YESHODHA Vs. REGIONAL HEAD SOUTH INDIAN BANK

JUDGEMENT

(1.) The present writ petition is filed seeking to set aside Exhibit P5 gold recall notice and all proceedings pursuant to the same.

(2.) The petitioner had availed two gold loans from the second respondent Bank for Rs.4,88,000.00 and Rs.1,20,000.00 by pledging 137.1 and 35.1 grams of gold respectively.

(3.) Subsequently, when the petitioner approached the second respondent to close the above two loan accounts, the 2nd respondent declined the same for the reason that another loan took by her deceased husband in the year 2017 was made an NPA on 30/8/2022 and that the petitioner is the co-borrower in that loan. Her husband died on 1/10/2019.