PNB HOUSING FINANCE LTD Vs. SUNITA MALHOTRA

JUDGEMENT

(1.) Present mortgage suit has been filed on 23rd July, 2010 for recovery of Rs.22,92,580/- together with interest @ 11.5% per annum with monthly rest till realization along with costs.

(2.) While the defendants No.1 and 2 are borrowers, defendant No.3 is a guarantor in respect of a term loan of Rs.15 lacs for purchase and finishing of second floor of property bearing No.G-2/67, Sector-16, Rohini, Delhi having built up area of 48 sq. yds.

(3.) It is stated in the plaint that the present suit has been filed on failure of the defendants to observe financial discipline and on their failure to repay the amount despite the plaintiff's demand notice.