GITA DEVI Vs. RECOVERY TRIBUNAL JAIPUR

JUDGEMENT

(1.) THIS appeal impugns the dismissal of the writ petition by the single Judge vide his order dated 16th September, 2005.

(2.) THE brief facts giving rise to the controversy in the appeal may be noticed by us first.

(3.) THE Union Bank of India (for short, 'the Bank') initiated the proceedings for recovery of loan against Govind Narain-the husband of the present appellant (for short, 'the borrower') and the present appellant (for short, 'the guarantor') under the Recovery of Debts Due to Banks and Financial institutions Act, 1993 (for short, 'the Act of 1993')before the Debts Recovery Tribunal, Jaipur.