Suresh P.M vs Assistant Registrar Of Co-Operative ...
2024 Latest Caselaw 9197 Ker

Kerala High Court

Suresh P.M vs Assistant Registrar Of Co-Operative ... on 3 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                        WP(C) NO. 7929 OF 2024
PETITIONER:

          SURESH P.M., AGED 58 YEARS
          S/O MADHAVAN, PALLATH HOUSE, KAIPAMANGALAM,
          KODUNGALLUR, THRISSUR., PIN - 680681

          BY ADVS.
          MANSOOR ALI
          ASHIK P.S.



RESPONDENTS:

    1     ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
          ( GENERAL ) KODUNGALLUR, SOUTH NADA , KODUNGALLUR.,
          THRISSUR., PIN - 680664

    2     SPECIAL SALE OFFICER PAPPINIVATTOM SCB LTD NO R 309
          OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE
          SOCIETIES ( GENERAL ) KODUNGALLUR, THEKKE NADA
          KODUNGALLUR., THRISSUR., PIN - 680664

    3     THE PAPPINIVATTOM SERVICE CO-OPERATIVE BANK LTD
          REPRESENTED BY ITS SECRETARY , PUNNAKKABAZAR,
          MATHILAKAM, KODUNGALLUR, THRISSUR, PIN - 680685

          BY ADV O.D.SIVADAS


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7929 OF 2024
                                     2


                               JUDGMENT

When this matter was called today, Sri.O.D.Sivadas -

learned Standing Counsel for "Pappinivattom Service Co-

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

total outstanding in the loan account of the petitioner, as on

31.03.2024, is Rs.23,45,713/-. He added that this is without

adjusting the amount of Rs.1,00,000/- paid under the interim

order of this Court because the said sum was paid later; and that

if he is willing to pay the balance in not more than 18 equal

monthly installments, his client will not stand in the way of this

Court disposing of this writ petition on such terms.

2. Sri.Ashik P.S. - learned counsel for the petitioner, 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 petitioner to pay the total outstanding

amount in the loan account, namely, Rs.23,45,713/- as on

31.03.2024, after deducting the amounts paid under the interim

order, along with all applicable charges and interest, in 18 equal

monthly installments, commencing from 15.05.2024. WP(C) NO. 7929 OF 2024

Needless to say, if the petitioner makes 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. 7929 OF 2024

APPENDIX OF WP(C) 7929/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DISCHARGE SUMMARY OF THE PETITIONER DATED 11.12.2017

Exhibit P2 TRUE COPY OF THE NOTICE RECEIVED BY THE PETITIONER DATED 15.02.2024 ISSUED BY THE 2ND RESPONDENT

RESPONDENT EXHIBITS

Exhibit R3(a) true copy of the Award passed an award on 26/2/2020