MARUVAN Vs. BANK OF BARODA

JUDGEMENT

(1.) The writ petition is filed to direct the respondent to afford the petitioner an opportunity to repay the loan amount in 25 installments.

(2.) The petitioner's case is that, he had availed a commercial vehicle loan from the respondent for an amount of Rs.15,00,000.00. Due to the circumstances beyond his control, he could not repay the loan amount. An Advocate Commissioner has issued Ext.P1 notice to take physical possession of the vehicle. The action of the respondent is high-handed and arbitrary. Hence, the writ petition.

(3.) Heard: Sri.Cherian Mathew Poothicote, the learned counsel appearing for the petitioner and Sri.Leo George, the learned counsel appearing for the respondent.