Sarojini K V vs The Branch Manager
2024 Latest Caselaw 9648 Ker

Kerala High Court

Sarojini K V vs The Branch Manager on 4 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                      WP(C) NO. 13663 OF 2024
PETITIONER:

          SAROJINI K V, AGED 72 YEARS,
          W/O RAGHAVAN SAROJAM HOUSE
          MURIYAD P O KANNUR, PIN - 670671.

          BY ADVS.
          DILISH JOHN
          RESHMA MOHAN
          AMBADI KANNAN


RESPONDENT:

          THE BRANCH MANAGER
          KERALA STATE FINANCIAL ENTERPRISE LTD.
          KOOTHUPARAMBA BRANCH KANNUR,
          PIN - 670643.

          SRI.SALIL NARAYANAN K.A., SC
          SMT.BINDHU MOHAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13663 OF 2024
                              -2-

                         JUDGMENT

When this matter was called today, Smt.Bindu

Mohan - learned counsel for the KSFE, submitted

that, if the petitioner is interested, she can

be allowed to pay off the total amount in her

son's loan account, which is a sum of

Rs.7,46,501/- as on 04.04.2024, along with all

applicable charges and interest, provided she

pays the same in not more than 15 equal monthly

installments.

2. Sri.Dilish K.John - 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 from

15.05.2024.

WP(C) NO. 13663 OF 2024

Needless to say, if the petitioner continues

to pay as afore, all action pursuant to Ext.P4

will stand deferred; but if she defaults payment

of any two consecutive installments as ordered

above, necessary action for recovery can be

taken forward, without having to obtain further

orders from this Court.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 13663 OF 2024

APPENDIX OF WP(C) 13663/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE TAX RECEIPT PERTAINING THE SURVEY NO. 23/146 OF PATTIYAM VILLAGE DATED 04.07.2023

EXHIBIT P2 THE TRUE COPY OF THE FIR NO.8/2021 OF CHITRAKONDA POLICE STATION, ODISHA DATED 13.01.2021 REGISTERED AGAINST THE PETITIONER'S SON NAMED GIRISH

EXHIBIT P3 THE TRUE COPY OF THE MEDICAL CERTIFICATE OF PETITIONER'S HUSBAND ISSUED BY A MEDICAL PRACTITIONER DATED 11.04.2023

EXHIBIT P4 THE TRUE COPY OF THE NOTICE DATED 26.05.2022 ISSUED BY THE RESPONDENT FINANCIAL ENTERPRISE TO THE PETITIONER'S SON