NARESH KUMAR LALWANI Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The grievance mainly raised in this writ petition is that the petitioners have filed an application for One Time Settlement with the respondent Bank but the same has been rejected by non speaking order dated 22.03.2019. It is contended that the brother of the petitioner namely Shri Ashok Kumar Lalwani had obtained a loan from the Union Bank for which the property was mortgaged and thereafter, he died in the year 2016.

(3.) It is stated that the property which was subject of mortgage was bequethed in favour of the petitioners. Subsequently with the default of repayment of loan, when the property was being put to auction by the Bank for recovery it was subject of litigation before the DRT and eventually since the petitioners were banking upon the WILL that the property stands transferred in their favour after death of testator, they requested for One Time Settlement(OTS) and the same has not been considered.