JAYAMMA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ petition is presented with a prayer inter alia to set-aside communication dated May 5, 2018 (Annexure- A) from State Bank of India conveying its regret to settle the matter under RINN Samadhan Scheme.

(2.) Heard Shri. M.T.Nanaiah, learned Senior Advocate for petitioner and Shri. Vignesh Shetty for respondents.

(3.) Petitioner was sanctioned with loan of Rs.19,60,000.00. She claims to have received Rs.18.40 lakhs and repaid substantial amount. There were defaults in repayment of loan and therefore Bank initiated recovery proceedings in O.A. No.231/2014 before the Debts Recovery Tribunal, Bengaluru ('DRT' for short). It is averred in the writ petition that during the pendency of recovery proceedings, Bank offered One Time Settlement ('OTS' for short) subject to payment of Rs.11,67,600.00. Petitioner claims to have made the entire payment as per the OTS. By the impugned communication Annexure-A, respondent - Bank has conveyed its regret to consider the OTS. Hence, this writ petition.