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Madras High Court

K.Niramala Devi vs The Manager on 18 July, 2023

Author: P.D.Audikesavalu

Bench: Sanjay V.Gangapurwala, P.D.Audikesavalu

                                                                          W.P.No.8406 of 2023


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    18.07.2023

                                                   CORAM :

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                       AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                              W.P.No.8406 of 2023

                     1. K.Niramala Devi
                     2. G.Karuppiah
                     3. T.Vijayakumar                                ..    Petitioners

                                                       Vs.

                     1. The Manager
                        Punjab National Bank Branch Office
                        Mid Corporate Branch
                        Oppanakara Street
                        Coimbatore 641 001.

                     2. The Manager
                        Punjab National Bank
                        Circle Sastra Centre
                        448A, Dr. Nanjappa Road
                        Coimbatore 641 018.

                     3. Punjab National Bank
                        Zonal Head Office
                        PNB Towers, No.46-49, 4th & 5th Floor
                        Royapettah High Rd. Flyover
                        Jagadambal Colony
                        Royapettah, Chennai 600 014.                 ..    Respondents


                     Page 1 of 6


https://www.mhc.tn.gov.in/judis
                                                                              W.P.No.8406 of 2023




                     Prayer: Petition filed under Article 226 of the Constitution of India
                     seeking a writ of Declaration declaring that the communication
                     pertaining to the rejection of OTS offer of Rs.33,30,000/- as referred
                     in “Closure Intimation for Complaint N202223023252194” as illegal,
                     void and non-est in the eyes of law and consequently directing the
                     respondents 1 to 3 to comply with the approved one-time settlement
                     issued vide Ref. CS/CBE/OTS/2021 dated 20.01.2022, collect the
                     balance sum payable as per the one time settlement offer in a time
                     frame fixed by this Hon'ble Court and close the Loan Account in
                     Acc.No.09800NC00428994.


                                      For the Petitioners     : Mr.D.G.Hariprasath

                                      For the Respondents     : Mr.M.L.Ganesh


                                                          ORDER

(Made by the Hon'ble Chief Justice) We have heard Mr.D.G.Hariprasth, learned counsel for the petitioners and Mr.M.L.Ganesh, learned counsel for the respondents.

2. The petitioners assail the rejection of OTS offer and also assail the order of Ombudsman.

Page 2 of 6

https://www.mhc.tn.gov.in/judis W.P.No.8406 of 2023

3. It appears that initially, on or about 27.09.2021, a special OTS was proposed by the petitioners, thereby agreeing to settle the amount at Rs.33.30 lakh. They had also paid Rs.2.00 lakh on 27.09.2021. On or about 20.01.2022, the bank communicated its acceptance of the settlement offer at Rs.33.30 lakh. By that time, the petitioners had deposited Rs.5.00 lakh. The petitioners were supposed to deposit Rs.28.00 lakh within 90 days. The petitioners, on 05.02.2022, claim to have deposited Rs.5.00 lakh. However, failed to deposit Rs.23.00 lakh within 90 days as per the communication dated 20.01.2022. The OTS proposal stood cancelled. The Bank Ombudsman also did not accept the contention of the petitioners.

4. The loan in question is a housing loan. Naturally, the settlement proposal granted by the bank comes to an end after the stipulated date, i.e. 90 days if the payment is not made. Even in May 2022, the petitioners have approached the bank showing their financial incapability to pay the amount. We may not find fault with the bank for cancellation of the OTS proposal. It needs to be considered that the loan was a housing loan. The property has not yet Page 3 of 6 https://www.mhc.tn.gov.in/judis W.P.No.8406 of 2023 been sold by the bank.

5. In the light of that, the petitioners may approach the bank with the settlement proposal. The bank may consider the proposal of the petitioners for OTS as per its policy considering that the loan in question is a housing loan and not a commercial loan. The proposal shall be given by the petitioners with some upfront amount within eight days.

6. With the aforesaid observation, the writ petition is disposed of. There will be no order as to costs. W.M.P.No.8589 of 2023 filed to permit the petitioners to file a single writ petition is allowed, inasmuch as they have paid separate court-fee. W.M.P.No.8590 of 2023 is closed.

                                                              (S.V.G., CJ.)           (P.D.A., J.)
                                                                               18.07.2023
                     Index                   :      Yes/No
                     Neutral Citation        :      Yes/No
                     kpl



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https://www.mhc.tn.gov.in/judis W.P.No.8406 of 2023 To

1. The Manager Punjab National Bank Branch Office Mid Corporate Branch Oppanakara Street Coimbatore 641 001.

2. The Manager Punjab National Bank Circle Sastra Centre 448A, Dr. Nanjappa Road Coimbatore 641 018.

3. Punjab National Bank Zonal Head Office PNB Towers, No.46-49, 4th & 5th Floor Royapettah High Rd. Flyover Jagadambal Colony Royapettah, Chennai 600 014.

Page 5 of 6

https://www.mhc.tn.gov.in/judis W.P.No.8406 of 2023 THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(kpl) W.P.No.8406 of 2023 18.07.2023 Page 6 of 6 https://www.mhc.tn.gov.in/judis