BARCLAYS BANK PLC Vs. H NURUDDIN

JUDGEMENT

(1.) IT is clear from the plaint that this suit is mainly for recovery of the money which was given by the Bank to the Defendant. Considering the provisions of Section 17 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993. The principal prayer in the suit would be within the jurisdiction of the Debt Recovery Tribunal, the other prayers in the suit are ancillary to the main prayer. Debt Recovery Tribunal, therefore, will have the jurisdiction to adjudicate all those prayers also. Therefore, the suit be transferred to D.R.T.

(2.) PARTIES to act on simple copy of the order duly authenticated by the Associate/ Personal Secretary of the Court as a true copy.