TOLARAM BUDHIA Vs. INDIAN BANK

JUDGEMENT

(1.) THIS revision petition has been filed against the orders of the Debt recovery Appellate Tribunal, Chennai made on 17-10-2002 in M. A. No. 167/2002, confirming the order dated 28-2-2002 passed in LA. No. 3310/2000 in O. A. No. 459/01.

(2.) THE appellants in M. A. No. 167/2002 are the revision petitioners.

(3.) THE respondent bank filed an original application No. 547/1997 on the file of the debts Recovery Tribunal, Chennai against the revision petitioners and two others for recovery of a sum of Rs. 19,00,78,259. 15 with further interest at 23. 25% per annum with quarterly rests from the date of application till the date of realisation with costs and for sale of the application schedule properties. By order dated 30-11-1999 the tribunal passed an ex parte order against the revision petitioners and in favour of the respondent bank.