CHAPARALA RAJASEKHAR Vs. ICICI BANK LIMITED

JUDGEMENT

(1.) Heard Sri P.Raja Sekhar, learned counsel for the petitioner.

(2.) This civil revision petition under Article 227 of the Constitution of India has been filed for the following relief:-

(3.) Briefly stated the facts of the case are that, the respondent ICICI Bank Ltd., Visakhapatnam, filed O.A.No.157 of 2009, before the Debts Recovery Tribunal Visakhapatnam (in short the Tribunal) which was allowed against the defendants therein (the present petitioner was defendant No.4) for realization of the amount claimed in O.A., fixing liability of the defendants jointly, severally and personally, and the recovery certificate was issued vide Order of the Tribunal dtd. 22/3/2018.