INDIAN OVERSEAS BANK Vs. MR. JOHN T. MANJOORAN

JUDGEMENT

(1.) ADMIT .

(2.) AFTER hearing both the Counsel, the revision petition is disposed of.

(3.) IT is the case of the Bank that as against the Respondent, there has been several suits filed for money given by various branches of the nationalised bank and those amounts remained unrealised as on date. In such circumstances, especially when other suits have been decree, in particular O.S.591 of 1988 on the file of the High Court of Judicature at Chennai which was transferred to the Debt Recovery Tribunal, Chennai, and numbered as T.A. No. 1739 of 1997, it is certainly not open to the Court to direct the Bank to deposit the title deeds so that the judgment debtor can take the title deeds and walk away denying the bank chances of recovering the money by proceeding against the property.