GAUTAM R MORARKA Vs. STATE BANK OF MYSORE

JUDGEMENT

(1.) This Miscellaneous Appeal has been filed by the Legal Representative (LR) of the first defendant borrower (1st defendant borrower is since deceased) challenging the order passed by the Debt Recovery Tribunal (D.R.T.), Bangalore, on 8-12-2000 allowing the IAs 2 to 4 and bringing the LRs of the deceased first defendant on record. The applications were filed for condonation of delay and setting aside the abatement and to bring the LRs of the deceased first defendant on record. As I have already stated these IAs were allowed by the learned Presiding Officer, D.R.T. Bangalore.

(2.) The deceased first defendant had left behind him two sons who were the L.Rs. These two sons were sought to be brought on record under the L.R. application. It should be mentioned here clearly that one of the L.Rs. had already been impleaded in the OA as defendant No. 3 in his capacity as one of the borrowers.

(3.) The D.R.T. was concerned with only the appellant here brought on record as another LR.