T.RAJENDRAN Vs. THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE BANK

JUDGEMENT

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

(2.) The petitioner, a borrower from the respondent Bank, assailed Exhibit P1 notice. The total amount outstanding is stated to be Rs.7,96,072/-.

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