Kerala High Court
K.C.Mohammed Hassan S/O. Abdul Rahiman vs Joint Registrar Of Co-Operative on 28 February, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 4841 of 2004(B)
1. K.C.MOHAMMED HASSAN S/O. ABDUL RAHIMAN,
... Petitioner
Vs
1. JOINT REGISTRAR OF CO-OPERATIVE
... Respondent
2. KERALA CO-OPERATIVE TRIBUNAL,
3. MALAPPURAM SERVICE CO-OPERATIVE
4. KONNOLA YOUSUF S/O. K.MOIDEENKUTTY HAJI,
5. C.P.ABDUSSALAM S/O. HASSAN HAJI,
For Petitioner :SRI.T.KRISHNAN UNNI
For Respondent :SRI.V.G.ARUN
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :28/02/2007
O R D E R
KURIAN JOSEPH, J.
----------------------------------------------
W.P.(C) No.4841 of 2004
----------------------------------------------
Dated 28th February, 2007.
J U D G M E N T
The challenge is on Ext.P2 judgment of the Cooperative Tribunal. According to the petitioner, he is not liable to repay the loan availed by respondents 4 and 5 from the third respondent. On a detailed consideration of the facts and evidence in the case, the Tribunal found against the petitioner. Be that as it may, it is submitted that the whole issue can be settled, in case the petitioner or the respondents 4 and 5 are granted the benefit of one time settlement. It is for them to approach the Bank before the stipulated time, viz., 31.3.2007, in which case, the eligible benefits under the one time settlement Scheme will be granted either to the petitioner or respondents 4 and 5. In order to enable the parties to approach the Bank as above, further proceedings pursuant to Ext.P2 will be deferred for a period of six months.
The writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J
----------------------------------------------
O.P.No. of 2002
----------------------------------------------
J U D G M E N T Dated 28th February, 2007.