MUNSHI ASMA NASIR Vs. IDBI BANK LIMITED

JUDGEMENT

(1.) The present writ petition has been filed impugning the order dtd. 8/12/2025 passed by the Debts Recovery Appellate Tribunal (DRAT) at Chennai in IA No. 1551/2025 in A.IR.No. 1849/2025 filed by the petitioner/appellant..

(2.) The petitioner had filed the aforesaid application seeking waiver of the statutory deposit. The DRAT, however, has directed the petitioner/appellant to deposit 40% of the demand of the respondent-bank.

(3.) The learned counsel for the petitioner submits that the petitioner is the widow of the borrower and she does not have means to deposit 40% of the demand raised by the bank to maintain the appeal. However, he submits that the petitioner shall deposit 25% of the demand raised by the bank to maintain the appeal.