Madras High Court
M.Revathy vs Debt Recovery Tribunal-Iii on 20 April, 2023
W.P.No.11795 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.04.2023
CORAM :
THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.11795 of 2023
M.Revathy .. Petitioner
Vs
1.Debt Recovery Tribunal-III,
rep. by its Registrar,
6th Floor, Sastri Bhavan,
Haddows Road,
Chennai – 600 006.
2.State Bank of India,
Stressed Assets Management Branch,
rep. by its Assistant General Manager,
Red Cross Buildings, II Floor,
No.32,Montieth Road,
Egmore, Chennai – 600 008.
3.M/s.Leather Leader Company Private Limited,
Having its Registered Office at
No.114/2, Anna Salai Extension,
Nagaikeni, Chrompet,
Chennai – 600 044.
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W.P.No.11795 of 2023
4.A.E.S.Ravi
5.Josephraj
6.D.Mohanraj
7.V.Shankar .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of certiorarified mandamus calling for the
records of the first respondent pertaining to order dated 1.4.2023 in
Appeal S.R.No.14746 of 2022 and quash the same, number the
appeal in S.R.No.14746 of 2022 in M.A.No.522 of 2022 in DRC
No.34 of 2020 in O.A.No.690 of 2014 and dispose the same on
merits, in accordance with law.
For the Petitioner : Mr.Srinath Sridevan
Senior Counsel
for M/s.L.Thiyagaiya
ORDER
(Order of the court was made by the Hon'ble Acting Chief Justice)
M.Revathy, wife of Mohanraj, a resident of No.9, Gangai
Street, Kalashetra Colony, Besant Nagar, Chennai-90, has filed this
writ petition challenging the impugned order dated 1.4.2023 passed
by the Debts Recovery Tribunal-III, Chennai in Appeal
S.R.No.14746 of 2022 and to direct the first respondent to number
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W.P.No.11795 of 2023
the Appeal S.R.No.14746 of 2022 in M.A.No.522 of 2022 in DRC
No.34 of 2020 in O.A.No.690 of 2014 and dispose of the same on
merits and in accordance with law.
2. Mr.Srinath Sridevan, learned senior counsel appearing for
the petitioner, submitted that the petitioner is a third party to the
Debt Recovery Certificate/Original Application, namely DRC/OA
proceedings and she is the wife of D.Mohanraj, who has been
arrayed as fourth defendant in O.A.No.690 of 2014. He would
submit that during the pendency of the mortgage with Yes Bank,
the property in question was settled by the petitioner's husband in
favour of the petitioner and the settlement deed was subsequently
cancelled by the petitioner's husband. However, after settling the
loan account with Yes Bank, the petitioner's husband again settled
the property in question in favour of the petitioner on 22.8.2019
under a registered settlement deed. Therefore, the decree dated
1.1.2020 passed by the Debts Recovery Tribunal-III, Chennai in
O.A.No.690 of 2014 against the petitioner's husband in respect of
the property in question will not have any legal sanctity so long as
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W.P.No.11795 of 2023
the property absolutely belongs to the petitioner. Hence, the
Recovery Officer has no legal right to pass any restraint order.
3. Arguing further, learned senior counsel contended that if
there is any iota of evidence showing that the subject property
attached by the Recovery Officer belongs to the petitioner's
husband, who has been arrayed as defendant No.4 in O.A.No.690 of
2014, the petitioner cannot have any say. However, by overlooking
the aforesaid vital facts, the Recovery Officer has wantonly attached
the property in question when it absolutely belongs to the
petitioner. Since the petitioner's property is in noway connected
with the debt or noway connected with the security given by her
husband at the time of borrowing loan from the respondent bank,
the Recovery Officer has no legal right to attach the property of the
petitioner. Therefore, the petitioner has filed the appeal in Appeal
SR No.14746 of 2022 before the Debts Recovery Tribunal-III,
Chennai. But the appeal has been returned by the Registry of the
DRT-III compelling the petitioner to pay 50% of the amount as per
Section 30A of the Recovery of Debts and Bankruptcy Act, 1993.
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W.P.No.11795 of 2023
Learned senior counsel would submit that even though it was
submitted before the Registry that Section 30A of the Act cannot be
applied, the said contention has not been considered by the
Registry of the DRT-III and the matter is not listed for
maintainability before the Presiding Officer of the DRT for
substantiating the claim of the petitioner. As a result of non-listing
of the matter before the DRT, the petitioner stands remediless, he
pleaded.
4. According to learned senior counsel for the petitioner, there
is no need to deposit 50% of the due amount as mandated by
Section 30A of the Act, inasmuch she is a third party to the
proceedings. Hence, in view of the peculiar facts and circumstances
of the case, the petitioner has been constrained to file the present
writ petition.
5. We find that the petitioner is the wife of the sixth
respondent, Mohanraj, who is the fourth defendant in O.A.No.690 of
2014, which was allowed on 1.1.2020 by the DRT-III, Chennai,
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W.P.No.11795 of 2023
thereby decreeing that the respondent bank is entitled to recover a
sum of Rs.19,45,03,266.52 due under various credit facilities less
Rs.5,09,78,243/- realized through sale of application 'A' schedule
property and items 1 and 2 of 'B' schedule properties and various
amounts paid between 3.1.2015 and 2.4.2016 together with
pendent lite and future interest at 14.50% per annum from the date
of filing of the application till the date of realisation in full from the
defendants jointly and severally.
6. It appears that the Recovery Officer has passed a restraint
order dated 28.4.2022 in I.A.No.522 of 2022 in DRC No.34/2020 in
O.A.No.690 of 2014 from entering into any transfer or charge or
alienation in respect of the property in question by anybody without
prior and express permission of the DRT. The petitioner has filed a
claim petition against the restraint order dated 28.4.2022 passed by
the Recovery Officer taking a legal plea that her property cannot be
attached or sold by the Recovery Officer.
7. Firstly, even though the Assistant Registrar had directed
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W.P.No.11795 of 2023
the appeal filed by the petitioner to be listed before the Presiding
Officer, repeatedly the Registry has returned the matter without the
Presiding Officer taking any decision in the matter. Secondly, it is
clear from the recovery certificate that the petitioner is not a party
or judgment-debtor and therefore, the Registry of DRT-III, Chennai
cannot insist on payment of 50% dues for numbering the appeal.
8. Therefore, we direct that the appeal filed by the petitioner
in Diary No.14746 of 2022 shall be numbered, if it is otherwise in
order and taken up for hearing on merits by the DRT-III.
9. With the above direction, the writ petition is allowed. There
will be no order as to costs. Consequently, W.M.P.Nos.11691 and
11692 of 2023 are closed.
(T.R., ACJ.) (D.B.C., J.)
20.04.2023
Index : Yes/No
Neutral Citation : Yes/No
bbr
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W.P.No.11795 of 2023
To:
1.The Registrar,
Debt Recovery Tribunal-III,
6th Floor, Sastri Bhavan,
Haddows Road,
Chennai – 600 006.
2.The Assistant General Manager,
State Bank of India,
Stressed Assets Management Branch,
Red Cross Buildings, II Floor,
No.32,Montieth Road,
Egmore, Chennai – 600 008.
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W.P.No.11795 of 2023
THE HON'BLE ACTING CHIEF JUSTICE
AND
D.BHARATHA CHAKRAVARTHY, J.
bbr
W.P.No.11795 of 2023
20.04.2023
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