OCEANIC COLOUR LAB Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) HEARD Mr. S.S. Das, learned Senior Advocate for the petitioner.

(2.) THIS writ petition is filed by the petitioner assailing the impugned order dated 11.7.2014 passed by the learned Debt Recovery Appellate Tribunal, Kolkata in Appeal No. 115 of 2012/310 appearing at Annexsure -1, the order dated 31.5.2012 passed by the learned Debt Recovery Tribunal, Orissa, Cuttack in O.A. No. 178 of 2011 appearing at Annexure -2 and also further for a direction to the Opp. party -Bank to adjust the insurance claim of Rs. 9,00,000/ -(Rupees Nine Lakhs) alongwith accrued interest thereon since 28.5.2008 till the date of adjustment.

(3.) BEING aggrieved by the above order in O.A. No. 178 of 2011, the present petitioner filed Appeal No. 115 of 2012/310 before the Debt Recovery Appellate Tribunal, Kolkata. As it appears, considering the grounds raised by the present petitioner, the appellate authority framed two issues such as :