V.P.RAMAKRISHNAN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ appeal is filed by the writ petitioner in W.P.(C) No.29094 of 2016 against the judgment dated 7.9.2016 passed therein. By the impugned judgment, the said writ petition was disposed of deferring the sale for a period of three months from the date of the said judgment with a specific observation that the appellant should repay the entire amount within the said period of three months.

(2.) It is brought to the notice of this Court by the learned counsel for the appellant that the appellant has paid an amount of Rs.1,80,000/- after the impugned judgment. However, learned Senior Counsel appearing for the respondent Bank submits that he has no instruction with regard to the same.

(3.) Be that as it may, having regard to the fact that the loan accounts became sticky as early as in 2012; thereafter the appellant had approached the Debt Recovery Tribunal and ultimately, the matter was compromised; but, still the appellant has not adhered to the compromise terms by repaying the entire loan amount, we do not find any ground to take a further lenient view in the matter. We may hasten to add that while disposing of the writ petition, this Court had taken much lenient view and granted three months' time to the appellant to repay the amount by deferring the sale. But he has not utilised the benefit of such leniency.