NOBLE RAJAM Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner enjoyed a cash credit facility, besides taking two vehicle loans from the respondent bank. In the course of time, she defaulted on the repayment, apparently, owing to her financial stringency. As a result, the respondent Bank demanded repayment.

(2.) According to the petitioner, though she earnestly tried to clear the accumulated dues in her loan account, she could not succeed as her financial problems persisted. The respondent bank has initiated steps to take possession of the mortgaged asset. Under these circumstances, the petitioner seeks instalment facility.

(3.) Heard the learned Counsel for the petitioner and the learned Standing Counsel for the respondent Bank.