Arya Raj. M vs The Registrar Cooperative Societies
2026 Latest Caselaw 158 Ker

Kerala High Court

Arya Raj. M vs The Registrar Cooperative Societies on 8 January, 2026

                                                            2026:KER:1069
W.P (C) No.28078/2025              -1-

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                  THE HONOURABLE MR. JUSTICE GOPINATH P.

      THURSDAY, THE 8TH DAY OF JANUARY 2026 / 18TH POUSHA, 1947

                         WP(C) NO. 28078 OF 2025

PETITIONER/S:

      1      ARYA RAJ. M
             AGED 24 YEARS
             D/O RAJ KUMAR, GOKULAM, VELLURKONAM, KUVALASSERY P.O,
             THIRUVANANTHAPURAM, PIN - 695512

      2      RAMYA RAJ. M
             AGED 28 YEARS
             D/O RAJ KUMAR, GOKULAM, VELLURKONAM, KUVALASSERY P.O,
             THIRUVANANTHAPURAM, PIN - 695512

      3      SUKUMARAN NAIR
             AGED 88 YEARS
             S/O GOPALA PILLA, GOKULAM, VELLURKONAM, KUVALASSERY
             P.O, THIRUVANANTHAPURAM, PIN - 695512


             BY ADV SHRI.G.RENJITH


RESPONDENT/S:

      1      THE REGISTRAR COOPERATIVE SOCIETIES
             OFFICE OF THE REGISTRAR OF COOPERATIVE SOCIETIES,
             JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD P.O,
             KERALA, PIN - 695014

      2      OORUTTAMBALAM SERVICE CO OPERATIVE BANK LTD
             REPRESENTED BY ITS SECRETARY MALAYINKEEZHU -
             OORUTTAMBALAM RD, MARANALLOOR, OORUTTAMBALAM, KERALA,
             PIN - 695507


             BY ADVS.
                                                      2026:KER:1069
W.P (C) No.28078/2025               -2-

             SRI.R.T.PRADEEP
             SHRI.NIRANJAN T. PRADEEP


OTHER PRESENT:

              SMT. SILPA N.P (GP)


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.07.2025, THE COURT ON 08.01.2026 DELIVERED THE FOLLOWING:
                                                                 2026:KER:1069
W.P (C) No.28078/2025                 -3-


                               JUDGMENT

The petitioners have approached this court being aggrieved by the fact

that certain amounts of fixed deposits maintained by them in the 2 nd

respondent bank have not been repaid despite maturity.

2. The learned counsel appearing for the respondent bank submits that

substantial amounts have been released to the petitioners and all that

remains to be paid is a sum of Rs.3,00,000/-.

3. The learned counsel for the petitioners does not dispute the fact that

the substantial amounts have been paid to the petitioners. However, he

submits that the amount remaining to be paid is a sum of Rs.4,50,000/- and

not Rs.3,00,000/- as mentioned by the learned counsel for the respondent

bank

4. Learned counsel for the respondent bank submits that steps will be

taken to disburse the balance amount payable to the petitioners. He prays

that considering the financial circumstances as also the fact that the

substantial amounts have already been released to the petitioners, 6 months

time may be granted to repay the amounts remaining to be paid.

5. The learned counsel for the petitioners submits that the balance

amount may be directed to be paid within a period of two months from today.

2026:KER:1069

6. Having heard the learned counsel for the petitioners and the learned

appearing for the respondent bank and having regard to the fact that

substantial amounts have been repaid to the petitioners, I am of the view that

the time sought for by the learned counsel for the respondent bank can be

granted.

Accordingly, this writ petition will stand disposed of directing the

respondent bank to pay the balance amount due to the petitioners together

with any accrued interest thereon as expeditiously as possible, at any rate

within a period of 6 months from the date of receipt of a certified copy of this

judgment.

Sd/-

GOPINATH P. JUDGE

AMG 2026:KER:1069

APPENDIX OF WP(C) NO. 28078 OF 2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE FIXED DEPOSIT FOR AN AMOUNT OF RS. 3,00,000 DATED 29.7.2021 BEARING FIXED DEPOSIT RECEIPT NO. 010200121020852 Exhibit P2 TRUE COPY OF THE RECEIPT SHOWING THE DETAILS OF RENEWAL OF FIXED DEPOSIT BEARING FIXED DEPOSIT RECEIPT NO. 010200121020852 Exhibit P3 TRUE COPY OF THE FIXED DEPOSIT FOR AN AMOUNT OF RS. 2,00,000 DATED 14.8.2020 BEARING FIXED DEPOSIT RECEIPT NO. 010200121020156 Exhibit P4 TRUE COPY OF THE RECEIPT SHOWING THE DETAILS OF RENEWAL OF FIXED DEPOSIT BEARING FIXED DEPOSIT RECEIPT NO. 010200121020156 Exhibit P5 TRUE COPY OF THE FIXED DEPOSIT FOR AN AMOUNT OF RS. 1,50,000 DATED 14.8.2020 BEARING FIXED DEPOSIT RECEIPT NO. 010200121020157 Exhibit P6 TRUE COPY OF THE RECEIPT SHOWING THE DETAILS OF RENEWAL OF FIXED DEPOSIT BEARING FIXED DEPOSIT RECEIPT NO. 010200121020157 Exhibit P7 TRUE COPY OF THE FIXED DEPOSIT FOR AN AMOUNT OF RS. 1,00,000 DATED 10.1.2020 BEARING FIXED DEPOSIT RECEIPT NO. 010200121019732 Exhibit P8 TRUE COPY OF THE RECEIPT SHOWING THE DETAILS OF RENEWAL OF FIXED DEPOSIT BEARING FIXED DEPOSIT RECEIPT NO. 010200121019732 Exhibit P9 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE 1ST PETITIONER TO THE 1ST RESPONDENT DATED NILL Exhibit P10 TRUE COPY OF THE DIRECTION ISSUED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT DATED 19.7.2025 Exhibit P11 TRUE COPY OF THE FIXED DEPOSIT FOR AN AMOUNT OF RS. 2,00,000 DATED 18.2.2020 BEARING FIXED DEPOSIT RECEIPT NO. 010200121019844 Exhibit P12 TRUE COPY OF THE RECEIPT SHOWING THE DETAILS OF RENEWAL OF FIXED DEPOSIT BEARING FIXED DEPOSIT RECEIPT NO. 010200121019844 Exhibit P13 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE 2ND PETITIONER TO THE 2ND RESPONDENT DATED 20.8.2025 Exhibit P14 TRUE COPY OF THE FIXED DEPOSIT FOR AN AMOUNT OF RS. 1,00,000 DATED 20.4.2021 BEARING FIXED DEPOSIT RECEIPT NO. 010200121020665 2026:KER:1069

Exhibit P15 TRUE COPY OF THE RECEIPT SHOWING THE DETAILS OF RENEWAL OF FIXED DEPOSIT BEARING FIXED DEPOSIT RECEIPT NO. 010200121020665 Exhibit P16 TRUE COPY OF THE INVITATION CARD OF THE 1ST PETITIONER