M. JAYAMANI Vs. DEBT RECOVERY APPELLATE TRIBUNAL

JUDGEMENT

(1.) Challenging the order dated 06.11.2017 passed in AIR (SA) No. 382 of 2017 on the file of the Debt Recovery Appellate Tribunal, Chennai against the order dated 02.06.2017 passed by the Debts Recovery Tribunal-III, Chennai in S.A. No. 515 of 2016, the petitioner has filed the above writ petition.

(2.) By an order dated 09.10.2017, the Debt Recovery Appellate Tribunal, Chennai, in an application filed for waiver of pre-deposit in I.A. No. 1285 of 2017, taking into consideration that the Bank claimed a sum of Rs. 8.39 lakhs as on 15.12.2015, called upon the petitioner to make a pre-deposit of Rs. 1,00,000/-. Since the petitioner has failed to make pre-deposit as directed by the Debt Recovery Appellate Tribunal, Chennai, the Appellate Tribunal dismissed the appeal in AIR (SA) No. 382 of 2017. Now challenging the order dated 06.11.2017 passed in AIR (SA) No. 382 of 2017, the petitioner has filed the above writ petition.

(3.) Mrs. S.R. Sumathy, learned counsel accepts notice on behalf of respondent No. 3.