Shahasad vs Kerala State Co-Operative Bank
2024 Latest Caselaw 9285 Ker

Kerala High Court

Shahasad vs Kerala State Co-Operative Bank 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. 13727 OF 2024
PETITIONER:

          SHAHASAD, AGED 40 YEARS,
          S/O. SHAMSUDHEEN, KULANGARAKATH HOUSE,
          VADANAPALLY, NADUVILKKARA P.O.,
          THRISSUR - 680614, PIN - 680614.

          BY ADV ANUPAMA SUBRAMANIAN


RESPONDENTS:

    1     KERALA STATE CO-OPERATIVE BANK
          REPRESENTED BY ITS AUTHORISED OFFICER,
          SAHAKARANA SATHABDHI MANDIRAM, TUDA ROAD,
          KOVILAKATHUMPADAM, THRISSUR, PIN - 680022.

    2     DEPUTY TAHSILDHAR,
          OFFICE OF THE DEPUTY TAHSILDHAR,
          CHAVAKKAD TALUK, CHAVAKKAD, PIN - 680506.

          SRI.P.C.SASIDHARAN, SC

     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. 13727 OF 2024
                                   -2-

                              JUDGMENT

When this matter was called today,

Sri.P.C.Sasidharan - learned Standing Counsel

for the 1st respondent, 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.3,59,699/- as on

03.04.2024, along with all applicable charges

and interest, provided he pays the same in not

more than 15 equal monthly installments.

2. Smt.Anupama Subramanian - 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 15 equal monthly installments, commencing WP(C) NO. 13727 OF 2024

from 05.05.2024.

Needless to say, if the petitioner defaults

payment of any of the installments as ordered

above, necessary action pursuant thereto can be

taken forward, without having to obtain further

orders from this Court.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 13727 OF 2024

APPENDIX OF WP(C) 13727/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE DEMAND NOTICE DATED 21.12.2023 VIDE REFERENCE NO. RRC NO. 2023/16013/08/10