T.K. Pradeep Kumar vs Karannur Service Co-Operative Bank Ltd
2024 Latest Caselaw 9364 Ker

Kerala High Court

T.K. Pradeep Kumar vs Karannur Service Co-Operative Bank Ltd 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. 1968 OF 2024
PETITIONER:

          T.K. PRADEEP KUMAR, AGED 59 YEARS
          S/O VIJAYAN, 'LAKSHMI NIVAS', THAYOLI KAMMILI, ELATHUR
          P.O, ELATHUR AMSOM DESOM, KOZHIKODE, PIN - 673303

          BY ADVS.
          SRINATH GIRISH
          P.JERIL BABU



RESPONDENT:

          KARANNUR SERVICE CO-OPERATIVE BANK LTD
          NO.F-1244, ELATHUR P.O, ELATHUR AMSOM DESOM, KOZHIKODE.
          REPRESENTED BY ITS SECRETARY, PIN - 673303

          BY ADV SANIL CHANDRAN K.V.


     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. 1968 OF 2024
                                 2


                             JUDGMENT

When this matter was called today, Sri.Sanil Chandran K.V.

- learned Standing Counsel for "Karannur Service Co-operative

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

outstanding in the loan account of the petitioner, as on

03.04.2024, is Rs.36,70,316/-; 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.Srinath Girish P. - 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.36,70,316/- 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 pursuant WP(C) NO. 1968 OF 2024

thereto can be taken forward, without having to obtain further

orders from this Court.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 1968 OF 2024

APPENDIX OF WP(C) 1968/2024

PETITIONER EXHIBITS

Exhibit P1 7. A TRUE COPY OF THE EXECUTION PETITION E.P 710/2022 IN ARC NO.2855/2017 DATED 16-12-2022 ON THE FILE OF THE SUB COURT, KOZHIKODE - I ADDL