
                  Dated this the 31st 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.

2. The counsel for the respondent on instructions submits

that the overdue amount comes to ₹6,95,106/-. The petitioner

requests that he may be allowed to pay off the amount in

instalments.

In the above circumstances, this writ petition is disposed of

directing the petitioner to pay off the amounts overdue in 15 equal

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

29.04.2023 and the subsequent instalments falling due on or before

the 29th of the succeeding months. The petitioner shall also pay the

regular monthly instalments along with the instalments towards the

overdue amounts. If the petitioner makes a single default in payment

of instalments, the respondent is at liberty to proceed with coercive

steps for recovery. The coercive steps for recovery initiated shall be

kept in abeyance to facilitate the payment of instalment.

Sd/-

T.R RAVI AMR JUDGE

APPENDIX OF WP(C) 11194/2023

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE POSSESSION NOTICE DT.17/3/2023