Kerala High Court
Rappai.T.P vs Viyur Service Co-Operative Bank Ltd on 10 January, 2014
Author: Babu Mathew P.Joseph
Bench: Babu Mathew P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE BABU MATHEW P.JOSEPH
FRIDAY, THE 10TH DAY OF JANUARY 2014/20TH POUSHA, 1935
WP(C).No. 514 of 2011 (L)
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PETITIONER:
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RAPPAI.T.P,AGED 61 YEARS,
THARAYIL HOUSE, KOTTEKKAD PO, THRISSUR DISTRICT
PIN 680 013., (RETIRED GOLD APPRAISER
VIYYUR SERVICE CO-OP., BANK NO.177).
BY ADV. SRI.C.D.DILEEP
RESPONDENTS:
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1. VIYUR SERVICE CO-OPERATIVE BANK LTD.
NO.177, PO VIYUR, THRISSUR DISTRICT
PIN 680 010, REP.BY ITS SECRETARY.
2. LIFE INSURANCE CORPORATION OF INDIA,
REP.BY ITS DIVISIONAL MANAGER, JEEVAN PRAKASH
M.G.ROAD, ERNAKULAM-682016.
3. JOINT REGISTRAR CO-OP.SOCIETIES(GENERAL)
THRISSUR, PIN 680 003.
4. REGISTRAR,CO-OP.SOCIETIES,
THIRUVANANTHAPURAM-695001
R2 BY ADV. SMT.PRABHA R.MENON
R1 BY ADV. SRI.GEORGE JACOB (JOSE)
BY GOVERNMENT PLEADER SRI.R.GITHESH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
10-01-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BABU MATHEW P. JOSEPH, J.
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W. P. (C) No.514 of 2011
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Dated this the 10th day of January, 2014
JUDGMENT
Heard both the sides.
2. The question raised in this Writ Petition is covered by a Division Bench ruling of this Court in Nedupuzha Service Co-operative Bank Ltd. v. K. Rugmani and Others [(2011(2) KHC 880] against the petitioner. Therefore, following this ruling, this Writ Petition is dismissed.
Sd/-
BABU MATHEW P. JOSEPH JUDGE kns/-
//TRUE COPY// P.A. TO JUDGE