NAGINA Vs. NAVRATAN MAL

JUDGEMENT

(1.) Mr. K.L. Khatri, learned counsel for the respondents- Central Bank of India, along with Mr. Ratan Mahnot, Senior Manager of respondent - Central Bank of India, Pali, during the course of hearing proposed that the Bank is prepared to settle the entire dues of the appellants for a lump-sum of Rs.55,00,000/- (Rupees Fifty Five Lacs only), if the appellants deposit the entire amount of (of course after reduction of Rs.25,00,000/- which has been deposited, pursuant to the interim order dated 14.09.2015) before 31st March, 2018.

(2.) Mr. Niraj Kumar Jain, learned counsel for the appellants, along with Mr. Rakesh Mehta, son of respondent No.9 - Mr. Prithviraj S/o Jeevraj accepted this offer and submitted that the appellants would make the requisite payment. They however prayed that, as the borrower's elder son, who has suffered fractures, is not in a position to make requisite arrangements, some time for making the payment be allowed.

(3.) In view of the fact that the borrower is ready and willing to settle the dues and also considering that the borrower's elder son, who has been looking after the affairs about the present loan, is not in a position to move, this Court deems it appropriate to give some indulgence to the appellants, of course, regarding time for making payment.