Venugopal B K vs Assistant Registrar Of Co-Operative ...
2024 Latest Caselaw 16489 Ker

Kerala High Court

Venugopal B K vs Assistant Registrar Of Co-Operative ... on 11 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                   WP(C) NO. 11422 OF 2024
PETITIONERS:

    1     VENUGOPAL B K
          AGED 56 YEARS
          S/O BALAKRISHNAN, MELOTTIL VEEDU , PONAKAM,
          MAVELIKKARA P.O, MAVALIKKARA THEKKEKARA VILLAGE
          MAVELIKKARA TALUK, ALAPPUZHA DISTRICT., PIN -
          690506
    2     SARATH M V
          AGED 29 YEARS
          S/O SASIDHRAN VENUGOPAL B.K MELOTTIL VEEDU ,
          PONAKAM, MAVELIKKARA P.O, MAVALIKKARA THEKKEKARA
          VILLAGE MAVELIKKARA TALUK, ALAPPUZHA DISTRICT,, PIN
          - 690506
          BY ADVS.
          AJITH MURALI
          SWAPNA VIJAYAN
          MOHANAN M.K.


RESPONDENTS:

    1     ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
          OFFICE OF THE ASSISTANT REGISTRAR (GENERAL),
          MAVELIKKARA P.O , MAVELIKKARA TALUK , ALAPPUZHA
          DISTRICT., PIN - 690101
    2     THE SECRETARY
          THEKKEKARA SERVICE CO-OPERATIVE BANK NO.A-218,
          PONAKAM , MAVILKKARA P.O,,ALAPPUZHA DISTRICT,, PIN
          - 690101
          BY ADVS.
          V.VISAL AJAYAN
          A.SREEPRIYA(K/001393/2000)



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.11422/2024
                               ..2..



              DEVAN RAMACHANDRAN, J.
          =========================
               W.P.(C)No.11422 of 2024
         ==========================
          Dated this the 11th day of June, 2024

                         JUDGMENT

When this matter was called today, Sri.V.Vishal Ajayan -

learned Standing Counsel for the "Thekkekara Service Co-

operative Bank" ('Bank' for short), submitted that, the total

outstanding in the Loan Account of the petitioners, as on

10.06.2024, is Rs.8,81,860/-; and that if they are willing to pay

the same in not more than 18 equal monthly installments, his

client will not stand in the way of this Court disposing of this

writ petition on such terms.

2. Sri.Ajith Murali - learned counsel for the petitioners,

fully agreed to the afore and prayed that this Writ Petition be

thus ordered.

In the afore circumstances, I allow this Writ Petition,

granting liberty to the petitioners to pay the total outstanding

amount in the Loan Account, namely, Rs.8,81,860/- as on

10.06.2024, with all applicable charges and interest, in 18

equal monthly installments commencing from 15.07.2024. If

..3..

this is done, the Bank shall close the loan account and return

the security documents to them, on proper receipt.

Needless to say, as long as the petitioners pay as per the

above directions, all further action pursuant to Ext.P1 will stand

deferred; but if they default payment of any two installments

as ordered above, the Bank will be at full liberty to invoke

appropriate remedies for recovery of the total balance amount

as per law, without having to obtain any further orders from

this Court.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR

..4..

APPENDIX OF WP(C) 11422/2024

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE AWARD IN A.R.C NO.1250/2022 DATED 12.07.2022 ISSUED BY THE 1ST RESPONDENT.