RASHEEDA P K W/O ABDUL GAFOOR Vs. MALAPURAM DISTRICT CO-OPERATIVE BANK LTD; AUTHORIZED OFFICER, DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned standing counsel appearing for the respondent Bank.

(2.) Petitioner availed of a cash credit facility of Rs. 5,00,000/- on 15/6/2010 from the respondent Bank. Default was committed and as a result, SARFAESI proceedings were initiated. Bank issued Ext.P2 possession notice and according to the Bank, symbolic possession of the property is also taken over. It is at that stage this writ petition is filed and the prayer made is for an instalment facility to pay the amounts due.

(3.) Learned standing counsel appearing for the respondent Bank states that after availing of the amount, petitioner did not make any payment and the present liability as on 23/2/13 was Rs. 6,93,313/-. In this writ petition, petitioner is not disputing the liability or the quantum and is only seeking an instalment facility.