Shalini vs Inspector Of Co-Operative ...
2024 Latest Caselaw 10106 Ker

Kerala High Court

Shalini vs Inspector Of Co-Operative ... on 5 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                        WP(C) NO. 6333 OF 2024


PETITIONER:

            SHALINI, AGED 61 YEARS, W/O KAMALASANAN,
            SOORYA BHAVAN, ANGAMOOZHY P O CHITTAR-SEETHATHODU,
            VADASSERIKARA, PATHANAMTHITTA, PIN - 689662

            BY ADV P.A.MUJEEB


RESPONDENTS:

    1       INSPECTOR OF CO-OPERATIVE SOCIETIES/SPECIAL
            SALE OFFICER, PRIMARY CO-OPERATIVE AGRICULTURAL
            & RURAL DEVELOPMENT BANK (LTD) NO. PT 232 RANNY,
            PIN - 689672

    2       SECRETARY, PRIMARY CO-OPERATIVE AGRICULTURAL AND
            RURAL DEVELOPMENT BANK LTD NO. PT 232 RANNY,
            PIN - 689672

            BY ADV R.T.PRADEEP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 6333/24
                                       2

                             JUDGMENT

When this matter was called today, Sri.R.T.Pradeep - learned

Standing Counsel for the respondent-Bank, submitted that the loan

account of the petitioner involved in this case can be settled for a

total amount of Rs.4,78,422/-, as on 31.03.2024, along with all

applicable charges and interest, provided same is paid by her in

not more than 10 equal monthly installments.

2. The learned counsel for the petitioner - Sri.P.A.Mujeeb,

accepted the afore suggestion.

Taking note of the afore submissions, I allow this Writ

Petition, permitting the petitioner to pay off the aforementioned

amount, along with all applicable charges and interest, in 10 equal

monthly installments commencing from 01.06.2024.

Needless to say, if the amounts as afore are paid by the

petitioner, the account will stand closed and the Bank will return

to her all security documents as are necessary; but, if on the

contrary, any two consecutive installments are defaulted, the

benefit of this judgment will be lost to her and the Bank will be at

full liberty to pursue further action pursuant to Ext.P1, without

having to obtain further orders from this Court.

It is also needless to say, therefore, that as long as the

amounts as afore are paid, all further action pursuant to Ext.P1

will stand deferred.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                               JUDGE



                 APPENDIX OF WP(C) 6333/2024

PETITIONER EXHIBITS
Exhibit P1          TRUE COPY OF THE SALE NOTICE ISSUED UNDER
                    SECTION 19 TO 25, RULE 8 OF KERALA STATE
                    CO-OPERATIVE   AGRICULTURAL   AND    RURAL
                    DEVELOPMENT BANK ACT, 1984 DATED NIL