Yahiya J vs The Decent Junction Service ...
2024 Latest Caselaw 10622 Ker

Kerala High Court

Yahiya J vs The Decent Junction Service ... 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. 14988 OF 2024
PETITIONERS:

    1     YAHIYA J., AGED 49 YEARS
          S/O. JALALUDEEN, CHARUVILA MYLAPURE, UMAYANALLOOR P O,
          THAZHUTHALA, KOLLAM, KERALA, PIN - 691589

    2     SHOBHITHA, AGED 45 YEARS
          W/O, YAHIYA J, CHARUVILA MYLAPURE, UMAYANALLOOR P O,
          THAZHUTHALA, KOLLAM,, PIN - 691589

          B.N.HASKAR
          B.K.GOPALAKRISHNAN



RESPONDENTS:

    1     THE DECENT JUNCTION SERVICE CO-OPERATIVE BANK LTD;
          NO. Q.133, DECENT JUNCTION. P.O., KOLLAM - 691577

    2     THE SPECIAL SALE OFFICER
          CO-OPERATIVE CIRCLE OFFICE, KOLLAM, PIN - 691013

          BY ADV PRASAD CHANDRAN - 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. 14988 OF 2024
                                  2


                              JUDGMENT

When this matter was called today, Sri.Prasad Chandran -

learned Standing Counsel for "Decent Junction Service Co-

operative Bank Ltd." ('Society' for short), submitted that, the total

outstanding in the loan account of the petitioners, as on

11.04.2024, is Rs.29,97,352/-; and that if they are 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.B.N.Haskar - learned counsel for the petitioners, 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 petitioners to pay the total outstanding

amount in the loan account, namely, Rs.29,97,352/- as on

11.04.2024, along with all applicable charges and interest, in 24

equal monthly installments, commencing from 01.06.2024.

Needless to say, if the petitioners make 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. 14988 OF 2024

APPENDIX OF WP(C) 14988/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE NOTICE NO. EA 1041/2022 ISSUED BY THE 2ND RESPONDENT DATED 02/03/2024 TO THE PETITIONERS

Exhibit P2 A TRUE COPY OF THE NOTICE EA NO 1042/2022 ISSUED BY THE 2ND RESPONDENT DATED 02/03/2024