LIC HOUSING FINANCE LTD Vs. MOHANAKUMAR BHASKARAN

JUDGEMENT

(1.) This appeal arises from the judgment in W.P.(C) No.37426/17 whereby the writ petition filed by the first respondent herein challenging the SARFAESI proceedings initiated by the appellants was disposed of, granting an instalment facility to liquidate the liability that is due and thus save the secured asset from distress action.

(2.) We heard the counsel for the appellants and the learned counsel appearing for the respondent.

(3.) Reading of the judgment under appeal itself shows that all that was prayed for was to grant an instalment facility so that the liability would be wiped out and the secured assets would be saved.