SUBAIDA P.A. Vs. KERALA GRAMIN BANK

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the respondent Bank, besides perusing the record.

(2.) The petitioners, borrowers from the respondent Bank, assailed the Exhibit P2 notice. The amount outstanding is Rs.2,84,570/-.

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