Karmali vs Perinad Lekshmi Vilasom Village ...
2024 Latest Caselaw 10625 Ker

Kerala High Court

Karmali vs Perinad Lekshmi Vilasom Village ... 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. 13071 OF 2024
PETITIONERS:

    1     KARMALI, AGED 68 YEARS, W/O SENSILAV THATTUVILA
          VADAKKEKARA,ASHTAMUDI,KOLLAM, PIN - 691601

    2     SIBI VICTOR, AGED 47 YEARS, W/O VICTOR,
          THATTUVILA,VADAKKEKARA,ASHTAMUDI,KOLLAM - 691601

          V.I.RAHUL
          SHIFA LATHEEF



RESPONDENTS:

    1     PERINAD LEKSHMI VILASOM VILLAGE SERVICE
          CO OPERATIVE BANK, KANJAVALLY PO, KOLLAM
          REPRESENTED BY ITS SECRETARY - 691602

    2     THE SECRETARY, PERINAD LEKSHMI VILASOM VILLAGE SERVICE
          CO OPERATIVE BANK,KANJAVALLY PO,KOLLAM, PIN - 691602

    3     JUNIOR INSPECTOR/ARBITRATOR
          CO OPERATIVE ASSISTANT REGISTRAR (GENERAL )
          OFFICE,KOLLAM, PIN - 691013

          ARJUN RAGHAVAN
          T.R.HARIKUMAR(K/000295/1992)
          POOJA PANKAJ(K/924/2016)


     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. 13071 OF 2024
                                  2


                              JUDGMENT

When this matter was called today, Sri.Arjun Raghavan -

learned Standing Counsel for "Perinad Lekshmi Vilasom Village

Service Co-operative Bank" ('Society' for short), submitted that, the

total outstanding in two loan accounts of the petitioners, as on

06.04.2024, is Rs.30,55,564/-; and that if they are willing to pay the

same in not more than 20 equal monthly installments, his client will

not stand in the way of this Court disposing of this writ petition on

such terms.

2. Sri.V.I.Rahul - 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 accounts, namely, Rs.30,55,564/- as on

06.04.2024, along with all applicable charges and interest, in 20

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. 13071 OF 2024

APPENDIX OF WP(C) 13071/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER OF THE ARBITRATOR IN ARC 3936/2023 DATED 18-12-2023

Exhibit P2 TRUE COPY OF THE ORDERS OF THE ARBITRATOR IN ARC 3937/2023 DATED 18-12-2023

Exhibit Notice send by email to the first and second respondents as directed by the Honorable High Court of Kerala in WP (C) 13071/2024