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Judgment
The petitioner seeks permission to pay off the overdue amount in instalments. The counsel for the respondent on instructions submits that the amount overdue is ₹2,63,150/- and the total amount outstanding is ₹4,55,457/-. It is submitted that the period of the loan will expire in April 2024.
Even though the loan is a housing loan, since the period is getting over by April 2024, the writ petition is disposed of directing the petitioner to pay a sum of ₹1,00,000/- (Rupees one lakh only) on or before 31.03.2023 and the balance overdue amount in 5 equal monthly instalments, the 1st instalment falling due on or before 30th of April 2023 and the subsequent instalments falling due on or before the 30th of the succeeding months. The petitioner shall pay the regular monthly instalments along with the instalments towards the overdue amounts. If the petitioner makes a single default in payment of instalments, the respondent is at liberty to proceed with the recovery. Steps for recovery shall be kept in abeyance to facilitate the payment of instalment.