The Branch Manager vs Sainaba A. P. K
2024 Latest Caselaw 12225 Ker

Kerala High Court

The Branch Manager vs Sainaba A. P. K on 14 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                      RP NO. 485 OF 2024
 AGAINST THE JUDGMENT DATED 30.04.2024 IN WP(C) NO.16682 OF
                 2024 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 AND 2:

    1    THE BRANCH MANAGER
         KERALA GRAMIN BANK, CHEEMENI BRANCH, P.O.
         CHEEMENI, KASARAGOD., PIN - 671313
    2    THE AUTHORIZED OFFICER
         KERALA GRAMIN BANK, CHEEMENI BRANCH, P.O.
         CHEEMENI, KASARAGOD., PIN - 671313
         BY ADV JAWAHAR JOSE


RESPONDENT/WRIT PETITIONER:

         SAINABA A. P. K.
         AGED 71 YEARS
         W/O ABDUL RAHIMAN, ANAKKARAN PUTHIYA PURAYIL,
         KIZHAKKEPEEDIKAYIL, AMATHALA, PETTIKUNDU (P.O.),
         KASARAGOD., PIN - 671313
OTHER PRESENT:

         SMT.AMRUTHA DIWAKAR

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
14.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 R.P.No.485/2024 in
WP(C) No.16682/2024

                               -:2:-




                             O R D E R

Heard.

The amount of `11,40,929/- mentioned in paragraph 3 of

the impugned judgment in fact reflects the total amount in the

loan account and not the overdue amount required for

regularisation. It is only an error apparent on the face of record.

Hence, the review petition is allowed. The impugned judgment is

recalled. A modified judgment is passed in the place of the

impugned judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE Rp