Lakshmi K vs Pattambi Primary Co-Operative ...
2024 Latest Caselaw 15825 Ker

Kerala High Court

Lakshmi K vs Pattambi Primary Co-Operative ... 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. 12762 OF 2024
PETITIONER:

          LAKSHMI K
          AGED 78 YEARS
          W/O LATE KRISHNAN KUTTY, KAVATHIYATTIL HOUSE
          VADANAMKURUSSI PO, ONGALLUR-2 PATTAMBI,
          PALAKKAD, PIN - 679121.

          BY ADV LATHEEF P.K.


RESPONDENT:

          PATTAMBI PRIMARY CO-OPERATIVE AGRICULTURAL RURAL
          DEVELOPMENT BANK LTD,
          REPRESENTED BY ITS SECRETARY NO. P. 1413 PATTAMBI,
          PALAKKAD, PIN - 679303.

          BY ADVS.
          SHIFANA M.
          MUHAMMED YASEEN.M(K/582/2023)


     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. 12762 OF 2024
                              -2-

                           JUDGMENT

When this matter was called today,

Sri.Shifana M. - 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.2,55,978/- as on

06.06.2024, along with all applicable charges

and interest, provided she pays the same in not

more than 12 equal monthly instalments.

2. Sri.Latheef Puthukkattil - 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 12 equal monthly instalments, commencing from

15.07.2024.

WP(C) NO. 12762 OF 2024

Needless to say, if the petitioner continues

to pay as afore, all action pursuant to Ext.P2

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. 12762 OF 2024

APPENDIX OF WP(C) 12762/2024

PETITIONER EXHIBITS

EXHIBIT P-1 A TRUE COPY OF THE LOAN PASSBOOK UNDATED

EXHIBIT P-2 A TRUE COPY OF THE NOTICE ISSUED BY RESPONDENT BANK DATED 04-03-2024