Annie Augustine vs The Federal Bank Limited
2024 Latest Caselaw 30183 Ker

Kerala High Court

Annie Augustine vs The Federal Bank Limited on 24 October, 2024

                                                       2024:KER:80683
W.A.No.1685/2024
                                   1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

                                   &

                   THE HONOURABLE MR. JUSTICE S.MANU

 THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                          WA NO. 1685 OF 2024

             AGAINST THE JUDGMENT DATED 30.09.2024 IN WP(C)

             NO.33441 OF 2024 OF HIGH COURT OF KERALA

APPELLANT/PETITIONER:

             ANNIE AUGUSTINE,
             AGED 75 YEARS
             1829, PALLIPARAMBIL HOUSE, KALOOR P.O.
             KOCHI, PIN - 682017


             BY ADVS.
             M.R.RAJESH
             JOHN VARGHESE
             T.SAJI
             SANDHYA E.S.



RESPONDENTS/RESPONDENTS:

     1       THE FEDERAL BANK LIMITED,
             FEDERAL CHAMBERS, PERUMBAVOOR BRANCH, REPRESENTED
             THE MANAGER,PERUMBAVOOR,KERALA, PIN - 683542

     2       THE ASSISTANT VICE PRESIDENT,
             (AUTHORIZED OFFICER UNDER SARFAESI ACT),FEDERAL
             BANK LOAN COLLECTION & RECOVERY DEPARTMENT,FEDERAL
             TOWERS, MARINE DRIVE, ERNAKULAM, PIN - 682031

     3       SRI.GEORGE.C.A
             CHOOLACKAL HOUSE POOPPANI ROAD. PERUMBAVUR P.O
             PHONE:-9447293472, PIN - 682542
                                                           2024:KER:80683
W.A.No.1685/2024
                                  2


     4       SRI.THOMAS.K.A
             ANATHANAM PANACHEPALLI P.O.(VIA) KOOVAPPALLY,
             KANJIRAPPALLY KOTTAYAM DISTRICT,, PIN - 686518

     5       SRI. MATHEW. V.M
             AZHAKULATHIL HOUS, SOORYANELLI P.O. IDUKKI,
             PIN - 685618

     6       SMT. DHANYA GEORGE
             CHOOLAKKAL HOUSE, POOPANI ROAD, PERUMBAVOOR
             ERNAKULAM, PIN - 682542

     7       SRI. NIBU LUKOSE
             MOZHOOR HOUSE, KOTTODIMUKKU, MANJUMMEL P.O.
             UDYOGAMANDAL, ERNAKULAM, PIN - 683501

     8       SRI. SATHEESHKUMAR
             S.N.SADANAM, POOPANI ROAD, PERUMBAVOOR ERNAKULAM,
             PIN - 683542


             BY ADV P.PAULOCHAN ANTONY P


      THIS    WRIT   APPEAL   HAVING   COME   UP   FOR   ADMISSION   ON
24.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                               2024:KER:80683
W.A.No.1685/2024
                                      3



                                   JUDGMENT

Dated this the 24th day of October, 2024

Nitin Jamdar, C.J.

Heard Mr.M.R.Rajesh, learned counsel for the Appellant and Mr.P.Paulochan Antony, learned counsel for the Respondent No.1.

2. This is yet another petition filed under Article 226 of the Constitution of India, which seeks to question and seek relief in respect of proceedings initiated by the Bank under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act). Time and again the Hon'ble Supreme Court has cautioned against exercise of writ jurisdiction when there is a remedy available under the SARFAESI Act.

3. In the light thereof, the learned counsel for the Appellant states that he will approach the Debt Recovery Tribunal. Keeping all contentions of the parties open, we dispose of the appeal.

Sd/-

Nitin Jamdar Chief Justice

Sd/-

S. Manu Judge vgd/25/10