Geetha V.S vs Kareepra Panchayath Service ...
2024 Latest Caselaw 9200 Ker

Kerala High Court

Geetha V.S vs Kareepra Panchayath Service ... 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. 7864 OF 2024
PETITIONER:

          GEETHA V.S., AGED 56 YEARS
          W/O MOHANAN, R/O BINEESH BHAVANAM, EDAKKIDOM, KOLLAM,
          PIN - 691505

          BY ADVS.
          HARIKRISHNAN M.S.
          SHAKTHI PRAKASH



RESPONDENT:

          KAREEPRA PANCHAYATH SERVICE CO-OPERATIVE BANK LTD.
          NO.3827, KAREEPRA, KUZHIMATHICADU P.O, KOLLAM
          REPRESENTED BY THE BRANCH MANAGER., PIN - 691509

          BY ADV P.C SASIDHARAN




     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. 7864 OF 2024
                                2


                            JUDGMENT

When this matter was called today, Sri.P.C.Sasidharan -

learned Standing Counsel for "Kareepra Panchayath Service

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

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

on 19.03.2024, is Rs.12,42,794/-. He added that Rs.1,00,000/-

as ordered by this Court in the interim order has not been paid

and therefore that it is only if the petitioner remits the amount

by the end of this Month, can the afore benefit be given.

2. Sri.Harikrishnan M.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 Rs.1,00,000/- on or

before 30.04.2024 and the balance amount in the loan account,

along with all applicable charges and interest, in 15 equal

monthly installments, commencing from 01.06.2024.

Needless to say, if the petitioner makes default on

payment of two installments as ordered above, further action WP(C) NO. 7864 OF 2024

pursuant thereto can be taken forward, without having to

obtain further orders from this Court.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 7864 OF 2024

APPENDIX OF WP(C) 7864/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE DATED 14.02.2024 ISSUED BY THE SPECIAL SALE OFFICER OF THE RESPONDENT BANK

RESPONDENT EXHIBITS

EXHIBIT R1(a) The true copy of the award dated 24/10/2019 in ARC No.721/2019