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Judgment
Gopinath P.
This Review Petition has been filed stating that the amount mentioned as the overdue amount in the judgment sought to be reviewed is not the overdue amount, but it is actually the outstanding amount.
It is submitted by the learned counsel appearing for the review petitioner that the term of the loan is till the year 2029 and therefore, the petitioner may be permitted to regularize the loan account by paying the overdue amounts instead of paying the outstanding amount.
The learned counsel appearing for the respondent Bank would submit that the overdue amount as on 31.01.2023 is Rs.5,60,273/-.
Having regard to the submissions made, this Review Petition is allowed. The judgment in W.P.(C)No.8443 of 2022 is reviewed and the overdue amount mentioned as Rs.12,57,863/- in the judgment shall read as Rs.5,60,273/- as on 31.01.2023. The overdue amount of Rs.5,60,273/- (Rupees five lakhs sixty thousand two hundred and seventy three only) as on 31.01.2023 shall be paid in 15 monthly instalments commencing from 03.03.2023. All other conditions in the judgment remain unchanged.