SOUTH INDIAN BANK Vs. ABDULLA KULUKKAMPARA

JUDGEMENT

(1.) The Appellant Bank is aggrieved by the judgment dtd. 4/11/2024 of the learned Single Judge in W.P.(C)No.38607/2024.

(2.) W.P.(C)No.38607 of 2024 was filed seeking the following prayers:

(3.) The Respondent had availed a Cash Credit Open Loan (CCOL) for an amount of 40,00,000.00 and a term loan under the Emergency? Credit Line Guarantee Scheme (ECLGS) for an amount of 7,80,000/-? from the Appellant Bank, by creating an equitable mortgage of 20.25 Ares (50.04 Cents) of land along with his residential building in Survey No.180/20 A 182 of Mannarkad Village. Since there was default in paying the amounts, the Bank classified the accounts as Non- Performing Assets (NPA) and proceedings under the SARFAESI Act were also initiated. The learned counsel for the Bank submitted that the total outstanding amount is 51,83,719.18 as on 2/11/2024.?