Sajir M.M vs The Manager
2024 Latest Caselaw 10417 Ker

Kerala High Court

Sajir M.M vs The Manager on 11 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                       WP(C) NO. 14587 OF 2024
PETITIONER:

          SAJIR M.M., AGED 45 YEARS
          S/O. ABDULLA KUTTY, MOOLATHUMANNIL HOUSE, KAITHAPOYIL,
          PUTHUPPADI P.O., KOZHIKODE -, PIN - 673586

          BY ADVS.
          DENU JOSEPH
          MUHISEENA.V.Z
          T.S.SANTHOSH (NETTOORAN)
          MANJU M.K.
          JOYAL P. JOY



RESPONDENTS:

    1     THE MANAGER, KSFE LTD., MEDICAL COLLEGE BRANCH,
          KOZHIKODE -, PIN - 673008

    2     THE KERALA STATE FINANCIAL ENTERPRISES LTD.
          "BHADRATHA", P.B. NO.510, MUSEUM ROAD, THRISSUR -
          REPRESENTED BY ITS MANAGING DIRECTOR, PIN - 680020

          SRI.SALIL NARAYANAN K.A., SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14587 OF 2024
                                  2


                              JUDGMENT

When this matter was called today, Sri.Salil Narayanan K.A.

- learned Standing Counsel for the respondent - KSFE, submitted

that the total outstanding in the loan account of the petitioner, as

on 30.04.2024, is Rs.40,77,076/-; and that if he is willing to pay

the same in not more than 24 equal monthly installments, his

client will not stand in the way of this Court disposing of this writ

petition on such terms.

2. Sri.Denu Joseph - learned counsel for the petitioner, fully

agreed to the afore and prayed that this writ petition be thus

ordered.

3. In the afore circumstances, I allow this writ petition,

granting liberty to the petitioner to pay the total outstanding

amount in the loan account, namely, Rs.40,77,076/- as on

30.04.2024, along with all applicable charges and interest, in 24

equal monthly installments, commencing from 01.06.2024.

Needless to say, if the petitioner makes default on payment

of two installments as ordered above, further action pursuant

thereto can be taken forward, without having to obtain further

orders from this Court.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 14587 OF 2024

APPENDIX OF WP(C) 14587/2024

PETITIONER EXHIBITS

Exhibit.P1 THE TRUE COPY OF THE CHITTY COLLECTION DETAILS WITH RESPECT TO CHITTY NO.

                    13/2020/A/1 DATED 06.03.2024

Exhibit.P2          THE TRUE COPY OF THE CHITTY COLLECTION
                    DETAILS   WITH    RESPECT   TO CHITTY NO.
                    18/2021/A/1 DATED 06.03.2024

Exhibit.P3          THE   COPY   OF        THE  REPRESENTATION DATED
                    14.03.2024 BY         THE PETITIONER BEFORE THE
                    RESPONDENTS.