AYISHA K Vs. KERALA STATE FINANCIAL ENTERPRISES

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned standing counsel for the respondents.

(2.) Petitioner is a surety of a chitty loan subscribed by one Mr.Kunhammed Haji. He committed default and as a result, revenue recovery proceedings are initiated against the petitioner. It is thereupon this writ petition is filed and the prayer made is for an instalment facility.

(3.) Standing counsel for the respondents states that more than '1.8 lakhs is due from the defaulters. The petitioner is neither disputing the liability nor the quantum, but is only seeking an instalment facility to pay the amount.