KAVITHA REJI Vs. THE DEPUTY TAHSILDAR

JUDGEMENT

(1.) Petitioner along with her late husband availed a housing loan from the 2nd respondent bank. The husband of the petitioner expired in the year 2022, and the petitioner has been unable to pay the installments due in terms of the loan agreement. As a result of which, the bank initiated proceedings under the Kerala Revenue Recovery Act, 1968, for recovery of the amounts due from the petitioner.

(2.) During the course of hearing, the petitioner has confined the relief to an opportunity of repaying the overdue amount in instalments and to obtain regularisation of the loan account.

(3.) The learned counsel appearing for the respondent bank submits that the present overdue amount is Rs.5,59,767.00 and the bank has no objection in some reasonable installments being granted to the petitioner to clear the overdue amount.