AMIT MAHAJAN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioners along with other co-borrowers had availed various credit facilities in 7 loan accounts from the 1st respondent.

(2.) They mortgaged their residential House No.3471, Sector 37-D, Chandigarh, measuring 169 sq. yards to the said Bank for providing the said facilities.

(3.) Apart from this property, they also mortgaged three plots situated in Village Chanalon, Tehsil Kharar, District S.A.S. Nagar (Mohali).