Vijayakumari R vs The Kerala State Co-Operative Bank Ltd
2024 Latest Caselaw 15816 Ker

Kerala High Court

Vijayakumari R vs The Kerala State Co-Operative Bank Ltd on 6 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                       WP(C) NO. 12477 OF 2024
PETITIONER:

          VIJAYAKUMARI R
          AGED 60 YEARS
          W/O SURA, CHARUVILA PUTHEN VEEDU, KUTTIMOODU,
          THALIKUZHY, TRIVANDRUM, PIN - 695612.

          BY ADVS.
          NAVANEETH.N.NATH
          GAUTHAM KRISHNA E.J.
          ABHIRAMI S.


RESPONDENTS:

    1     THE KERALA STATE CO-OPERATIVE BANK LTD
          H.O:P.B. NO. 6515, COBANK TOWERS, VIKAS BHAVAN,
          P.O. PALAYAM, TRIVANDRUM.
          REPRESENTED BY THE AUTHORISED OFFICER, PIN - 695033.

    2     DEPUTY TAHSILDAR
          TAHSILDAR TALUK OFFICE CHIVAYINKUZHU,
          MINI CIVIL STATION BUILDING, ATTINGAL,
          TRIVANDRUM., PIN - 695101.

    3     THE DISTRICT COLLECTOR
          DISTRICT COLLECTORATE CIVIL STATION
          KUDAPPANANKKUNNU, THIRUVANANTHAPURAM,
          PIN - 695043.

          BY ADV
          THOMAS ABRAHAM
          SMT.MABLE C.KURIAN, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12477 OF 2024
                                    -2-

                             JUDGMENT

When this matter was called today,

Sri.Thomas Abraham - learned Standing Counsel

for the respondent - Bank, submitted that, if

the petitioner is interested, she can be allowed

to pay off the total amount in her loan account,

which is a sum of Rs.18,25,265/- as on

26.03.2024, along with all applicable charges

and interest, provided she pays the same in not

more than 18 equal monthly instalments.

2. Sri.Navaneeth N.Nath - 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 18 equal monthly instalments, commencing from

15.07.2024.

WP(C) NO. 12477 OF 2024

Needless to say, if the petitioner continues

to pay as afore, all action pursuant to Ext.P1

will stand deferred; but if she defaults payment

of any two instalments 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. 12477 OF 2024

APPENDIX OF WP(C) 12477/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE DEMAND NOTICE DATED 29.9.23 BEARING NO. RRCNO. 2023/12845 / 01 FROM THE RESPONDENT BANK