Kerala High Court
The Kottappady Service Co-Op. Bank Ltd vs K.N.Narayanan Nair on 22 September, 2006
Author: K.Thankappan
Bench: K.Thankappan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP No. 754 of 2006(I)
1. THE KOTTAPPADY SERVICE CO-OP. BANK LTD.
... Petitioner
Vs
1. K.N.NARAYANAN NAIR,
... Respondent
2. THE JOINT REGISTRAR OF CO-OP. SOCIETIES
3. THE ARBITRATOR,
For Petitioner :SRI.S.ANANTHAKRISHNAN
For Respondent :SRI.P.V.S.SUDHEER
The Hon'ble MR. Justice K.THANKAPPAN
Dated :22/09/2006
O R D E R
K. THANKAPPAN, J.
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R.P. NO. 754 OF 2006
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Dated this the 22nd day of September, 2006
ORDER
The judgment dated 1.8.2006 is recalled and the matter is posted for rehearing, on allowing the review. The grievance of the petitioner is that inspite of Ext.P1 passed by the first respondent on the basis of judgment of this court the second respondent is not implementing the order passed by the first respondent.
2. The petitioner submits that he is a depositor with the second respondent-bank and the deposit now become matured. Hence amount deposited is liable to be returned to the depositor. The petitioner is a retired teacher who now entrusted all his assets with the second respondent-bank. But when the petitioner approached the bank for release of amount the bank is reluctant to release the amount.
3. The counsel for the second respondent is also heard. Relying on the counter affidavit filed on behalf of the second respondent, the counsel submits that at this stage the petitioner is not entitled for the release of the amount deposited with the second respondent. It is also submitted that an Arbitration R.P. NO. 754 OF 2006 2 case 2969/03 is pending before the third respondent. Since the arbitration case is not over, the second respondent is not in a position to disburse the fixed deposit. Further it is submitted that the accounts with regard to the deposit of the amount as claimed by the petitioner itself is not correct. Hence this matter has to be considered by the second respondent by afresh on the basis of the decision being taken by the third respondent. However, the minimum requests of the petitioner is that in the light of facts now narrated before this court and the contentions raised by the parties this court is of the view that the second respondent shall consider Ext.P1 and shall pass appropriate orders thereon within reasonable time, at any rate, within 45 days from the receipt of a copy of this judgment.
K. THANKAPPAN, JUDGE.
RV/ R.P. NO. 754 OF 2006 3