Aboobacker.K vs The Manager
2023 Latest Caselaw 10029 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                           RP NO. 703 OF 2023
AGAINST THE JUDGMENT DATED 05.04.2023 IN WP(C) 12200/2023 OF HIGH
                            COURT OF KERALA
REVIEW PETITIONERS/PETITIONERS:

    1       ABOOBACKER.K.
            AGED 60 YEARS
            VEETTILAVALAPPIL HOUSE, PAROOR, PUNNAYURKULAM P.O,
            THRISSUR., PIN - 679 561

    2       SUHARA ABOOBACKER
            W/O ABOOBACKER VEETTILAVALAPPIL HOUSE, PAROOR.
            PUNNAYURKULAM P.O, THRISSUR., PIN - 679 561

            BY ADVS.
            I.DINESH MENON
            L.RAJESH NARAYAN



RESPONDENTS/RESPONDENTS:

    1       THE MANAGER
            FEDERAL BANK KUNNAMKULAM BRANCH,
            KUNNAMKULAM P.O., THRISSUR., PIN - 680 503

    2       THE ASSOCIATE VICE PRESIDENT
            AUTHORISED OFFICER UNDER SARFAESI ACT
            FEDERAL BANK, FEDERAL TOWERS, T.B ROAD,
            THRISSUR., PIN - 680 001

            BY ADVS.
            P.PAULOCHAN ANTONY,SC
            SREEJITH K.(K/380/2005)




     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 703 OF 2023
in WP(C) 12200/2023
                                       2

                              T.R.RAVI, J.
                       ----------------------------------------
                           RP No.703 of 2023
                                     in
                     WP(C) No.12200 of 2023
                      -------------------------------------------
              Dated this the 18th day of September, 2023

                                ORDER

The review petition has been filed seeking additional time

for payment of the amounts due to the Bank. This Court had

permitted the petitioners to pay the overdue amount in 12

monthly instalments starting from 30.04.2023. The counsel for

the respondent submits that the petitioners have not paid

almost 6 instalments out of the 7 instalments which would have

been due by the 30th of October.

In the above circumstances, this review petition is disposed

of directing the petitioners to pay off the entire amount as

directed by this Court for 7 instalments on or before 30.10.2023,

in which case, the petitioners will be permitted to pay the

balance outstanding amount in 9 equal monthly instalments, the

first instalment beginning on 30.11.2023.

Sd/-

T.R.RAVI

JUDGE sn RP NO. 703 OF 2023 in WP(C) 12200/2023

APPENDIX OF RP 703/2023

PETITIONER'S ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 5.4.2023 IN WPC NO.12200/2023.

ANNEXURE A2 TRUE COPIES OF THE RECEIPTS EVIDENCING PAYMENTS DATED 3.5.2023.

RESPONDENT'S EXHIBITS    :   NIL


                  //TRUE COPY//           PA TO JUDGE