VIJAYARANI Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned senior counsel appearing for the 1st respondent.

(2.) 2nd respondent is the husband of the petitioner. He availed of a housing loan of Rs.8.5 Lakhs from the 1st respondent in 2004. To that loan, petitioner is the guaranteer. Even according to the petitioner, 14 instalments are in default. Therefore, SARFAESI proceedings were initiated by the Bank. It is at that stage, this writ petition is filed and the prayer made is to allow the petitioner to clear the defaulted instalments and to get the loan regularised.

(3.) ALTHOUGH the facts stated by the counsel for the 1st respondent are true, all that the petitioner seeks is an opportunity to get the loan regularised by paying the defaulted dues. Since the petitioner is volunteered to pay the defaulted dues in an endeavour to save the property, I see no reason to deny such an opportunity to her.