SUNILKUMAR S. Vs. HDFC LIMITED

JUDGEMENT

(1.) The writ petition is filed to direct the respondents 1 and 2 to permit the petitioner to pay the overdue amount in 20 equated monthly installments and regularize the loan account.

(2.) The petitioner's case is that, he had availed a housing loan from the first respondent bank by creating an equitable mortgage. Due to the reasons beyond his control, he could not repay the loan amount. The respondents have now issued Ext.P1 demand notice and Ext.P2 possession notice and are threatening to take the physical possession of the property on 25/5/2023. The petitioner is prepared to pay off the loan amount in equated monthly installments. Hence, the writ petition.

(3.) Heard; Sri.B.Ananthu, the learned counsel appearing for the petitioner and Smt.S.Ambily, the learned counsel appearing for the respondents.