Kerala High Court
Thomas George Kondody vs The Authorised Officer on 16 January, 2019
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY,THE 16TH DAY OF JANUARY 2019 / 26TH POUSHA, 1940
WP(C).No. 779 of 2019
PETITIONERS:
1 THOMAS GEORGE KONDODY
AGED 58 YEARS
S/O .GEORGE,KONDODICKAL HOUSE,
MANGANAM,KOTTAYAM DISTRICT.
2 REENA THOMAS,
AGED 53 YEARS
W/O.GEORGE,KONDODICKAL HOUSE,
MANGANAM,KOTTAYAM DISTRICT.
BY ADV. SRI.K.K.VENUGOPAKUMAR
RESPONDENT:
THE AUTHORISED OFFICER
STATE BANK OF INDIA,RACPC,OPPOSITE BCM COLLEGE,
K.K.ROAD,KOTTAYAM,PIN-686001.
OTHER PRESENT:
SRI.JAYESH MOHAN KUMAR-SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.01.2019, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 779 of 2019
2
JUDGMENT
Through this writ petition, the petitioners call into question certain proceedings initiated and being pursued by the respondent Bank under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act ('the SARFAESI Act' for brevity).
2. I have heard the learned counsel for the petitioners and the learned counsel for the respondent Bank.
3. As I proceed to consider the reliefs prayed for by the petitioners herein, I am conscious that I am jurisdictionally proscribed from entering into any enquiry or consideration of the legality or otherwise of the orders impugned in this writ petition on account of the imperative statutory provisions and the binding judicial pronouncements, especially that of the Hon'ble Supreme Court in Union Bank of India v. Satyawati Tondon ((2010) 8 SCC 110) and followed recently in Authorised Officer, SBT v. Mathew (ILR 2018 (1) Ker. 479). I, therefore, cannot and do not propose to consider any of the legal contentions raised by the petitioners on its merits. WP(C).No. 779 of 2019 3
4. However, obviously being aware of this, the learned counsel appearing for the petitioners has prayed that notwithstanding the limitations of jurisdiction as aforementioned, the petitioners may be granted some leniency or latitude in order to enable them to pay off the overdue amounts in installments.
5. I, therefore, enquired with the learned counsel for the Bank as to whether the request on the part of the petitioners can be allowed, especially on account of the fact that the Banks are only interested in recovering and not in maintaining and keep pending litigations and legal proceedings against such recovery. The learned counsel has fairly submitted that the Bank is concerned about recovery at the earliest and that if the petitioners pay off the dues quickly, it would be to their interest also.
6. In view of the fact that the proceedings initiated by the Bank would consume time to culminate in total recovery and taking into account the financial constraints and burden that have been alleged and pleaded by the petitioners, I am inclined to dispose of this writ petition allowing them an WP(C).No. 779 of 2019 4 opportunity to pay off the overdue amounts demanded by the Bank.
7. The learned counsel for the Bank at this time submits that the petitioners can be allowed to pay off the overdue amount of Rs.6.14 lakhs, as on 16.01.2019, in the following manner:
(a) 50% of the overdue amount of Rs.6.14 lakhs on or before 31.03.2019.
(b) The balance 50% of the afore amount on or before 31.05.2019; and that the account can thus be regularised by the Bank.
8. The learned counsel for the petitioners says that the petitioners are agreeable to the above offer made by the Bank and therefore, that the writ petition may be ordered granting permission to the petitioners to pay off the amount in the manner as afore.
9. In such circumstances, I direct the petitioners to pay off the 50% of the aforementioned overdue amount of Rs.6.14 lakhs, as on 16.01.2019, along with all applicable charges WP(C).No. 779 of 2019 5 and interest, on or before 31.03.2019 and the balance 50% of the said amount on or before 31.05.2019. They shall also, in addition to this, pay the regular EMIs without fail. If such payment is made by the petitioners, their loan account would stand regularised and they would then be at liberty to service the account as per the terms of the loan sanctioned. It goes without saying that if there is any default in making the payment as directed above, the benefit granted under this judgment would stand vacated and the Bank will be at liberty to recover the entire liability from the petitioners by continuing with the proceedings from the stage it is on this date.
I make it clear that the directions in this judgment are peremptory in nature and that the petitioners will have to comply with the same meticulously. I caution the petitioners that no further requests for extension or modification of this judgment will be permitted and that if the petitioners fail to comply with the directions herein, they will lose the benefit of this judgment and they will also be foreclosed from challenging the measures/proceedings taken by the Bank under the WP(C).No. 779 of 2019 6 SARFAESI Act and impugned in this writ petition before any other alternative Forum or Court.
The writ petition is ordered accordingly.
Sd/-
DEVAN RAMACHANDRAN
rp JUDGE
WP(C).No. 779 of 2019
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APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE STATEMENT OF ACCOUNT DUE ON
25.06.2018 ISSUED BY THE RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE NOTICE DATED O4/10/2018.
EXHIBIT P3 TRUE COPY OF THE REPLAY NOTICE DATED 21/11/2018.