LIZY DEVASSIACHAN Vs. MEENACHIL CO OPERATIVE AGRICULTURAL

JUDGEMENT

(1.) THE petitioner's husband who is no more obtained a loan from the first respondent bank. Now recovery proceedings are initiated for the sale of property mortgaged as security for the loan. THE petitioner would submit that she and her children are residing in the mortgaged property and her husband died due to cancer. She seeks indulgence of this court in the matter of directing the rearranging of the loan in her name after giving her an opportunity to pay the defaulted amount in four equal monthly installments. I have heard the learned counsel for the petitioner as also learned standing counsel appearing for the bank. Considering the rival arguments I dispose of the writ petition on the following terms:-