Kerala High Court
Priyan V R vs Deputy Tahsildar (Rr) 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. 14808 OF 2024
PETITIONER:
PRIYAN V R
S/O RAMU THEKKOOT VALLULLISSERRY HOUSE
THANNEERKOTTATH,VALAPAD,THRISSUR DT, PIN - 680568
BY ADVS.
FRANKLIN ARACKAL
NEETHU SOMAN
RESPONDENTS:
1 DEPUTY TAHSILDAR (RR)
CHAVAKAD TALUK THRISSUR DT,, PIN - 680506
2 UNION BANK OF INDIA
THRIPRAYAR BRANCH GROUND FLOOR,RAMAKRISHNA
BUILDING,PERINGOTTUKARA, THRISSUR DT,REP BY BRANCH
MANAGAER, PIN - 680565
BY ADVS.
ASP.KURUP
SADCHITH.P.KURUP(K/1419/2002)
C.P.ANIL RAJ(K/872/2007)
SIVA SURESH(K/2688/2022)
ATHIRA VIJAYAN(K/199/2024)
B.SREEDEVI(K/169/2024)
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. 14808 OF 2024
2
JUDGMENT
When this matter was called today, the learned
Standing Counsel for the 2nd respondent - 'Union
Bank of India' ("Bank" for short), submitted that
the loan account of the petitioner involved in this
case can be settled for a total amount of
Rs.11,36,040/-, as on 11.04.2024, along with all
applicable charges and interest, provided same is
paid by him in not more than 15 equal monthly
installments.
2. The learned counsel for the petitioner -
Sri.A.R.Franklin, accepted the afore suggestion.
Taking note of the afore submissions and in
order to obtain a balance between the rival
interests of the parties, I allow this writ
petition, permitting the petitioner to pay off the
aforementioned amount, along with all applicable
charges and interest, in 15 equal monthly
WP(C) NO. 14808 OF 2024
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 him all security
documents as are necessary; but, if on the contrary,
any two instalments are defaulted, the benefit of
this judgment will be lost to him and the Bank will
be at full liberty to pursue further action pursuant
to Exts.P1(a), P1(b), P1(c) and P1(d), 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 Exts.P1(a), P1(b), P1(c) and
P1(d) will stand deferred.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
WP(C) NO. 14808 OF 2024
APPENDIX OF WP(C) 14808/2024
PETITIONER'S EXHIBITS:
Exhibit P1(a) A TRUE COPY OF THE DEMAND NOTICE NO
2023/15633/08 DATED 22/12/2023 ISSUED U/S 7 OF
THE REVENUE RECOVERY ACT BY THE 1ST RESPONDENT
TO THE PETITIONER
Exhibit P1(b) A TRUE COPY OF THE DEMAND NOTICE
NO2023/15634/08 DATED 22/12/2023 ISSUED U/S 7
OF THE REVENUE RECOVERY ACT BY THE 1ST
RESPONDENT TO THE PETITIONER
Exhibit P1(c) A TRUE COPY OF THE DEMAND NOTICE
NO2023/15636/08 DATED 22/12/2023 ISSUED U/S 7
OF THE REVENUE RECOVERY ACT BY THE 1ST
RESPONDENT TO THE PETITIONER
Exhibit P1(d) A TRUE COPY OF THE DEMAND NOTICE
NO2023/15637/08 DATED 22/12/2023 ISSUED U/S 7
OF THE REVENUE RECOVERY ACT BY THE 1ST
RESPONDENT TO THE PETITIONER
