Pushpakaran vs Thaikkad Service Co-Operative Bank
2024 Latest Caselaw 9027 Ker

Kerala High Court

Pushpakaran vs Thaikkad Service Co-Operative Bank on 2 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 2ND DAY OF APRIL 2024 / 13TH CHAITHRA, 1946
                       WP(C) NO. 17328 OF 2023
PETITIONER:

          PUSHPAKARAN, AGED 56 YEARS,
          S/O THAAMI, PAKATHU HOUSE,
          KANDANASSERRY DESOM,
          KANDANASSERRY AMSOM,
          CHAVAKKAD TALUK,
          THRISSUR DISTRICT, PIN - 680102.

          BY ADVS.
          ANAND KALYANAKRISHNAN
          C.DHEERAJ RAJAN


RESPONDENTS:

    1     THAIKKAD SERVICE CO-OPERATIVE BANK,
          H3P6+JRC, THAIKKAD, CHAVAKKAD,
          THRISSUR DISTRICT - 680 104,
          REPRESENTED BY ITS MANAGER.

    2     SPECIAL SALE OFFICER,
          THAIKKAD SERVICE CO-OPERATIVE BANK GROUP,
          ASSISTANT REGISTRAR (GENERAL) OFFICE,
          CHAVAKKAD P.O., THRISSUR - 680506.

          BY ADV RASMI NAIR . T


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17328 OF 2023
                                 -2-

                            JUDGMENT

When this matter was called today, Smt.Rasmi

Nair T. - learned Standing Counsel for the

respondents, submitted that if the petitioner is

interested, he can be allowed to pay off the

total amount in his loan account, which is a sum

of Rs.17,68,502/- as on 27.03.2024, along with

all applicable charges and interest, provided he

pays the same in not more than 18 equal monthly

installments.

2. Sri.Anand Kalyankrishnan - 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 18 equal monthly installments, commencing WP(C) NO. 17328 OF 2023

from 01.05.2024.

Needless to say, if the petitioner continues

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

will stand deferred; but if he defaults payment

of any two consecutive 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 akv WP(C) NO. 17328 OF 2023

APPENDIX OF WP(C) 17328/2023

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE SALE NOTICE DATED 23.03.2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER