Satheesh S vs Gic Housing Finance Ltd
2024 Latest Caselaw 9776 Ker

Kerala High Court

Satheesh S vs Gic Housing Finance Ltd on 4 April, 2024

Author: P Gopinath

Bench: P Gopinath

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
          Thursday, the 4th day of April 2024 / 15th Chaithra, 1946
                   IA.NO.1/2024 IN WP(C) NO. 30150 OF 2022
APPLICANTS/PETITIONERS:

  1. SATHEESH S., AGED 50 YEARS, S/O.SREEDHARAN, AMAL COTTAGE, RAMALAM,
     VETTINAD, VATTAPPARA. P.O, THIRUVANATHAPURAM, PIN - 695028
  2. SUJITHA SATHEESH, AGED 42 YEARS, W/O.SATHEESH, AMAL COTTAGE,
     RAMALAM, VETTINAD, VATTAPPARA P.O., THIRUVANATHAPURAM, PIN - 695028

RESPONDENT/RESPONDENT

     GIC HOUSING FINANCE LTD., PTC TOWER FIRST FLOOR S.S KOVIL ROAD,
     THAMAPANOOR, THIRUVANATHAPURAM, REPRESENTED BY ITS AUTHORIZED
     OFFICER, PIN - 695001

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant extension of
time, allowing the petitioners to remit balance installment overdue of
loan account in 10 installments and continue to remit regular installments
till the last payment in interest of justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.SREEKANTH S.NAIR & SANDEEP P JOHNSON, Advocates for the
petitioners, the court passed the following:
                           GOPINATH P., J.
                        ================
                            I.A.No.1 of 2024
                                   in
                       W.P.(C.) No.30150 of 2022
                       =================
                 Dated this the 04th day of April, 2024.


                              ORDER

Having heard the learned counsel for the petitioners and the

learned counsel appearing for the respondent financial institution

and considering the fact that the petitioners have proved their

bonafides by paying a sum of Rs.3,00,000/- towards the liability

mentioned in the judgment, the time for payment of the balance

amount of Rs.3,39,348/- (Rupees three lakhs thirty nine thousand

three hundred and forty eight only) which is stated to be the

amount overdue as on today is extended and the petitioners shall

pay the said amount in three equal monthly instalments

commencing from 20.04.2024 together with any accrued interests

and costs. If any default is committed, it will be open to the

respondent financial institution to continue with the recovery

proceedings against the petitioners. The petitioners shall continue

to pay the regular EMI's on the due dates without fail. It is made

clear that no further extension of time will be considered under any

circumstances.

Sd/-

                                                 GOPINATH P.
DK                                                JUDGE