Kunhamina Arayaprath vs Special Sale Officer(Assistant ...
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Kerala High Court

Kunhamina Arayaprath vs Special Sale Officer(Assistant ... 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. 12178 OF 2024
PETITIONER:

          KUNHAMINA ARAYAPRATH, AGED 65 YEARS,
          D/O. ABDU, PERUMBA, ARAYAPRATH HOUSE,
          PAYYANNUR P.O., KANNUR DISTRICT,
          PIN - 670307.

          BY ADVS.
          S.S.ARAVIND
          SANKARANARAYANAN.P


RESPONDENT:

          SPECIAL SALE OFFICER(ASSISTANT REGISTRAR)
          VELLUR SERVICE CO-OPERATIVE BANK LTD. NO. 3971,
          HEAD OFFICE, VELLUR, KANNUR DISTRICT,
          PIN - 670307.

          BY ADV.
          M.SASINDRAN, 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. 12178 OF 2024
                                  -2-

                              JUDGMENT

When this matter was called today,

Sri.M.Sasindran - learned Standing Counsel for

the respondent, submitted that, if the

petitioner is interested, she can be allowed to

pay off the total amount in her loan account,

which is a sum of Rs.83,29,338/- as on

08.04.2024, along with all applicable charges

and interest, provided she pays the same in not

more than 24 equal monthly installments.

2. Sri.S.S.Aravind - learned counsel for the

petitioner, 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 24 equal monthly installments, commencing

from 01.06.2024.

WP(C) NO. 12178 OF 2024

Needless to say, if the petitioner continues

to pay as afore, all action pursuant to Ext.P1

will stand deferred; but if she defaults payment

of any two installments as ordered above,

necessary action for recovery can be taken

forward, without having to obtain further orders

from this Court.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 12178 OF 2024

APPENDIX OF WP(C) 12178/2024

PETITIONER EXHIBITS

EXHIBIT-P1 TRUE COPY OF THE PUBLICATION OF THE SALE DATED 08/03/2024

EXHIBIT-P 2 TRUE COPY OF THE DEMAND NOTICE DATED 12/12/2023 ISSUED BY THE RESPONDENT TO THE PETITIONER