Jainy Jenson vs Kotak Mahindra Bank Ltd
2025 Latest Caselaw 12259 Ker

Kerala High Court

Jainy Jenson vs Kotak Mahindra Bank Ltd on 16 December, 2025

OP (DRT) NOs. 385,388, & 390 OF 2025
                                       1




                                                               2025:KER:96980

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                   THE HONOURABLE MR.JUSTICE BASANT BALAJI

     TUESDAY, THE 16TH DAY OF DECEMBER 2025 / 25TH AGRAHAYANA, 1947

                          OP (DRT) NO. 385 OF 2025

         AGAINST THE ORDER/JUDGMENT DATED IN SA NO.491 OF 2025 OF DEBT

RECOVERY TRIBUNAL, ERNAKULAM


PETITIONERS/APPLICANTS:

     1        JAINY JENSON,
              AGED 52 YEARS
              W/O JENSON PAUL,MALIAKAL HOUSE, 10 F, PARTHENON
              APARTMENTS,MAROTTICHODU, EDAPALLY,ERNAKULAM, PIN - 682024

     2        BABU JOSEPH,
              AGED 68 YEARS
              S/O PAILY JOSEPH,23-521, MALIAKEL HOUSE,RAINBOW GARDEN,
              UNICHIRA,THAIKAVU ROAD, THRIKKAKARA NORTH, ERNAKULAM, PIN -
              682033

     3        JENSON PAUL,
              AGED 55 YEARS
              S/O M.P PAUL,MALIAKAL HOUSE, 10 F, PARTHENON
              APARTMENTS,MAROTTICHODU, EDAPALLY,ERNAKULAM, PIN - 682024

     4        BOBAN JOSEPH MAILAKAL,
              AGED 66 YEARS
              S/O JOSEPH M.C, MALIAKEL HOUSE, ROSE GARDENS,CHUNANGAMVELY,
              VAZHAKULAM, ERNAKULAM, PIN - 682112

     5        MOLY BOBAN MAILAKAL,
              AGED 60 YEARS
              W/O BOBAN JOSEPH,MALIAKEL HOUSE, ROSE GARDENS,
              CHUNANGAMVELY,VAZHAKULAM, ERNAKULAM, PIN - 682112

     6        THYPARAMBIL JOSEPH CHACKO,
              AGED 66 YEARS
              S/O JOSEPH, THAIPARAMBIL, CHUNANGAMVELI,ERUMATHALA,
              VAZHAKULAM, ERNAKULAM, PIN - 683112
 OP (DRT) NOs. 385,388, & 390 OF 2025
                                       2




                                                            2025:KER:96980

           BY ADVS.
           SHRI.JOY GEORGE
           SMT.PRAICY JOSEPH
           SMT.TANYA JOY




RESPONDENTS:

     1     KOTAK MAHINDRA BANK LTD,
           40/9702-UA, KANAKA DAMODAR, VEEKSHANAM ROAD, M.G ROAD,
           ERNAKULAM KOCHI, KERALA, REPRESTENDED BY ITS AUTHORISED
           OFFICER, PIN - 682035

     2     AUTHORIZED OFFICER,
           KOTAK MAHINDRA BANK LTD.40/9702-UA, KANAKA
           DAMODAR,VEEKSHANAM ROAD, M.G ROAD,ERNAKULAM KOCHI, PIN -
           682035


           BY ADVS.
           SRI.PHILIP T.VARGHESE
           SRI.THOMAS T.VARGHESE
           SMT.ACHU SUBHA ABRAHAM
           SMT.V.T.LITHA
           SMT.K.R.MONISHA
           SHRI.JIJO PAUL
           SMT.C.J.JINCY



     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION ON
16.12.2025, ALONG WITH OP (DRT).388/2025, 390/2025, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 OP (DRT) NOs. 385,388, & 390 OF 2025
                                       3




                                                                 2025:KER:96980


                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                   THE HONOURABLE MR.JUSTICE BASANT BALAJI

     TUESDAY, THE 16TH DAY OF DECEMBER 2025 / 25TH AGRAHAYANA, 1947

                          OP (DRT) NO. 388 OF 2025

         AGAINST THE ORDER/JUDGMENT DATED IN SA NO.492 OF 2025 OF DEBT

RECOVERY TRIBUNAL, ERNAKULAM


PETITIONERS/APPLICANTS:

     1        JAINY JENSON,
              AGED 52 YEARS
              W/O JENSON PAUL,MALIAKAL HOUSE,10 F,PARTHENON
              APARTMENTS,MAROTTICHODU, EDAPALLY,ERNAKULAM, PIN - 682024

     2        BABU JOSEPH,
              AGED 68 YEARS
              S/O PAILY JOSEPH,23-521, MALIAKEL HOUSE,RAINBOW GARDEN,
              UNICHIRA,THAIKAVU ROAD, THRIKKAKARA NORTH, ERNAKULAM, PIN -
              682033

     3        JENSON PAUL,
              AGED 55 YEARS
              S/O M.P PAUL,MALIAKAL HOUSE, 10 F PARTHENON
              APARTMENTS,MAROTTICHODU,EDAPALLY ERNAKULAM, PIN - 682024

     4        BOBAN JOSEPH MAILAKAL,
              AGED 66 YEARS
              S/O JOSEPH M.C, MALIAKEL HOUSE, ROSE
              GARDENS,CHUNANGAMVELY,VAZHAKULAM, ERNAKULAM, PIN - 682112

     5        MOLY BOBAN MAILAKAL,
              AGED 60 YEARS
              W/O BOBAN JOSEPH,MALIAKEL HOUSE, ROSE GARDENS,
              CHUNANGAMVELY,VAZHAKULAM,ERNAKULAM, PIN - 682112

     6        THYPARAMBIL JOSEPH CHACKO,
              AGED 64 YEARS
              S/O JOSEPH, THAIPARAMBIL, CHUNANGAMVELI,ERUMATHALA,
              VAZHAKULAM, ERNAKULAM, PIN - 683112
 OP (DRT) NOs. 385,388, & 390 OF 2025
                                       4




                                                             2025:KER:96980


            BY ADVS.
            SHRI.JOY GEORGE
            SMT.PRAICY JOSEPH
            SMT.TANYA JOY


RESPONDENTS/RESPONDENTS:

     1      KOTAK MAHINDRA BANK LTD,
            40/9702-UA, KANAKA DAMODAR,VEEKSHANAM ROAD, M.G
            ROAD,ERNAKULAM KOCHI, KERALA REPRESTENDED BY ITS AUTHROISED
            OFFICER, PIN - 682035

     2      AUTHORIZED OFFICER,
            KOTAK MAHINDRA BANK LTD,40/9702-UA, KANAKA
            DAMODAR,VEEKSHANAM ROAD, M.G ROAD,ERNAKULAM KOCHI, KERALA,
            PIN - 682035


            BY ADVS.
            SRI.PHILIP T.VARGHESE
            SRI.THOMAS T.VARGHESE
            SMT.ACHU SUBHA ABRAHAM
            SMT.V.T.LITHA
            SMT.K.R.MONISHA
            SHRI.JIJO PAUL
            SMT.C.J.JINCY



     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION ON
16.12.2025, ALONG WITH OP (DRT).385/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT) NOs. 385,388, & 390 OF 2025
                                       5




                                                               2025:KER:96980


                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                   THE HONOURABLE MR.JUSTICE BASANT BALAJI

     TUESDAY, THE 16TH DAY OF DECEMBER 2025 / 25TH AGRAHAYANA, 1947

                          OP (DRT) NO. 390 OF 2025

         AGAINST THE ORDER/JUDGMENT DATED IN SA NO.493 OF 2025 OF DEBT

RECOVERY TRIBUNAL, ERNAKULAM


PETITIONERS/APPLICANTS:

     1        JAINY JENSON,
              AGED 52 YEARS
              W/O JENSON PAUL,MALIAKAL HOUSE, 10 F, PARTHENON
              APARTMENTS,MAROTTICHODU, EDAPALLY,ERNAKULAM, PIN - 682024

     2        BABU JOSEPH,
              AGED 68 YEARS
              S/O PAILY JOSEPH,23-521, MALIAKEL HOUSE,RAINBOW GARDEN,
              UNICHIRA, THAIKAVU ROAD, THRIKKAKARA NORTH, ERNAKULAM, PIN -
              682033

     3        JENSON PAUL,
              AGED 55 YEARS
              S/O M.P PAUL,MALIAKAL HOUSE, 10 F, PARTHENON
              APARTMENTS,MAROTTICHODU, EDAPALLY,ERNAKULAM, PIN - 682024

     4        BOBAN JOSEPH MAILAKAL,
              AGED 66 YEARS
              S/O JOSEPH M.C, MALIAKEL HOUSE, ROSE GARDENS,CHUNANGAMVELY,
              VAZHAKULAM, ERNAKULAM, PIN - 682112

     5        MOLY BOBAN MAILAKAL,
              AGED 60 YEARS
              W/O BOBAN JOSEPH,MALIAKEL HOUSE, ROSE GARDENS,
              CHUNANGAMVELY,VAZHAKULAM, ERNAKULAM, PIN - 682112

     6        THYPARAMBIL JOSEPH CHACKO,
              AGED 64 YEARS
              S/O JOSEPH, THAIPARAMBIL, CHUNANGAMVELI,ERUMATHALA,
              VAZHAKULAM, ERNAKULAM, PIN - 683112
 OP (DRT) NOs. 385,388, & 390 OF 2025
                                       6




                                                             2025:KER:96980


            BY ADVS.
            SHRI.JOY GEORGE
            SMT.PRAICY JOSEPH
            SMT.TANYA JOY




RESPONDENTS/RESPONDENTS:

     1      KOTAK MAHINDRA BANK LTD,
            40/9702-UA, KANAKA DAMODAR, VEEKSHANAM ROAD, M.G ROAD,
            ERNAKULAM KOCHI, KERALA REPRESTENDED BY ITS AUTHROISED
            OFFICER, PIN - 682035

     2      AUTHORIZED OFFICER,
            KOTAK MAHINDRA BANK LTD 40/9702-UA, KANAKA
            DAMODAR,VEEKSHANAM ROAD, M.G ROAD,ERNAKULAM KOCHI, KERALA,
            PIN - 682035


            BY ADVS.
            SRI.PHILIP T.VARGHESE
            SRI.THOMAS T.VARGHESE
            SMT.ACHU SUBHA ABRAHAM
            SMT.V.T.LITHA
            SMT.K.R.MONISHA
            SHRI.JIJO PAUL
            SMT.C.J.JINCY



     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION ON
16.12.2025, ALONG WITH OP (DRT).385/2025 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT) NOs. 385,388, & 390 OF 2025
                                       7




                                                            2025:KER:96980

                            JUDGMENT

Dated this the 16th day of December, 2025

The petitioners were directed to remit Rs.10,38,357/- ,

Rs.11,23,314/- and Rs.11,23,314/- respectively on or before

30.08.2025 and the same amount on or before 30.09.2025, the

2nd instalment by the Debt Recovery Tribunal- I, Ernakulam.

Since the petitioners could not remit the first instalment, they

moved an application for extension of time, which was allowed

by the Debt Recovery Tribunal and granted time till

17.10.2025 to pay both instalments. Thereafter, another

application Ext.P4, was filed for extension of time for

compliance of the order, wherein the prayer is to extend the

time to pay the balance amount by one month from

01.09.2025. The said application is now rejected by the Debt

Recovery Tribunal.

2. A counter affidavits are filed by the respondents in all

the writ petitions, where a detailed tabular column showing

the amounts due and the amounts ought to have been remitted

as per the interim order is specifically stated in paragraphs 6 OP (DRT) NOs. 385,388, & 390 OF 2025

2025:KER:96980

and 7. As per the interim order, the petitioners ought to have

remitted Rs. 77,41,284/- in altogether in three S.As., but what

is remitted is Rs.40,00,000/-, and the balance amount to fully

comply with the interim order is Rs.37,41,284/-.

3. In the aforesaid circumstances, the petitioners are

granted time till 31.12.2025 to comply with the interim orders

passed by the Debt Recovery Tribunal in the stay petitions.

4. The learned counsel for the respondent bank submits

that the written statement is already filed and its ripe for

hearing. Taking note of the fact that the written statement is

filed, I direct the Debt Recovery Tribunal - I, Ernakulam, to

take up the S.As itself and dispose of the same as expeditiously

as possible at any rate on or before 28.02.2026.

With the aforesaid directions, the Original Petitions are

disposed of.

Sd/-

BASANT BALAJI JUDGE

AP OP (DRT) NOs. 385,388, & 390 OF 2025

2025:KER:96980

APPENDIX OF OP (DRT) NO. 385 OF 2025

PETITIONER EXHIBITS

Exhibit P 1 TRUE COPY OF THE SECURITIZATION APPLICATION DATED 17.07.2025 WITHOUT ANNEXURES Exhibit P 2 TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 30.05.2025 Exhibit P 3 TRUE COPY OF THE ORDER DATED 30.07.2025 IN I.A NO.

2828/2025OF THE HON'BLE DEBT RECOVERY TRIBUNAL - 1, ERNAKULAM Exhibit P 4 TRUE COPY OF PETITION DATED 15.10.2025 FILED BY THE PETITIONER SEEKING EXTENSION OF TIME AS I.A NO. 4042 OF 2025 Exhibit P 5 TRUE COPY OF THE ORDER DATED 28.10.2025 IN I.A NO.

4042 OF 2025 OF THE HON'BLE DEBT RECOVERY TRIBUNAL

-1, ERNAKULAM RESPONDENT EXHIBITS

Exhibit R1 True copy of the Judgment in WP (C) No. 22004/2025 dated 30.06.2025 Exhibit R1(a) True copy of the Order passed by the Debts Recovery Tribunal I, Ernakulam in IA. No. 3460/2025 in SA No. 491/2025 dated 19.09.2025 OP (DRT) NOs. 385,388, & 390 OF 2025

2025:KER:96980

APPENDIX OF OP (DRT) NO. 388 OF 2025

PETITIONER EXHIBITS

Exhibit P 1 TRUE COPY OF THE SECURITIZATION APPLICATION DATED 17.07.2025 WITHOUT ANNEXURES Exhibit P 2 TRUE COPY OF THE ORDER DATED 05.04.2025 IN M.C NO.168 OF 2025 ADDITIONAL CHIEF JUDICIAL MAGISTRATE ERNAKUALM Exhibit P 3 .TRUE COPY OF THE ORDER DATED 30.07.2025 IN I.A NO. 2829/2025 OF THE HON'BLE DEBT RECOVERY TRIBUNAL -1, ERNAKULAM Exhibit P 4 TRUE COPY OF PETITION DATED 15.10.2025 FILED BY THE PETITIONER SEEKING EXTENSION OF TIME AS I.A NO. 4044 OF 2025 Exhibit P 5 TRUE COPY OF THE ORDER DATED 28.10.2025 IN I.A NO.

4044 OF 2025 OF THE HON'BLE DEBT RECOVERY TRIBUNAL

-1 RESPONDENT EXHIBITS

Exhibit R1 True copy of the Judgment in WP (C) No. 22004/2025 dated 30.06.2025 Exhibit R1(a) True copy of the Order passed by the Debts Recovery Tribunal I, Ernakulam in IA. No. 3462/2025 in SA No. 492/2025 dated 19.09.2025 OP (DRT) NOs. 385,388, & 390 OF 2025

2025:KER:96980

APPENDIX OF OP (DRT) NO. 390 OF 2025

PETITIONER EXHIBITS

Exhibit P 1 TRUE COPY OF THE SECURITIZATION APPLICATION DATED 17.07.2025 WITHOUT ANNEXURES SA 493/2025 DRT

1.ERNAKULAM Exhibit P 2 TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 04.06.2025 IN ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT MC NO 169/2025 Exhibit P 3 TRUE COPY OF THE ORDER DATED 30.07.2025 IN I.A NO.

2830/2025 IN SA 493/2025 OF THE HON'BLE DEBT RECOVERY TRIBUNAL -1, ERNAKULAM Exhibit P 4 TRUE COPY OF PETITION DATED 15.10.2025 FILED BY THE PETITIONER SEEKING EXTENSION OF TIME AS I.A NO. 4046 OF 2025 IN SA 493/2025 DRT 1 ERNAKULAM Exhibit P 5 TRUE COPY OF THE ORDER DATED 28.10.2025 IN I.A NO.

4046 OF 2025 OF THE HON'BLE DEBT RECOVERY TRIBUNAL

-1, ERNAKULAM RESPONDENT EXHIBITS

Exhibit R1 True copy of the Judgment in WP (C) No. 22004/2025 dated 30.06.2025 Exhibit R1(a) True copy of the Order passed by the Debts Recovery Tribunal I, Ernakulam in IA. No. 3464/2025 in SA No. 493/2025 dated 19.09.2025