RABIYA KALLUVALAPPIL W/O IBRAHIM THENNIVEPPIL Vs. KOTTAKKAL CO-OPERATIVE URBAN BANK LTD; AUTHORISED OFFICER, KOTTAKKAL CO-OPERATIVE URBAN BANK LTD

JUDGEMENT

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

(2.) Petitioner availed of a term loan from the respondent Bank and default was committed. This led to initiation of SARFAESI proceedings and finally the Bank issued Ext.P1 notice under Section 13(2) of the Act. It is thereupon this writ petition is filed and the prayer made is for an instalment facility to pay the entire amount due.

(3.) According to the learned standing counsel for the Bank, the total liability due from the petitioner is more than Rs. 5,00,000/-. In this writ petition, petitioner is not disputing the correctness of the amount claimed or the liability.