N SANTHOSHKUMAR Vs. KERALA STATE HOUSING BOARD

JUDGEMENT

(1.) PETITIONER availed of a housing loan from the 1st respondent which was to be repaid in 108 instalments. When default was committed, revenue recovery proceedings, resulting in Ext.P4 sale notice has been initiated. It is aggrieved by these proceedings, petitioner has fled this Writ petition. In this writ petition what he essentially seeks is an instalment facility to discharge the total liability due.

(2.) HEARD the learned counsel for the respondents also.

(3.) ONCE the statement of account is issued as above, petitioner shall pay the amount due to the respondents in 20 equal monthly instalments. First instalment shall be paid on or before 1.11.2012 and the subsequent instalements shall be paid on or before 1st of every succeeding month. Subject to payment without default, coercive action shall be deferred and in case default is committed in any one of the instalments, respondents will be free to continue the recovery action. Writ petition is disposed of.