A KUTHALINGAM Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THIS revision has been directed against the order passed in I.A.No.843 of 2006 in T.A.No.1912 of 2002 on the file of the Debts Recovery Tribunal, Coimbatore.

(2.) THE learned counsel appearing for the respondent relying on AIR 2003 Supreme Court 1561 (Sadhana Lodh -v- National Insurance Co., Ltd and another) would contend that this revision petition under Article 227 of the Constitution of India is not maintainable. According to the learned counsel, the order passed in I.A.No.843 of 2006 is under challenge by way of this revision, wherein the Recovery of Debts Due to Banks Financial Institutions Act 1993 (15 of 1993) (hereinafter referred to as 'the said Act') provides an appeal against the orders of the Debt Recovery Tribunal under Section 20 of the said Act and that without availing the remedy of filing an appeal as provided under Section 20 of the Act, the revision petitioner has filed this revision petition which is not maintainable as per the dictum mentioned above. THE relevant observation in AIR 2003 Supreme Court 1561 (Sadhana Lodh -v- National Insurance Co., Ltd and another) runs as follows:-