E.K. Shynan vs The Catholic Syrian Bank
2024 Latest Caselaw 27723 Ker

Kerala High Court

E.K. Shynan vs The Catholic Syrian Bank on 13 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                       2024:KER:70318

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     FRIDAY, THE 13TH DAY OF SEPTEMBER 2024/22ND BHADRA, 1946

                       WP(C) NO. 32569 OF 2024

PETITIONER:

          E.K. SHYNAN
          AGED 52 YEARS, S/O. KUMARAN,
          ERANDATHARA HOUSE, NAYARAMBALAM P.O.,
          VYPIN, PIN: 682 509, PIN - 682509

          BY ADVS.
          K.R.VINOD
          M.S.LETHA
          GANESH CHANDRAN S.
          ISMAIL SHAHAR




RESPONDENTS:

    1     THE CATHOLIC SYRIAN BANK
          NJARACKAL BRANCH, POPPU AND MARIAM MEMORIAL BUILDING,
          V.P. ROAD, NJARACKAL
          REPRESENTED BY ITS BRANCH MANAGER,
          PIN - 682505

    2     THE BRANCH MANAGER,
          CATHOLIC SYRIAN BANK, NJARACKAL BRANCH,
          POPPU AND MARIAM MEMORIAL BUILDING, V.P. ROAD,
          NJARACKAL, PIN - 682505

          SRI.MADHU RADHAKRISHNAN, S.C. FOR R1


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 32569 of 2024
                                        2
                                                              2024:KER:70318



                               JUDGMENT

Dated this the 13th day of September, 2024

The petitioner is aggrieved by the

dishonour of his cheque, citing a reason, which,

according to the petitioner, is alien to the

provisions of the Negotiable Instruments Act.

When this matter was taken up for consideration,

learned Counsel for the 1st respondent Bank

submitted that the reason for dishonour has been

communicated to the petitioner and a copy of

that communication can be handed over to the

petitioner's Counsel.

In view of the above submission, the writ

petition is closed, directing to handover a copy of

the communication containing the reasons for

dishonour to the learned Counsel for the

petitioner. If the petitioner has any grievance

2024:KER:70318

with respect to the reason stated, he can avail

appropriate remedies.

Sd/-

V.G.ARUN JUDGE ARK

2024:KER:70318

APPENDIX OF WP(C) 32569/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE COPY OF THE CHEQUE BEARING NO.033082 OF SOUTH INDIAN BANK LIMITED, MOONUPEEDIKA BRANCH OF RS.15,00,000/-

EXHIBIT P2 THE COPY OF THE CHEQUE RETURN MEMO ISSUED BY THE 1ST RESPONDENT BANK DATED 16.07.2024

EXHIBIT P3 THE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 19.07.2024