Sreeja Kumari vs Kerala State Financial Enterprises Ltd
2024 Latest Caselaw 14195 Ker

Kerala High Court

Sreeja Kumari vs Kerala State Financial Enterprises Ltd on 29 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                       WP(C) NO. 19304 OF 2024


PETITIONER:

          SREEJA KUMARI, AGED 35 YEARS, W/ O GINU. P,
          CHANDRA VILASOM, MYLACHAL, DALUMMUGHAM P.O.
          THIRUVANANTHAPURAM DISTRICT., PIN - 695125

          BY ADVS.
          G.SUDHEER
          R.HARIKRISHNAN (H-308)
          SMRITHI S.S.


RESPONDENTS:

    1     KERALA STATE FINANCIAL ENTERPRISES LTD.
          KERALA STATE FINANCIAL ENTERPRISES LTD.,
          REPRESENTED BY ITS MANAGER, AMBOORI BRANCH,
          THIRUVANANTHAPURAM, PIN - 695505

    2     SPECIAL DEPUTY TAHSILDAR ( REVENUE RECOVERY),
          OFFICE OF SPECIAL DEPUTY TAHSILDAR (KSFE LTD.)
          SPECIAL DEPUTY TAHSILDAR ( REVENUE RECOVERY),
          OFFICE OF SPECIAL DEPUTY TAHSILDAR (KSFE LTD.),
          1ST FLOOR, S.N. COMPLEX, MAIN ROAD, NEYYATTINKARA,
          THIRUVANANTHAPURAM -, PIN - 695121


          SRI.SALIL NARAYANAN K.A., SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 19304/24
                                    2

                          JUDGMENT

When this matter was called today, the learned Standing

Counsel for the respondent-Bank, submitted that the loan account

of the petitioner involved in this case can be settled for a total

amount of Rs.9,86,555/-, as on 30.06.2024, along with all

applicable charges and interest, provided same is paid by her in

not more than 18 equal monthly installments.

2. The learned counsel for the petitioner - Sri.G.Sudheer,

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 18 equal

monthly installments commencing from 30.06.2024.

Needless to say, if the amounts as afore are paid by the

petitioner, the account will stand closed and the Bank will return

to her all security documents as are necessary; but, if on the

contrary, any two installments are defaulted, the benefit of this

judgment will be lost to her and the Bank will be at full liberty to

pursue further action pursuant to Exts.P2 and P3 without having

to obtain further orders from this Court.

It is also needless to say, therefore, that as long as the

amounts as afore are paid, all further action pursuant to Exts.P2

and P3 will stand deferred.

Sd/-

RR                                       DEVAN RAMACHANDRAN
                                              JUDGE



                APPENDIX OF WP(C) 19304/2024

PETITIONER EXHIBITS
Exhibit P1          COPY   OF   THE   DEMAND   NOTICE   DATED

28.9.2022 ISSUED BY THE 1ST RESPONDENT Exhibit P2 COPY OF THE NOTICE ISSUED UNDER SECTION 7 OF REVENUE RECOVERY ACT BY 2ND RESPONDENT Exhibit P3 COPY OF THE NOTICE ISSUED UNDER SECTION 34 OF REVENUE RECOVERY ACT BY 2ND RESPONDENT