Thomas K.T vs Paravur Taluk Co-Operative ...
2025 Latest Caselaw 8371 Ker

Kerala High Court

Thomas K.T vs Paravur Taluk Co-Operative ... on 29 April, 2025

                                                           2025:KER:33284
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                   THE HONOURABLE MR. JUSTICE S.MANU

      TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947

                          WP(C) NO. 17168 OF 2025

PETITIONER:

             THOMAS K.T.
             AGED 63 YEARS
             S/O THOMAS, KALLARACKKAL HOUSE, THURUTHOOR,
             PUTHENVELIKKARA P.O., NORTH PARAVUR, ERNAKULAM, PIN -
             683594

             BY ADV P.K.SREEVALSAKRISHNAN


RESPONDENTS:

     1       PARAVUR TALUK CO-OPERATIVE AGRICULTURAL AND RURAL
             DEVELOPMENT BANK
             LTD. NO.E 1193, ANDALATTU TOWER CHENDAMANGALAM
             JUNCTION, NORTH PARAVUR, REPRESENTED BY ITS SECRETARY,
             PIN - 683520

     2       JUNIOR INSPECTOR /SPECIAL SALE OFFICER
             PARAVUR TALUK CO-OPERATIVE AGRICULTURAL AND RURAL
             DEVELOPMENT BANK LTD. NO.E 1193, ANDALATTU TOWER
             CHENDAMANGALAM JUNCTION NORTH PARAVUR, PIN - 683520

             SRI.ANOOP V NAIR-

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   29.04.2025,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No. 17168 of 2025               -2-




                                                                2025:KER:33284


                                JUDGMENT

Dated this the 29th day of April, 2025

Petitioner seeks installment facility for repayment of the

outstanding amount.

2. The learned Standing Counsel for the respondent

submitted that the overdue amount as on today is Rs.16,47,714/-.

He also pointed out that the petitioner has not made any payment

after 2018. He further submitted that if the petitioner makes

payment of a substantial amount within a short period, the Bank is

not against granting installment facility to the petitioner.

Therefore this writ petition is disposed of with a direction to the

respondent Co-operative Society to consider the request of the

petitioner for installment facility on condition that the petitioner

makes payment of Rs.3,00,000/- (Rupees Three Lakhs only) within

three weeks from today and approach the Bank for appropriate

installment arrangement. It is made clear that in case the petitioner

fails to make payment as directed above, it will be open to the

respondents to proceed against the petitioner in accordance with

law.

Sd/-

S. MANU JUDGE

sbk/-

2025:KER:33284

APPENDIX OF WP(C) 17168/2025

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LETTER ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 22.02.2025

Exhibit P2 THE TRUE COPY OF THE SALE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 24-04-2025