DATARAM GURJAR Vs. CITIBANK N.A.

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the pre-sale notices dated 17.08.2018 and 20.08.2018.

(2.) The petitioner has submitted in his writ petition that he had taken a loan from the respondents for purchasing a vehicle vide agreement dated 27.05.2016 for an amount of Rs. 23,63,000/- with interest rate @ 13.02% per annum which was payable in 47 monthly instalments of Rs. 66,235/- each up to 01.05.2020.

(3.) The petitioner has pleaded that due to financial crises he was not able to pay monthly instalment for the month of May, 2018 onwards and as such on 20th May, 2018 the truck of the petitioner was seized by the respondents.