DENA BANK Vs. DAWOOD & CO

JUDGEMENT

(1.) The Debts Recovery Appellate Tribunal at Mumbai by judgment dated 27.10.2015 dismissed the appeal preferred by the PetitionerBank against the order dated 13.1.2015 passed by the learned Presiding Officer, DRTII, Mumbai in Original Application No.1164 of 2000. The said order dated 27.10.2015 is impugned herein by the Bank.

(2.) The PetitionerBank sued guarantorsrespondents, in its original application for recovery of Rs. 67,17,573/ with interest @ 15% p.a. from the date of filing of the application till its realization.

(3.) The case discernible from the pleadings of the parties is as under: