SONIA JOSEPH Vs. AXIS BANK LTD.

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 Exhibit P1 notice. The amount outstanding is Rs.8,24,500/-

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