AJI KUMAR K.R. Vs. UCO BANK

JUDGEMENT

(1.) PETITIONER availed of a housing loan of Rs. 19.5 Lakhs on 16.10.2005 from the respondent Bank. Default was committed and therefore, account was classified as NPA. Thereafter, SARFAESI proceedings were initiated and notice under Section 13(2) SARFAESI Act has been issued. It is at that stage this writ petition has been filed with a prayer to allow the petitioner an installment facility. Heard the learned counsel for the Bank who justified the action taken by the Bank.

(2.) ADMITTEDLY default has been committed and therefore recovery proceedings initiated by the Bank cannot be challenged.