SAJAN K.E.,AGED 54 YEARS, S/O. POTHEN EASO, CHAKKALAYIL HOUSE, OLESSA KARA, OLESSA. P.O, AYMANAM VILLAGE, KOTTAYAM Vs. THE KOTTAYAM CO

JUDGEMENT

(1.) Petitioner has approached this Court being faced with proceedings initiated by the respondent Bank under the SARFAESI Act.

(2.) Petitioner had taken a loan for Rs. 5 lakhs. The petitioner could not repay the monthly instalments in time on account of certain financial difficulties. In the meantime, proceedings had been taken by the respondent Bank under the SARFAESI Act.

(3.) Learned counsel for the petitioner submits that the petitioner is ready and willing to pay the outstanding dues in instalments and will also pay the regular instalments if some time is granted.