UMMU HANI Vs. ICICI BANK LTD EDAPPAL BRANCH

JUDGEMENT

(1.) The petitioner is stated to be the wife of Sri.Abdul Hameed, who is conceded to have availed of certain loan facilities from the respondent bank. The petitioner says that her husband has unfortunately been involved in certain legal issues in Abu Dhabi, where he is working, and that he is presently facing incarceration there on account of financial liabilities.

(2.) The petitioner says that, in the meanwhile, the respondent bank has initiated action against her husband and the property where she is residing, alleging that large amounts are due to them on account of the default of the EMIs in the past. The petitioner offers that if the bank allows her to pay off the overdues in a few instalments, she will be able to honour the commitments under the original loan sanction without fail, in future.

(3.) The learned standing counsel appearing for the respondent bank, Sri.Lal K. Joseph, submits that the total overdue in the loan account of the petitioner's husband, as on 15.5.2019, is Rs.24,76,890/-, and that if the petitioner pays a minimum amount of Rs.10,00,000/- immediately, the bank can permit her to pay off the balance in not more that three or four instalments and have the loan regularised.