SURESH KUMAR.P.T. Vs. THE SECRETARY

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent Bank, as well as the learned Government Pleader, apart from perusing the record.

(2.) Briefly stated, the petitioner availed himself of a loan of Rs.4,00,000/ - from the respondent Bank. Admittedly, he has repaid Rs.1,20,000/ - and now the total outstanding amount in the loan account is Rs.5,76,000/ -. As on 17.11.2015, the overdue amount in the loan account is Rs.2,27,416.

(3.) Ventilating his grievance that he could not repay the loan amount owing to his stringent financial constraints and that in the meanwhile the respondent Bank has been initiating recovery proceedings against him, the petitioner has filed the present writ petition.