Nobi vs The Deputy Tahsildar
2023 Latest Caselaw 10397 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR. JUSTICE SATHISH NINAN
  SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA, 1945
                    WP(C) NO. 35521 OF 2022
PETITIONER/S:

          NOBI
          AGED 46 YEARS
          S/O. K.N KRISHNAN. KUTTAMACKAL, KOLANI, THODUPUZHA,
          IDUKKI DISTRICT, PIN - 685608
          BY ADVS.
          SAIJO HASSAN
          BENOJ C AUGUSTIN
          RAFEEK. V.K.
          AATHIRA SUNNY
          BINCY JOB
          NEEMA NEERACKAL
          AMBADI DINESH L.K.
          SALMAN FARIS
          K.S. SANDEEP


RESPONDENT/S:

    1     THE DEPUTY TAHSILDAR
          THODUPUZHA TALUK, IDUKKI DISTRICT, PIN - 685584
    2     THODUPUZHA PRIMARY CO-OPERATIVE AGRICULTURAL & RURAL
          DEVELOPMENT BANK LTD.
          P.B NO. 13, THODUPUZHA P.O, IDUKKI DISTRICT, PIN -
          685584
          BY ADV P.V.BABY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         Sathish Ninan, J.
                 ==============================
                     W.P(C) No.35521 of 2022
                   ==========================
           Dated this the 30th day of September, 2023

                                JUDGMENT

The petitioner is facing recovery proceedings in

respect of defaulted loans availed by him. All that the

petitioner seeks for is an easy instalment facility to

wipe off the liability.

2. Heard the learned counsel on both sides.

3. On 10.11.2022, this Court has directed the

petitioner to pay an amount of Rs.2,50,000/- (Rupees two

lakhs fifty thousand only). It is reported that the said

direction has been complied with.

4. It is reported by the learned Standing Counsel

that the total due is approximately Rs.1 crore.

5. Considering the financial constraints pointed

out by the petitioner, I am inclined to grant a

reasonable instalment facility to the petitioner.

The petitioner shall pay off the total amount due

to the Bank, with interest and costs, in 20 equal

monthly instalments commencing from 30.10.2023. In case

of default in payment of any single instalment, the

petitioner will lose the benefit granted under this

judgment.

This writ petition is disposed of accordingly.

Sathish Ninan, Judge

SVP APPENDIX OF WP(C) 35521/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE DEMAND NOTICE NUMBERED AS 466/22 ISSUED BY THE 1ST RESPONDENT UNDER SECTION 7 OF THE KERALA REVENUE RECOVERY ACT DATED 30.07.2022 Exhibit P2 TRUE COPY OF THE DEMAND NOTICE NUMBERED AS 467/22 ISSUED BY THE 1ST RESPONDENT UNDER SECTION 7 OF THE KERALA REVENUE RECOVERY ACT DATED 30.07.2022