N.B.Renjith vs Authorized Officer, Hdfc Bank Ltd
2024 Latest Caselaw 21890 Ker

Kerala High Court

N.B.Renjith vs Authorized Officer, Hdfc Bank Ltd on 19 July, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
        FRIDAY, THE 19TH DAY OF JULY 2024 / 28TH ASHADHA, 1946
                          RP NO. 682 OF 2024
         AGAINST THE JUDGMENT IN OP (DRT) NO.109 OF 2024 OF
                        HIGH COURT OF KERALA


REVIEW PETITIONERS/PETITIONER:

    1       N.B.RENJITH
            AGED 62 YEARS
            S/O BHASKARAN, APARTMENT NO.5C, 5TH FLOOR,
            ALUKKAS CASTLE, NEAR CIVIL STATION,
            AYYANTHOLE, THRISSUR DISTRICT, PIN - 680003
    2       UMADEVI.A.G
            AGED 52 YEARS
            W/O N.B RENJITH, APARTMENT NO.5C, 5TH FLOOR,
            ALUKKAS CASTLE, NEAR CIVIL STATION,
            AYYANTHOLE, THRISSUR DISTRICT, PIN - 680003

            BY ADVS.
            C.D.DILEEP
            SHYLAJA VARGHESE


RESPONDENTS/RESPONDENT:

    1       AUTHORIZED OFFICER, HDFC BANK LTD
            HDFC HOUSE, POST BAG NO.1667,
            RAVIPURAM JUNCTION, M.G ROAD KOCHI,
            PIN - 682015
    2       DEBT RECOVERY TRIBUNAL, II
            ERNAKULAM, 5TH FLOOR,
            KERALA SRTATE HOUSING BOARD BUIDING,
            PANAMPILLY NAGAR, KOCHI,, PIN - 682036
 RP No.682 of 2024 in OP(DRT) No.109 of 2024

                                2


           BY ADVS.
           AMBILY S
           K.K.CHANDRAN PILLAI (SR.)(C-41)


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
19.07.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RP No.682 of 2024 in OP(DRT) No.109 of 2024

                                3


                             ORDER

Dated this the 19th day of July, 2024

The Review Petition has been filed by the petitioners

against the judgment dated 06.06.2024 in O.P(DRT)

No.109/2024. The grounds urged by the petitioners are that for

avoiding forceful eviction from the residential house, this Court

may take a lenient view.

2. Going through the pleadings, I find no error apparent

on the face of the judgment.

Review Petition is therefore dismissed.

Sd/-

N.NAGARESH JUDGE spk RP No.682 of 2024 in OP(DRT) No.109 of 2024

PETITIONER ANNEXURES

Annexure-A1 A TRUE COPY OF THE DEMAND DRAFT DATED 01.07.2024 OF THE SBI, THRISSUR CIVIL STATION BRANCH