TOLARAM BUDHIA Vs. INDIAN BANK HARBOUR BRANCH

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. 16 7/2002, confirming the order dated 28. 2. 2002 passed in I. A. No. 3310/2 000 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 exparte order against the revision petitioners and in favour of the respondent bank.