A.K.VIJAYALAKSHMI Vs. INDIAN BANK

JUDGEMENT

(1.) By this common order, both the Writ Petitions are being finally disposed.

(2.) Both the Writ Petitions have been filed by the legal representatives of Kalavathi Karunanithi (the 4th defendant in O.A.No.515 of 2015 [formerly O.A.198 of 1998] who had allegedly executed a guarantee in favour of Indian Bank (1st respondent in W.P.No.2528 of 2019/3rd respondent in W.P.No.6287 of 2019) and offered security by way of a mortgage by deposit of title deed of her property situated in Thiruvanmiyur village, plot No.2, Survey No.18314, patta No.1103 of an extent of 1 ground 1525 sq.ft as security to the loan given to the borrower namely partnership M/s.Expo Team concerned.

(3.) Indian Bank had originally filed O.A.No.198 of 1998 before the Debt Recovery Tribunal - I, Chennai for recovering money from the borrowers and guarantors. Subsequently, O.A.No.198 of 1998 was transferred to the Debt Recovery Tribunal - II, Chennai and was renumbered as O.A.No.515 of 2015. After the death of Kalavathi Karunanithi, the petitioners were impleaded as 5th and 6th defendants in O.A.No.515. 2015.