AL-QALAM EDUCATIONAL TRUST Vs. INDIAN BANK

JUDGEMENT

(1.) Civil Revision Petition is filed against the order, dated 01.06.2017, in I.A.No.1013 of 2015 in R.A.No.14 of 2013, on the file of the Debts Recovery Appellate Tribunal, Chennai.

(2.) O.A.No.500 of 2007, has been filed by the Indian Bank, Chennai, against M/s.R.S.Construction Company and others, for recovery of Rs.26,99,420/-, amount due under the secured loan facility availed by the 1st respondent, together with interest thereon, at contract rate with quarterly rests from the date of application, till date of payment in full. M/s.Al-qalam Educational Trust, Represented by its Power of Attorney, Mr.K.Samiudeen, has been impleaded in the said Original Application, vide I.A.No.526 of 2009, dated 03.04.2012.

(3.) Pending disposal of O.A., defendants 5 and 6 therein died. Except M/s.Al-qalam Educational Trust, 8th defendant therein/petitioner, others remain ex parte. On adjudication, in O.A.No.500 of 2007, the Debts Recovery Tribunal-III, Chennai, vide order, dated 12.10.2012, has passed final orders, as follows: