MUHAMMADALI Vs. THRISSUR DISTRICT CO OPERATIVE BANK

JUDGEMENT

(1.) THE writ petitioner preferred Exhibit P1 representation before the respondent, Co-operative Bank, requesting that an one time settlement scheme and the benefits therein may be permitted to be availed by him, so that he could settle the entire amount. It is submitted through Exhibit P1 that an amount of Rs.4,00,000/- was taken on loan and the writ petitioner had remitted Rs.4,93,491/-. However, an amount of Rs.2,63, 325/- is claimed. THE writ petitioner, therefore, prayed that he may be permitted to settle the matter under the one time settlement scheme. THE same is prayed before this Court, as well, in the writ petition, preferred under Article 226 of the Constitution of India. Writ petitioner is a 74 year old person. He fears that the Bank may proceed against the property and the house therein, in which he is living with his family at this old age. THE counsel submits that the writ petitioner is also prepared to sell a portion of the property and clear the debt, if any, due to the respondent bank.

(2.) IN the above facts situation, I direct the respondent to consider Exhibit P1 and pass appropriate orders, as per the provisions of the one time settlement scheme that is given to the defaulters, within two weeks from the date of production of the copy of this judgment. The writ petitioner shall follow the directions that may be issued by the respondent at the time of the disposal of Exhibit P1. The writ petition is closed as above.