Rosamma Dixon (Dickson) vs Manappuram Finance Through Branch ...
2024 Latest Caselaw 12259 Ker

Kerala High Court

Rosamma Dixon (Dickson) vs Manappuram Finance Through Branch ... on 17 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 17TH DAY OF MAY 2024 / 27TH VAISAKHA, 1946
                           WP(C) NO. 17709 OF 2024
PETITIONER:

              ROSAMMA DIXON (DICKSON)
              AGED 58 YEARS
              VOTER LD KL/15/099/27650, WIFE OF MR. DICKSON AF, 14/418,
              ARASARKADAVIL, MARARIKULAM NORTH, PIN - 688523
              BY ADV G.RAMANATHAN


RESPONDENT:

              MANAPPURAM FINANCE THROUGH BRANCH MANAGER MR. YADHU C REJI
              PUNJAB NATIONAL BANK BUILDING, FIRST FLOOR,
              LOGOS JUNCTION, KALATHIPPADI, KOTTAYAM, KERALA,
              PIN - 686001
              BY ADVS.
              C.HARIKUMAR
              SANDRA SUNNY(K/926/2020)
              ARUN KUMAR M.A(K/1197/2021)
              FARAH JYOTHI PRADEEP(K/1240/2023)



     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
17.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No. 17709 of 2024
                                       2


                             JUDGMENT

Dated this the 17th day of May, 2024

The petitioner owes money to the respondent. The learned

counsel for the respondent, on instructions, submits that

Rs.7,85,877/- is the amount due as on today. The petitioner

sought for permission to pay off the amount in eight equal

monthly instalments.

In view of the limited prayer, this writ petition is disposed of

directing the petitioner to pay off the amount of Rs.7,85,877/-

(Rupees Seven Lakh Eighty Five Thousand Eight Hundred and

Seventy Seven Only) along with future interst in eight equal

monthly instalments, the first instalment will be paid on or before

19.06.2024 and the subsequent instalments will be paid on or

before the 19th day of every succeeding months. The respondent

will be entitled to continue with the recovery proceedings, if the

petitioner fails to remit two consecutive instalments. The coercive

proceedings initiated against the petitioner shall be kept in

abeyance, if the payments are made as directed.

Sd/-

T.R. RAVI JUDGE SK

APPENDIX OF WP(C) 17709/2024

PETITIONER EXHIBITS :

Exhibit P1 ATTACHMENT ORDER DT 6-5-24, WITHOUT STATEMENT OF ACCOUNT Exhibit P2 DETAILS OF LOAN ACCOUNT WRITTEN BY ADVOCATE OF PETITIONER Exhibit P3 SELF DECLARATION ABOUT EMPLOYMENT, SALARY AND SAVINGS AT UNITED KINGDOM, TO REPAY LOAN