SRINIVASA DESAI Vs. CANARA BANK AND ORS.

JUDGEMENT

(1.) The legality and correctness of the order passed by the Debt Recovery Appellate Tribunal, Chennai dated 21.03.2012 passed in R.A.No.30/2009 is called in question is this petition.

(2.) Heard Mr.S.P.Kulkarni, learned counsel for the petitioner and Mr.T.P.Muthanna, learned counsel for respondent no.1.

(3.) The facts leading to this petition are as hereunder: