Kerala High Court
Kaduthuruthy Urban Co-Op Bank Ltd vs Prasannakumari M.P on 23 June, 2025
OP(DRT)NOs.158,159 & 161 OF 2025
1
2025:KER:44949
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 23RD DAY OF JUNE 2025 / 2ND ASHADHA, 1947
OP (DRT) NO. 158 OF 2025
AGAINST THE ORDER/JUDGMENT IN SA NO.380 OF 2023 OF DEBT
RECOVERY TRIBUNAL- 2, ERNAKULAM
PETITIONER:
KADUTHURUTHY URBAN CO-OP BANK LTD.,
K.NO.399, KADUTHURUTHY, KOTTAYAM-686604,
REP BY ITS AUTHORISED OFFICER,AGED 53,
W/O.SUNIL P MANI,PUTHOORCHENGAMATTATHIL,
PERUVA P.O., MULAKKULAM VILLAGE, VAIKOMTALUK,
KOTTAYAM DISTRICT, PIN - 686605
BY ADV SHRI.VARGHESE C.KURIAKOSE
RESPONDENT:
BIJU JOSEPH,
AGED 56 YEARS
S/O IYPE VARGHESE, NILAPPANA HOUSE, VALACHIRA,
KADUTHURUTHY P.O.,KOTTAYAM, PIN - 686604
THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 23.06.2025, ALONG WITH OP (DRT).159/2025, 161/2025, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(DRT)NOs.158,159 & 161 OF 2025
2
2025:KER:44949
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 23RD DAY OF JUNE 2025 / 2ND ASHADHA, 1947
OP (DRT) NO. 159 OF 2025
AGAINST THE ORDER/JUDGMENT IN SA NO.568 OF 2023 OF DEBT
RECOVERY TRIBUNAL- 2, ERNAKULAM
PETITIONER:
KADUTHURUTHY URBAN CO-OP BANK LTD,
K.NO.399, KADUTHURUTHY, KOTTAYAM-686604,
REP BY ITS AUTHORISED OFFICER, SMT.MINI SUNIL,
AGED 53, W/O SUNIL P MANI,PUTHOOR
CHENGAMATTATHIL,PERUVA P.O.,MULAKKULAM VILLAGE,
VAIKOM TALUK,KOTTAYAM DISTRICT, PIN - 686605
BY ADV SHRI.VARGHESE C.KURIAKOSE
RESPONDENTS:
1 PRASANNAKUMARI M.P.,
AGED 66 YEARS
W/O RAJENDRAN NAIR, APPLICANTS,
MOOSARIPARAMBIL HOUSE, AYAMKUDY,
MUTTUCHIRA,AYAMKUDI P.O., KOTTAYAM, PIN - 686613
2 RAJMOHAN R.,
AGED 40 YEARS
S/O RAJENDRAN NAIR,MOOSARIPARAMBIL HOUSE,
AYAMKUDY, MUTTUCHIRA,AYAMKUDI P.O.,
KOTTAYAM, PIN - 686613
THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 23.06.2025, ALONG WITH OP (DRT).158/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(DRT)NOs.158,159 & 161 OF 2025
3
2025:KER:44949
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 23RD DAY OF JUNE 2025 / 2ND ASHADHA, 1947
OP (DRT) NO. 161 OF 2025
AGAINST THE ORDER/JUDGMENT IN SA NO.308 OF 2017 OF DEBT
RECOVERY TRIBUNAL- 2, ERNAKULAM
PETITIONER:
KADUTHURUTHY URBAN CO-OP BANK LTD,
K.NO.399, KADUTHURUTHY,KOTTAYAM-686604,
REP BY ITS AUTHORISED OFFICER, MINI SUNIL,
AGED 53, W/O SUNIL P MANI, PUTHOOR
CHENGAMATTATHIL,PERUVA P.O.,MULAKKULAM VILLAGE,
VAIKOM TALUK,KOTTAYAM DISTRICT, PIN - 686605
BY ADVS.
SHRI.VARGHESE C.KURIAKOSE
SMT.AMRITHA.J
SHRI.KURUVILLA MATHEW
SHRI.VIPIN C. VARGHESE
RESPONDENTS:
1 NANDANA SIMON,
AGED 31 YEARS
D/O SAIMON, AKASALAYIL HOUSE,KEEZHOOR P.O.,
VAIKOM,KOTTAYAM DISTRICT, PIN - 686605
2 SIMON A.J.,
AGED 68 YEARS
S/O JOHN, AKASALAYIL HOUSE,KEEZHOOR P.O.,
VAIKOM,KOTTAYAM DISTRICT, PIN - 686605
THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 23.06.2025, ALONG WITH OP (DRT).158/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(DRT)NOs.158,159 & 161 OF 2025
4
2025:KER:44949
MOHAMMED NIAS C.P., J
=========================
O.P (DRT) Nos. 158, 159 & 161 of 2025
=========================
Dated this the 23rd day of June, 2025
JUDGMENT
These original petitions are filed with the following prayers;
" i) Issue appropriate orders directing DRT-II Ernakulam
where SA.Nos.380/2023, 568/2023 and 308/2017 are pending to take
up the said matter and dispose of the same at the earliest at any rate
within the shortest span of time and thus secure ends of justice to
the petitioner.
ii) Allow the petitioner to recover the full costs incurred
for the institution and conduct of this Original Petition (DRT) from
the respondents."
2. This Court by order dated 05.06.2025 directed the Registry
to get a report from the Debts Recovery Tribunal-II, Ernakulam, as to
the status of S.A. Nos 380/2023, 568/2023 and 308/2017 and also the
probable time required for the disposal of the same.
3. Pursuant to the above order, a communication has been
received from the Tribunal concerned on 09.06.2025 stating that the
securitisation application can be disposed of within two months. This is
OP(DRT)NOs.158,159 & 161 OF 2025
2025:KER:44949
recorded.
4. Accordingly, there will be a direction to the Debts Recovery
Tribunal-II, Ernakulam, to finally decide S.A. Nos 380/2023, 568/2023
and 308/2017 within two months from the date of receipt of a copy of
the judgment.
The original petition is disposed of as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
LU
OP(DRT)NOs.158,159 & 161 OF 2025
2025:KER:44949
APPENDIX OF OP (DRT) 159/2025
PETITIONER EXHIBITS :
EXHIBIT P1 TRUE PHOTOSTAT COPY OF THE S.A.NO.568/2023
WITHOUT ANNEXURES ON THE FILES OF DRT-II
ERNAKULAM
EXHIBIT P2 TRUE PHOTOSTAT COPY OF THE WRITTEN STATEMENT
FILED BY THE PETITIONER IN S.A.NO.568/2023 ON
THE FILES OF DRT -II ERNAKULAM
OP(DRT)NOs.158,159 & 161 OF 2025
2025:KER:44949
APPENDIX OF OP (DRT) 161/2025
PETITIONER EXHIBITS :
EXHIBIT P1 TRUE PHOTOSTAT COPY OF THE S.A.NO.308/2017
WITHOUT ANNEXURES ON THE FILES OF DRT-II
ERNAKULAM
EXHIBIT P2 TRUE PHOTOSTAT COPY OF THE WRITTEN STATEMENT
FILED BY THE PETITIONER IN S.A.NO.308/2017 ON
THE FILES OF DRT -II ERNAKULAM
EXHIBIT P3 TRUE PHOTOSTAT COPY OF THE LETTER DATED
03.03.2016 SUBMITTED BY THE 2 ND RESPONDENT
OP(DRT)NOs.158,159 & 161 OF 2025
2025:KER:44949
APPENDIX OF OP (DRT) 158/2025
PETITIONER EXHIBITS :
EXHIBIT P1 TRUE PHOTOSTAT COPY OF THE S.A.NO.380/2023
WITHOUT ANNEXURES ON THE FILES OF DRT-II
ERNAKULAM
EXHIBIT P2 TRUE PHOTOSTAT COPY OF THE WRITTEN STATEMENT
FILED BY THE PETITIONER IN S.A.NO.380/2023 ON
THE FILES OF DRT-II ERNAKULAM
// True Copy // PA To Judge
