Kerala High Court
Fredy K Thazhath vs Vattanathra Service Co-Operative Bank ... on 29 April, 2025
2025:KER:33337
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. 17204 OF 2025
PETITIONERS:
1 FREDY K THAZHATH
AGED 59 YEARS
S/O T A, KUNJANTHONY, THAZAHATH HOUSE,
CHENDAMKULAM ROAD, VATTANATHARA P.O THRISSUR,
PIN - 680302
2 JAYADEVI
AGED 56 YEARS
W/O FREDY K THAZHATH, THAZAHATH HOUSE,
CHENDAMKULAM ROAD, VATTANATHARA P.O,
THRISSUR, PIN - 680302
BY ADVS.
M.A.SULFIA
ABDUL JALEEL.A
RESPONDENTS:
1 VATTANATHRA SERVICE CO-OPERATIVE BANK LTD
MUKUNTHAPURAM, REPRESENTED BY ITS
SECRETARY/MANAGER, VATTANTHRA P.O,
THRISSUR, PIN - 680302
2 THE SPECIAL SALE OFFICER
(VATTANATHRA SCB GROUP), ASSISTANT REGISTRAR (G)
OFFICE, MUKUNDAPURAM, THRISSUR, PIN - 680302
3 STATE OF KERALA, REPRESENTED BY THE REGISTRAR OF
COOPERATIVE SOCIETIES,
DEPARTMENT OF CO-OPERATIVE SOCIETY, THRIVANDRUM,
PIN - 695014
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:33337
W.P.(C).No.17204 of 2025
:2:
S. MANU, J.
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W.P.(C).No.17204 of 2025
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Dated this the 29th day of April, 2025
JUDGMENT
Exts.P1 and P1(a) awards were passed against the
petitioners on 27.04.2023 by the 2nd respondent. The
petitioners submitted that there was no notice or intimation
regarding the hearing and the awards were passed ex-
parte. The petitioners have submitted Exts.P3 and P3(a)
applications for setting aside ex-parte awards. Those
applications were filed on 03.04.2025.
The learned counsel for the petitioners submitted
that the petitioners will be satisfied if a direction is issued to
the 2nd respondent to consider and pass orders on Exts.P3
and P3(a) applications. Without expressing any opinion on
merits, this writ petition is disposed of directing the 2 nd
respondent to consider Exts.P3 and P3(a) applications in
accordance with law and pass appropriate orders after
2025:KER:33337
affording an opportunity of being heard to the petitioners
and Co-operative Bank within a period of two months from
the date of receipt of a copy of this judgment.
sd/-
S.MANU, JUDGE.
Raj.
2025:KER:33337
APPENDIX OF WP(C) 17204/2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE AWARD DATED
27/04/2023 IN FILE NO. 1392/23 (ML
22174) PASSED BY THE 2ND RESPONDENT
Exhibit P1(a) THE TRUE COPY OF THE AWARD DATED
27/04/2023 IN FILE NO. 1398/23 (ML
22194) PASSED BY THE 2ND RESPONDENT
Exhibit P2 A TRUE COPY OF DEMAND NOTICES DATED
27/01/2024 (EP 207/24 & 212/24) ISSUED
BY THE 2ND RESPONDENT IN FILE NO.
1392/23 (ML 22174)
Exhibit P2(a) A TRUE COPY OF DEMAND NOTICES DATED
27/01/2024 (EP 207/24 & 212/24) ISSUED
BY THE 2ND RESPONDENT IN FILE NO.
1398/23 (ML 22194)
Exhibit P3 THE TRUE COPY OF APPLICATIONS DATED
3/04/2025 FILED FOR SETTING ASIDE EX-
PARTE AWARD IN FILE NO. 1392/23 (ML
22174)
Exhibit P3(a) THE TRUE COPY OF APPLICATIONS DATED
3/04/2025 FILED FOR SETTING ASIDE EX-
PARTE AWARD IN FILE NO. 1398/23 (ML
22194)
Exhibit P4 THE TRUE COPY OF DISCHARGE
SUMMARY/MEDICAL RECORDS DATED 11/2/2020
ISSUED BY THE DEPARTMENT OF CARDIOLOGY
Exhibit P5 THE TRUE COPY OF DISCHARGE SUMMARY
DATED 14/1/2021 SERVED FROM NHC
HOSPITAL, THRISSUR
Exhibit P6 THE TRUE COPY OF THE JUDGMENT IN WP(C)
NO. 42013/2024 DATED 10/03/2025
