Joji C Mammen vs Inspector Of Co-Operative ...
2024 Latest Caselaw 9360 Ker

Kerala High Court

Joji C Mammen vs Inspector 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. 7846 OF 2024
PETITIONER:

          JOJI C MAMMEN, AGED 54 YEARS
          S/O. MAMMEN K.C, KARINGATTIL, THALACHIRA ERAM P.O,
          VADASSERIKKARA, PATHANAMTHITTA, PIN - 689664

          BY ADVS.
          BOBY THOMAS
          WINSTON K.V



RESPONDENTS:

    1     INSPECTOR OF CO-OPERATIVE SOCIETIES/SPECIAL SALE
          OFFICER, PRIMARY CO-OPERATIVE AGRICULTURAL & RURAL
          DEVELOPMENT BANK LTD. NO.PT232, PAZHAVANGADI P.O,
          RANNY, PATHANAMTHITTA, PIN - 689673

    2     PRIMARY CO-OPERATIVE AGRICULTURAL & RURAL DEVELOPMENT
          BANK LTD. NO.PT232, PAZHAVANGADI P.O, RANNY,
          PATHANAMTHITTA, REPRESENTED BY ITS SECRETARY - 689673

          BY ADVS.
          P.Ramakrishnan
          PREETHI RAMAKRISHNAN (P-212)(K/000726/1987)
          C.ANIL KUMAR(K/000906/1993)
          PRATAP ABRAHAM VARGHESE(K/000235/2005)
          GOKUL KRISHNA(K/001228/2022)
          MANOJKUMAR G.(K/1202/2024)
          ASHOK MENON(K/1712/2024)


     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. 7846 OF 2024
                                   2


                             JUDGMENT

When this matter was called today, Sri.P.Ramakrishnan -

learned Standing Counsel for "Primary Co-operative

Agricultural and Rural Development Bank Ltd." ('Society' for

short), submitted that, the total outstanding in the loan account

of the petitioner, as on 03.04.2024, is Rs.15,23,182/-; and that if

he is 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.Boby Thomas - 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.15,23,182/- as on

03.04.2024, along with all applicable charges and interest, in

20 equal monthly installments, commencing from 15.05.2024.

Needless to say, if the petitioner makes default on

payment of two installments as ordered above, further action WP(C) NO. 7846 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. 7846 OF 2024

APPENDIX OF WP(C) 7846/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF AUCTION NOTICE DATED 01.02.2024 ISSUE BY THE SECOND RESPONDENT