CORPORATION BANK Vs. GALAXY HEALTH CARE PVT LTD

JUDGEMENT

(1.) THIS appeal is against final order dated 20.1.1999 passed by the learned Presiding Officer of Debts Recovery Tribunal, Jaipur in O.A. No. 493/98.

(2.) The aforesaid order is an ex parte order as the defendants in the O.A. did not appear before the Tribunal. In this appeal as well, the respondents, who were defendants in the O.A. have not appeared despite notice.

(3.) THE appellant Bank is aggrieved with the amount awarded as well as with the rate of interest awarded pendents lite and future.