HARISH TANDON,J. - (1.) This revisional application is directed against Order dated 8th March 2011, passed by the Debts Recovery Appellate Tribunal, Kolkata, in Appeal No. 18 of 2010, affirming the judgment and order dated 23rd September 2009 passed by the Debts Recovery Appellate Tribunal, Unit No. 1, Kolkata in Title Appeal No. 138 of 1994.
(2.) The petitioner Bank filed an application against opposite parties praying for attachment and/or injunction. It is undisputed that premises No. 28, Hindusthan Park, Kolkata initially belonged to one Parul Bala Ghatak, being the grandmother of the opposite parties no. 2A, 2B and 2C. It also appears from the statement made in the respective pleadings that the said property was not secured and she was not the Director of the borrower company.
(3.) It is sought to be contended by the petitioner bank that upon death of Parul Bala Ghatak, the Directors, being the original defendants in the suit, inherited the said property and upon their death, the present opposite parties have succeeded the said estate and as such, the said property is capable of being attached for securing loan and/or debt.;