KARUR VYSYA BANK LTD Vs. WESTERN PAQUES INDIA LTD

JUDGEMENT

(1.) THE applicant Bank filed this OA against the defendants 1 and 2 for recovery of a sum of Rs. 14,41,47,047/- (Rupees fourteen crores, forty-one lakhs, forty-seven thousand and forty-seven only) with interest @ 24% p.a. with quarterly rests from 23.2.1999 till the date of realization with costs and seeking order of this Tribunal for sale of schedule mentioned properties.

(2.) Brief facts rising to this OA. are as follows:

(3.) IT is further seen and it is a matter on record in this case that all the defendants except D4 remain unrepresented even after proper service of summons effected on them and only the D4 had filed written arguments in support of its contention.