CAR BEUTI Vs. KARNATAKA BANK LTD

JUDGEMENT

(1.) AGGRIEVED against the order passed by the learned Presiding Officer, Debts Recovery Tribunal, Bangalore, in IA-15/2001, in OA-681/1995 the appellants have come forward with this Appeal.

(2.) The appellants filed IA-15/2001 for permitting the Tribunal to raise counter-claim of Rs. 65,00,000/- with interest against the Applicant Bank. The Tribunal rejected the Application for non-payment of Court fee by its order dated 31.8.2001.

(3.) THE Counsel for the respondent Bank submits that for making counter-claim, the appellants have to pay Court fee since the appellants have raised counter-claim for about Rs. 65,00,000/- (Rupees sixtyfive lakhs) with interest from the applicant Bank. THE Bank has filed suit for recovery of Rs. 17,92,497.60 p and the appellants have raised counter-claim for a sum of Rs. 65,00,000/- with interest.