SREEKALA NAIR Vs. HDFC LTD

JUDGEMENT

(1.) "All happy families are alike; each unhappy family is unhappy in its own way." So says Leo Tolstoy heralding his magnum opus Anna Karenina. Here, too, comes into open the failings of a family, if there were one.

(2.) The petitioner claims to be the wife of the third respondent. She also asserts, in the alternative, that she has been living with the 3rd respondent for the last eighteen years. Besides, she asserts that she has been taken care of the third respondent's mother, too.

(3.) To put the problem in context, I may note that the third respondent obtained a loan from the respondent Bank and purchased a flat, now in the petitioner's occupation. Later he defaulted. The Bank, then, began recovery proceedings. Apprehending that the Bank could sell away the property and the petitioner would lose a residence, she has filed this writ petition. She wants to pay the accumulated arrears of the housing loan in installments.