MURALI K Vs. CANANRA BANK HARIPAD BRANCH ALAPPUZHA

JUDGEMENT

(1.) APPELLANTS in both these Writ Appeals challenge the judgments in two Writ Petitions filed by them seeking identical reliefs against the Canara Bank. Since the issues are identical, we have considered the appeals together and they are disposed of together.

(2.) AMOUNTS are due from the appellants to the Canara Bank in repayment of cash credit facilities enjoyed by them for the purpose of conduct of their businesses of a mini supermarket and jewellery. Their two businesses have suffered loss and repayment of the loans availed by them have been defaulted. They approached this court seeking permission to pay back the amounts payable by them in installments. As per the judgments under appeal the appellants have been permitted to pay off the defaulted amounts in 10 equal instalments. The appellants submitted that they have already paid one instalment in each of these appeals but they are not in a financial condition to pay off the subsequent instalments regularly and without fail. Therefore, they have filed these Writ Appeals seeking permission to pay off the amount in 20 installments.