A.P.SUBRAMANIEN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) A.P.Subramanien/borrower/writ petitioner, has committed default in repaying the loan amount, to State Bank of India, Coimbatore, first respondent herein. Bank has filed O.A.No.79 of 2014 before the Presiding Officer, Debts Recovery Tribunal, Coimbatore, third respondent herein, for the following reliefs:

(2.) Petitioner was set ex-parte on 01.10.2014 and exparte final order passed on 06.01.2015. Recovery certificate in D.R.C.No.80 of 2015, has been issued by the Recovery Officer, Debt Recovery Tribunal, Coimbatore, the second respondent herein.

(3.) Being aggrieved by the ex-parte final order, petitioner has filed M.A.No.54 of 2015 an emergent petition and he has also filed M.A.No.55 of 2015 in O.A.No.79 of 2014, to condone the delay of 55 days in filing this application to set aside the ex-parte final order.