The Branch Manager vs Suvith V
2023 Latest Caselaw 10382 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
               THE HONOURABLE MR.JUSTICE K. BABU
SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA, 1945
                   OP (DRT) NO. 354 OF 2023
        SA 155/2019 OF DEBT RECOVERY TRIBUNAL, ERNAKULAM
PETITIONERS/DEFENDANTS:

    1      THE BRANCH MANAGER
           CATHOLIC SYRIAN BANK LTD , KALAMASSERY
           REPRESENTED BY ITS AGM (LAW),
           KAVITHA RAMACHANDRAN, PIN - 683104

    2      AUTHORIZED OFFICER
           THE CATHOLIC SYRIAN BANK LTD, ZONAL OFFICE ,
           ERNAKULAM REPRESENTED BY ITS AGM (LAW) ,
           KAVITHA RAMACHANDRAN, PIN - 682011

    3      THE ZONAL MANAGER
           CATHOLIC SYRIAN BANK LTD , MARKET ROAD ,
           ERNAKULAM REPRESENTED BY ITS AGM (LAW) ,
           KAVITHA RAMACHANDR, PIN - 682011

           BY ADVS.
           MADHU RADHAKRISHNAN
           NELSON JOSEPH
           M.D.JOSEPH
           DEEPAK ASHOK KUMAR


RESPONDENT/APPLICANT:

           SUVITH V ., AGED 38 YEARS
           S/O LATE VENUNATH , SUVITHAM HOUSE ,
           ROCKWELL ROAD , HMT' COLONY , KALAMASSERY P.O ,
           ERNAKULAM -, PIN - 683503




     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR
ADMISSION ON 30.09.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP (DRT) NO. 354 OF 2023

                                     2




                       K. BABU, J.
          ------------------------------------
                O.P.(DRT).No.354 of 2023
         -------------------------------------
                 Dated this the 30th day of September, 2023



                           J U D G M E N T

The prayers in this Original Petition filed under

Article 227 of the Constitution of India are as

follows:-

(i) To direct the Hon'ble DRT -I Ernakulam to hear the matter on merits and dispose the SA No. 155/2019 expeditiously within a time frame fixed by this Hon'ble Court.

(ii) Pass such other order or direction as this Hon'ble court may deem fit and proper.

(iii) Award the costs of the petition.

2. On 15.09.2023, this Court directed the

Registry to obtain a report from the Tribunal concerned

on the time required for the disposal of the matter.

3. A report has been obtained from the Debts

Recovery Tribunal-I, Ernakulam stating that the matter OP (DRT) NO. 354 OF 2023

could be disposed of within a period of two months.

4. The learned counsel for the petitioner

submitted that the parties arrived at a settlement and

no much time is required for the trial.

Therefore, the DRT-I, Ernakulam is directed to

dispose of S.A.No.155 of 2019 within two months from

the date of production of a copy of this judgment.

Sd/-

K. BABU, JUDGE AS OP (DRT) NO. 354 OF 2023

APPENDIX OF OP (DRT) 354/2023

PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SA NO.155/2019 WITHOUT ANNEXURES DATED 9/5/2019 FILED BY THE RESPONDENT

EXHIBIT 2 THE COPY OF THE WRITTEN STATEMENT DATED 31/05/2019 WITHOUT ANNEXURES FILED BY THE PETITIONERS

EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS IN SA NO.

155/2019 BEFORE THE HON'BLE PRESIDING OFFICER, DRT I