OM SAKTHI SEKAR Vs. V. SUKUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This Civil Appeal has been filed against the judgment and order dtd. 6/2/2020 passed by the High Court of Judicature at Madras [Hereinafter referred to as "the High Court"] in W.P. No. 33872 of 2017, whereby the High Court upheld the conclusion arrived at by the Debts Recovery Tribunal-I [For short, "the DRT"], Chennai and Debts Recovery Appellate Tribunal [For short, "the DRAT"], Chennai, while remitting the case to the DRT for reconsideration of the valuation of Schedule A to E properties in the recovery proceedings, and accordingly disposed of the writ petition. The High Court further observed that in the event the properties were found to have been sold for a lower value than their actual worth, the appellant herein may be directed to make good the difference.

(3.) This Court by order dtd. 18/2/2022 granted an order of stay on implementation of the directions issued in paragraph no.166 of the impugned judgment.