UMMER KOYA Vs. THE GENERAL MANAGER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent Bank, besides perusing the record.

(2.) The petitioner, a borrower from the respondent Bank, assailed the SARFAESI proceedings demanding the loan repayment. The total amount outstanding is Rs.55,51,898/- together with interest and other charges.

(3.) The petitioner's counsel has submitted that the petitioner, despite his best efforts, could not repay the loan because of his financial difficulties. The petitioner thus wants this Court to direct the respondent Bank to receive from the petitioner the outstanding loan amount in instalments.