R ARUN Vs. INDSIND BANK LIMITED

JUDGEMENT

(1.) The Appellant / Petitioner has preferred the present Intra Court Original Side Appeal (As an aggrieved person) as against the Order dated 12.10.2017 in O.P.No.12 of 2013 passed by the Learned Single Judge in dismissing the Petition.

(2.) Earlier, the Learned Single Judge in O.P.No.12 of 2013 filed by the Appellant / Petitioner against the Respondent herein and others at Paragraph Nos.5 to 8 had observed the following and dismissed the Original Petition (filed under Section 34 of the Arbitration and Conciliation Act, 1996) .

(3.) The Learned Counsel for the Appellant / Petitioner brings it to the notice of this Court that the Appellant / Petitioner on 17.09.2008 entered into the loan agreement with the Respondent / Bank to an extent of Rs.10,75,000/- to purchase the vehicle namely, Super / Tusker-1613 bearing Chasis No.FNE 657831 and Engine No.FNE 101822 Z.