Vasanthi vs Manager, Kerala State Cooperative Bank ...
2024 Latest Caselaw 14528 Ker

Kerala High Court

Vasanthi vs Manager, Kerala State Cooperative Bank ... on 31 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 19408 OF 2024
PETITIONER:

         VASANTHI
         AGED 58 YEARS
         W/O., SUDHAKARAN IRIMPASSERY HOUSE, KANDANASSERY
         P.O, THRISSUR, PIN - 680102.
         BY ADVS.
         K.I.SAGEER
         K.M.NASARUDHEEN
         MUHAMMED YASIL


RESPONDENT:

         MANAGER, KERALA STATE COOPERATIVE BANK LTD
         KUNNAMKULAM EVENING BRANCH, KUNNAMKULAM P.O
         THRISSUR, PIN - 680503.
         SRI.P.C.SASIDHARAN



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.19408/2024
                                ..2..



                DEVAN RAMACHANDRAN, J.
            =========================
                 W.P.(C)No.19408 of 2024
           ==========================
            Dated this the 31st day of May, 2024

                          JUDGMENT

When this matter was called today, Sri.P.C.Sasidharan -

learned Standing Counsel for the "Kerala State Co-operative

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

outstanding in the Loan Account of the petitioner, as on

30.05.2024, is Rs.9,33,282/-; and that if she is 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.K.I.Sageer - learned counsel for the petitioner, 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 petitioner to pay the total outstanding

amount in the Loan Account, namely, Rs.9,33,282/- as on

30.05.2024, with all applicable charges and interest, in 18

equal monthly installments commencing from 30.06.2024. If

..3..

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

the security documents to her, on proper receipt.

Needless to say, as long as the petitioner pays as per the

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

deferred; but if she defaults 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) 19408/2024

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE NOTICE DATED 03.04.2023 ISSUED BY THE RESPONDENT