P SWARNALATHA Vs. FEDERAL BANK LTD

JUDGEMENT

(1.) THE appellant filed IA-I praying the Tribunal to dismiss the OA 87/2001 as hit by Rule 10 of the DRT (Procedure) Rules, 1993. THE Tribunal dismissed that petition. Aggrieved against that order, the appellant has come forward with this appeal.

(2.) The Counsel for appellant submits that different loans have been availed by the defendants and all the loans have been clubbed together by the respondent Bank and the respondent Bank has filed the OA and clubbing all the reliefs in a single suit is not maintainable and so the OA has to be dismissed.

(3.) APPEAL dismissed.