Lekha L vs The Yeroor Service Co-Operative Bank ...
2024 Latest Caselaw 13877 Ker

Kerala High Court

Lekha L vs The Yeroor Service Co-Operative Bank ... on 28 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                     WP(C) NO. 18123 OF 2024
PETITIONER:

         LEKHA L.
         AGED 48 YEARS
         VADAKKEVILA VEEDU, NADUKKUNNUMPURAM, YEROOR POST -
         KOLLAM DISTRICT., PIN - 691 312
         BY ADVS.
         P.K.VIJAYAMOHANAN
         AKHIL SUSEENDRAN


RESPONDENTS:

    1    THE YEROOR SERVICE CO-OPERATIVE BANK LIMITED NO.
         1816,
         REPRESENTED BY ITS SECRETARY, YEROOR POST - KOLLAM
         DISTRICT., PIN - 691 312
    2    THE SPECIAL SALE OFFICER,
         MATHRA S.C.B. GROUP, OFFICE OF THE ASSISTANT
         REGISTRAR OF CO- OPERATIVE SOCIETIES (GENERAL),
         PUNALUR, PIN - 691 305
         BY ADVS.
         P.N.MOHANAN
         C.P.SABARI(K/973/2010)
         AMRUTHA SURESH(K/000971/2016)
         GILROY ROZARIO(K/399/2021)


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No. 18123 of 12024
                                  2

                               JUDGMENT

Dated, this the 28th day of May 2024

When this matter was called today, Adv. Amrutha

Suresh - learned counsel for the first respondent,

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.6,34,741/- as on

07.05.2024, along with all applicable charges and

interest, provided she pays the same in not more

than 15 equal monthly instalments.

2. Sri.P.K.Vijayamohanan - learned counsel for

the petitioner, accepted the afore suggestion.

3. 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 15 equal monthly

instalments commencing from 30.06.2024.

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

SSG

APPENDIX OF WP(C) 18123/2024

PETITIONER'S EXHIBITS Exhibit P1 THE TRUE COPY OF THE NOTICE DATED 07.05.2024 ISSUED BY THE 2ND RESPONDENT Exhibit P2 THE TRUE COPY OF THE REPRESENTATION DATED 10.05.2024 SUBMITTED BY THE PETITIONER TO THE RESPONDENTS