KERALA PLANTATIONS Vs. SOUTH INDIAN BANK LTD

JUDGEMENT

(1.) The original petition is filed to set aside Exts.P16 and P21 orders passed by the Debt Recovery Tribunal-II, Ernakulam (in short 'Tribunal').

(2.) The brief facts relevant for the determination of the original petition are:

(3.) Heard; Sri.George Thomas, the learned Senior Counsel appearing for the petitioner and Sri.Sunil Shanker, the learned Standing Counsel appearing for respondents 1 and 2.