JAYALEKSHMY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Instant writ appeal is filed against the judgment dated 23 rd September, 2020 in W.P.(C) No.18546 of 2020. Material on record discloses that appellant, along with her husband had availed a housing loan from the respondent bank in year 2011 and defaulted in repayment of the same. Consequently, as per Ext.P1 the respondent bank initiated proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2002, to recover the loan amounts. Hence the appellant has approached this court seeking the following reliefs:

(2.) Considering the rival submissions and going through the material on record, writ court disposed of the writ petition with the following directions:

(3.) Being aggrieved, instant writ appeal is filed on the following grounds: