Majo P A vs Sundaram Home Finance Limited
2024 Latest Caselaw 14660 Ker

Kerala High Court

Majo P A vs Sundaram Home Finance Limited on 31 May, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                      THE HONOURABLE MR.JUSTICE N.NAGARESH
              Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
                      IA.NO.1/2024 IN WP(C) NO. 2968 OF 2024
PETITIONER:

     MAJO P. A., AGED 30 YEARS, PALLISSERY HOUSE, AVANUR P.
     O.,AVANUR,THRISSUR,PIN-680547

RESPONDENTS:

  1. SUNDARAM HOME FINANCE LIMITED, REPRESENTED BY AUTHORISED
     OFFICER,REGISTERED OFFICE 21 PATULLOS ROAD,CHENNAI,PIN-600002
  2. MANAGER SUNDARAM HOME FINANCE LIMITED, DOOR NO 5/508/13 SECOND
     FLOOR, FAIR TRADE CENTER TUDA ROAD ASWINI JUNCTION, THIRUVAMBADI
     POST, THRISSUR,PIN-680022

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time for
petitioner to remit the balance overdue amount as per the Judgment in
WP(C) 2968 of 2024 dated 30.01.2024 in 6 equal instalments.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, this court's Final order dated
30.01.2024 and upon hearing the arguments of SHRI. JAZIL DEV FERDINANTO,
Advocate for the petitioner and of SHRI. S. AMBILY, Advocate for R1, the
court passed the following:
                        N. NAGARESH, J.
              --------------------------------------------
                         I.A.No.1 of 2024
                                  in
                   W.P.(C) No.2968 of 2024
           -------------------------------------------------
           Dated this the 31st day of May, 2024


                             ORDER

Standing Counsel submits that even as per judgment

dated 30.01.2024, there is a default of ₹1,37,838/- as on

today and another EMI will fall due tomorrow.

2. Counsel for the petitioner submits that the

petitioner will pay an amount of ₹50,000/- on 03.06.2024 and

a further amount of ₹50,000/- on or before 07.06.2024.

Post on 10.06.2024.

Sd/-

N. NAGARESH JUDGE ams