SUJATHA PRABHAVATHI Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) THE petitioner availed a housing loan of Rs.2.25 lakhs from the respondent Bank in the year 2006. Since repayment was not prompt enough, there was no other alternative for the Bank, but to proceed with the steps under the SARFAESI Act, after declaring the account of the petitioner as 'NPA', which made the petitioner to approach this Court by filing this writ petition.

(2.) THE learned Counsel for the petitioner submits that the default was never wilful but because of some compelling circumstances and that the petitioner is taking earnest efforts to see that the entire overdue amount is cleared within short time and that the only relief now pressed before this Court is to permit the petitioner to clear the liability by way of reasonable installments .

(3.) THE writ petition is disposed of .