VIJAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has availed the credit facility (vehicle loan) for purchasing a taxi under tourist permit.

(2.) Mr. Singhal, learned counsel for the petitioner submits that on account of spread of pandemic COVID-19, tourist business has been seriously impacted due to which petitioner's income has come down and, therefore, he failed to perform the obligation towards the repayment of the above vehicle loan.

(3.) Learned counsel for the petitioner submits that the petitioner is desirous to square up the loan account and if the respondentBank seizes his vehicle, which is the sole source of his livelihood, it will affect his family and his life.