BIMLA DEVI Vs. ALLAHABAD BANK

JUDGEMENT

(1.) THIS pertains to an Application filed by Bimla Devi under Section 22(2)(g) of Recovery of Debts Due to Banks and Financial Institutions Act, 1993 for setting aside the ex parte order dated 24.5.2000 passed in O.A. No. 191/1998.

(2.) It is the case of the applicant that at no stage any notice/summon was ever served on her in O.A. No. 191/1998 which prevented the Applicant to appear and contest the said original application. It is also her contention that she is an illiterate simple house-wife and lives in Parda and has not made any transaction with anybody. She has prayed to give her an opportunity to contest the original application.

(3.) HEARD the parties and perused the records.