CANARA BANK Vs. MURAJ ENTERPRISES A PARTNERSHIP FIRM

JUDGEMENT

(1.) This writ petition by the creditor Banks is directed against the judgment and order dated 13.01.2006 made by the Debt Recovery Appellate Tribunal at Chennai (hereafter referred to as 'DRAT') in respondent-debtors' appeal in R.A.No.27/2004 at Annexure-H to the writ petition, whereby the judgment and order dated 18.08.2003 made by the Debt Recovery Tribunal, Bengaluru (hereafter referred to as 'DRT') in writ petitioners' O.A.No.609/1995 are set aside.

(2.) The brief facts of the case are:

(3.) Learned Senior Counsel Sri D.L.N.Rao, appearing with the advocate on record for the petitioners pointed out that the reasoning part of the DRAT for setting aside the judgment and order of the DRT is found at para 17 of its judgment which reads as under: