B GANESAN Vs. BANK OF INDIA

JUDGEMENT

(1.) THE revision petitioner/ appellant/ petitioner/4th defendant has filed the present civil revision petition as against the orders passed by the Debt Recovery Appellate Tribunal in M.A.No.217 of 2006 dated 18.04.2007, dismissing the appeal with costs.

(2.) THE civil revision petitioner/appellant as petitioner filed I.A.No.24 of 2006 in T.A.No.2126 of 2002 on the file of Debts Recovery Tribunal, Coimbatore, praying to condone the delay of 993 days in filing the application to set aside the exparte order passed against him on 19.03.2003. The Debts Recovery Tribunal, Coimbatore has passed orders in I.A.No.24 of 2006 on 13.09.2006 dismissing the said application inter alia observing that the revision petitioner has not come with clean hands and that the said application is devoid of any bonafide and that the said application is filed with a view to protract the proceedings.

(3.) THE Debt Recovery Appellate Tribunal, Chennai in M.A.No.217 of 2006 on 18.04.2007 has passed orders dismissing the appeal with costs among other things observing that the revision petitioner/appellant has not come with clean hands and there is contradiction in regard to the averments made by the revision petitioner in para 5 of I.A.No.24 of 2006 and that of the averments made by him in para 6 of I.A.No.23 of 2006.