KURIEN E. KALATHIL Vs. FEDERAL BANK LTD

JUDGEMENT

(1.) As is well known in fiscal spectrum, a 'Right of Recompense' is a tool by which the Banks and Financial Institutions - that take large haircuts on the debts for stressed assets, during resolution - can recover the sacrifice they make, in due course of time.

(2.) The contours of the afore right are now projected before this Court by the petitioner, saying that the enforcement of the same by the Bank in this case is untenable and for reasons which can never justify the same.

(3.) A woodcut of the essential facts would render the scope of controversy clear.