ANILA KUMARI C.A. Vs. BRANCH MANAGER

JUDGEMENT

(1.) The prayer in W.P.(C) No.8535 of 2020 is for a direction to the respondents to quash Exts.P3 and P4 and to exonerate and exempt Sri.Gopalakrishnan .N, who was a surety to a chitty availed by the petitioner from the respondents, in view of the fact that the petitioner is making payments towards defaulted chitty amounts as detailed in Ext.P2 judgment.

(2.) In W.P.(C) No.13104 of 2020, the prayer is for quashing Exts.P3 and P4 notices issued threatening recovery of amounts due from the petitioner and seeking directions to the respondents to permit the petitioner to repay the arrears of instalments in the loan account availed by the petitioner.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is due to retire from service on 30.07.2020 and that substantial amounts are due to the petitioner as DCRG from her employer, the Artisans Co-operative Society. It is submitted that the petitioner shall undertake to make the payments to the chitties as well as the loans, which are the subject matter of these two writ petitions, in equal instalments and that coercive action against the petitioner as well as the sureties may be dropped.