1. The petitioner had availed three loans totaling to Rs.10 Lakhs from the 1st respondent Society. The petitioner defaulted payment of installments and
the respondent Society initiated arbitration proceedings under the Kerala Co-operative Societies Act, 1969. Pursuant to the Award, Exts.P1 and P2
notices were issued to the petitioner informing that the mortgaged property will be put for sale in execution of the Award. Ext.P3 is the sale notice
published in the newspaper which was followed by Ext.P4 fresh sale notice whereby the sale is slated on 16.01.2025.
2. The learned Standing Counsel for the Society, on instructions, submits that, as on today, an amount of Rs.8,58,946/- is outstanding in the loan
account of the petitioner and the petitioner can be permitted to pay the said amount in ten equal monthly installments.
3. The learned counsel for the petitioner submits that the petitioner will pay the outstanding amount in twelve equal monthly installments.
4. There will be a direction to the petitioner to pay the outstanding amount of Rs.8,58,946/- in twelve equal monthly installments commencing from
20.02.2025 along with accrued interest and applicable charges. If the petitioner defaults payment of any of the installments, it will be open to the
Society to proceed against him for recovery of the amount, in accordance with law. To enable the petitioner to repay the amount in installments as
above, all coercive proceedings against him pursuant to Exts.P1 to P4 shall stand deferred.
The writ petition is disposed of with the above direction.
