Vijayakumar.S vs State Bank Of India on 22 January, 2020

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Kerala High Court

Vijayakumar.S vs State Bank Of India on 22 January, 2020

Bench: Alexander Thomas

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

    WEDNESDAY, THE 22ND DAY OF JANUARY 2020 / 2ND MAGHA, 1941

                        WP(C).No.489 OF 2020(I)


PETITIONER/S:

                VIJAYAKUMAR.S
                AGED 55 YEARS
                S/O SIVASHANKARA PANICKER,TC 19/2129-2,
                MUDAVANMUGHAL,POOJAPPURA,
                THIRUVANANTHAPURAM-695012.

                BY ADV. SRI.M.R.SARIN

RESPONDENT/S:

                STATE BANK OF INDIA
                RACPC LMS COMPOUND,TRIVANDRUM,
                PIN-695033,REPRESENTED BY ITS CHIEF
                MANAGER/AUTHORISED OFFICER.

                R1 BY ADV. SRI.R.S.KALKURA

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.01.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.489 OF 2020(I)

                                        2




                     ALEXANDER THOMAS, J.
                    -------------------------------------
                       W.P(C) No. 489 of 2020
            -----------------------------------------------------
            Dated this the 22nd day of January, 2020


                               JUDGMENT

This writ petition is filed seeking the following prayers:

"i) Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondent to grant 20 equal monthly installments for repayment of entire amounts due to the respondents from petitioner.

ii) Grant such other reliefs as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

2. Heard Sri.M.R.Sarin Panicker, the learned counsel for the petitioner and Sri.R.S. Kalkura, the learned Standing Counsel for the respondent - State Bank of India.

3. Sri.M.R.Sarin Panicker, the learned counsel for the petitioner submits that the petitioner has complied with the terms and conditions of the interim order dated 10.01.2020 passed in this case and has remitted an amount of Rs.50,000/- to the respondent Bank today (22.01.2020) and that the entire overdues in the defaulted loan transaction has been cleared and that the respondent may be directed to regularize the loan account without any further WP(C).No.489 OF 2020(I) 3 delay and that the petitioner would continue to pay the regular EMIs.

4. Sri.R.S. Kalkura, the learned Standing Counsel for the respondent - State Bank of India, would submit that in view of the remittance of an amount of Rs.50,000/- today, the overdues which is only Rs.30,048/- has been cleared and steps to be taken by the respondent Bank to regularize the loan account.

Recording the submissions from both sides, the above Writ Petition (Civil) stands finally disposed of.

Sd/-


                                             ALEXANDER THOMAS
  Dxy                                               JUDGE

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