T ASHOK SURANA Vs. PRESIDING OFFICER; INDIAN BANK

JUDGEMENT

(1.) Assailing the order dated 27th May, 2015, whereunder the Debts Recovery Tribunal-III, Chennai dismissed the application as not maintainable with cost to the tune of Rs.10000/- on the ground that the cause of action and the relief sought for therein was frivolous, vexatious and wagering litigation by paying only a formal court fee of Rs.200/- and wasting of time of the Tribunal, Mr.T.Ashok Surana, who is the petitioner-in-person, has filed this writ petition, seeking a direction to the first respondent Debts Recovery Tribunal to entertain the application for determination of the compensation payable as per Section 19 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short "SARFAESI Act") without insisting to comply with the costs imposed vide order dated 27th May, 2015 and also the fee.

(2.) The petitioner herein has filed an application under Section 19 of the SARFAESI Act before the Debts Recovery Tribunal-III, Chennai, seeking direction to the respondent Bank to pay certain amount with interest. It appears that on 21st May, 2015, the application was adjourned for two weeks to enable the petitioner to explain the delay. Subsequently, on 27th May, 2015, the application was dismissed, as aforestated with costs. Questioning the correctness of the said order, the petitioner has preferred the instant petition.

(3.) Heard Mr.T.Ashok Surana, petitioner-in-person and Mr.Jayesh B.Dolia, learned counsel appearing for the Bank.