JESILET BENJAMIN Vs. PNB HOUSING FINANCE LTD.

JUDGEMENT

(1.) The petitioner has approached this Court seeking permission to wipe off the liabilities to the respondent Bank in instalments. The petitioner prays that he may be permitted to pay off the amounts in easy instalments.

(2.) The Standing Counsel on instructions submits that the overdue amount is Rs.11,52,116.00. In the above circumstances, the writ petition is disposed of with the following directions:-