K X JOSEPH Vs. CHIEF MANAGER

JUDGEMENT

(1.) THE petitioners have approached this Court with the following prayers:

(2.) ON going through the nature of averments made in this writ petition, it is seen that, the dispute between the petitioners and respondent Bank with regard to the amount liable to be paid to the Bank under the loan transaction was caused to be settled in the course of the proceedings pending before the DRT. It also revealed that the settlement Award was never given effect to by the petitioners, who filed I.As before the Tribunal, seeking for extension of time. Despite the extension given, the petitioners did not honour the commitment and still the matter was being adjourned, which made the respondent Bank to approach this Court by filing OP(DRT), which culminated in Ext.P10 judgment.