- (1.) Special leave granted.
(2.) The only question which arises for consideration is that when a decree has ben passed by the Civil Court whether a debt recovery tribunal has the jurisdiction to deal with the application for execution of the said decree.
(3.) The appellant had instituted a suit against respondent Nos. 1 to 3 which resulted in a compromise decree being passed on 7th February, 1992. When the terms of the compromise, which contemplated money being paid by the respondents in a particular manner, were not fulfilled, the appellant in 1995 filed an application under section 19(1) of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (hereinafter referred to as 'the Act') for the execution of the said compromise decree.;