>
J U D G M E N T
1. Applicant Bank has filed this Original Application on 29.05.2019 under section 19(1) of the Recovery of Debts and Bankruptcy Act, 1993 (as amended from time to time) against the Defendants for recovery of Rs.26,72,581.33Ps (Rupees Twenty- Six Lacs Seventy-Two Thousand Five Hundred Eighty-One and Paisa Thirty-Three only) alongwith pendente-lite and future interest @10.75% per annum with half yearly rests plus penal interest @2.00% per annum from the date of filing of the O.A. till the date of realization and costs.
2. The brief facts of case are that that the Defendant No.1 is principal borrower and the Defendants No.2 to 4 stood guarantors for the Defendant No.1. The Defendant No. 4(i) & 4(ii) has been arrayed as legal heirs of the Defendant No.4 now deceased. On 21.03.2015 the Defendant No.1 being principal borrower approached Applicant Bank for grant of financial assistance in the shape of Union Green Card Limit of Rs.18,00,000/- for agriculture purpose and submitted loan application. Applicant Bank after considering the loan application on 24.03.2015 sanctioned a Union Green Card Limit of Rs.18,00,000/- for agriculture purpose to the Defendant No.1 against primary security of hypothecation of crops, personal guarantee of the Defendant No.2 to 4 and collateral security by way of simple mortgage of immovable property owned by the Defendant No.1 in favour of Applicant Bank. The Defendants executed and signed various loan and security documents on 27.03.2015 in favour of Applicant Bank. The rate of interest was agreed between the parties @2.50% above Base Rate, applicable at that time @12.50% per annum with half yearly rests plus penal interest @2.00% per annum subject to change from time to time as per RBI Guidelines.
Page 2 of 8
3. However, after availing the aforesaid Loan/Credit Facility, the Defendant No.1 failed to maintain financial discipline as per terms and conditions of the loan agreement due to which loan account became irregular. Despite repeated reminders and persuasion, the Defendant No.1 failed to regularize the loan account. Consequently, the said account of the Defendant No.1 was classified as NPA and recalled by Applicant Bank. Thereafter, Applicant Bank served Demand Notice to the Defendants to repay the outstanding dues but the Defendants failed to make the payment of outstanding dues. Hence, the present Original Application has been filed by Applicant Bank against Defendants for recovery of Rs.26,72,581.33Ps (Rupees Twenty-Six Lacs Seventy-Two Thousand Five Hundred Eighty- One and Paisa Thirty-Three only) alongwith pendente-lite, future interest, costs and for issuance of Recovery Certificate for the said amount.
4. The averments of Applicant Bank are set out in detail in its Original Application and therefore, these are not being stated here afresh to avoid a repetition of facts.
5. The summons were issued to the Defendant through both modes of service. Later, on the Defendant No. 4(i) & 4(ii) also added as legal heirs of the deceased Defendant No.4 and summons were also issued to them. Despite service, none appeared for the Defendants. Hence, the Defendants were proceeded ex-parte vide order dated 19.09.2019 and
16.12.2019.
6. Applicant Bank filed its evidence by way of affidavit of Sh. Sunil Prakash, Senior Manager Law of Applicant Bank as AW-1/1 who proved the various loan and security documents which are marked as Exhibit- AW-1/1 to Exhibit- AW-1/11.
Page 3 of 8
7. I have heard the ex-parte arguments of Ld. Counsel for Applicant Bank and perused the material on record.
8. The point for consideration is whether Applicant Bank is entitled to recover the claim as prayed for?
9. Section 17(1) of the RDB Act of 1993 vests a Tribunal constituted under the Act with the jurisdiction, powers and authority to entertain and decide applications from the Banks and Financial Institutions for recovery of debts due to such Banks and Financial Institutions. 'Debt' is defined in Section 2(g) of the RDB Act, 1993. The RDB Act, 1993 creates a complete code for the adjudication of matters referred to in Section 17 and provides for the procedure in respect thereof. The jurisdiction of the Civil Courts to try cases in respect of recovery of debts of Rs.20.00 Lac and above due to Banks and Financial Institutions stands ousted by the Act. Hence, Original Application filed U/s 19(1) of the Recovery of Debts and Bankruptcy Act, 1993 is within the jurisdiction and legally maintainable before this Tribunal.
10. Further, Applicant Bank has fully corroborated the averments made in the O.A. against the Defendants through evidence of witness Sh. Sunil Prakash, Senior Manager Law of Applicant Bank as AW-1/1. The Applicant Bank has also established its case through documentary evidence being Exhibit- AW-1/1 to Exhibit- AW-1/11. On a careful scrutiny of the evidence on affidavit and exhibits marked as Exhibit- AW-1/1 to Exhibit- AW-1/11, it is proved that Defendant No.1 had availed the Union Green Card Limit facility from the Applicant Bank against primary security of hypothecation of crops, personal guarantee of Defendant No.2 to 4 and collateral security by way of simple mortgage of immovable property owned by Defendant No.1 by executing various loan & security documents detailed as above
Page 4 of 8
in favour of the Applicant Bank. A perusal of Original Application, evidence and documents relied upon clearly show that Defendant No.1 had utilized the above loan facility as granted to him.
11. However, after availing the aforesaid Union Green Card Limit, Defendant No.1 failed to maintain financial discipline as per terms and conditions of the loan agreement. Consequently, the said account was rightly classified as NPA and recalled by Applicant Bank. Thereafter, Applicant Bank served Legal Notice dated 24.05.2017 Exhibit- AW-1/9 to the Defendants to repay the outstanding dues but the Defendants failed to make the payment of outstanding dues. The whole case of the Applicant Bank is based on documentary evidence and the witness has duly proved all these documents. In my view there is no question of disbelieving the evidence lead by the Applicant Bank and Applicant Bank has proved its case beyond reasonable doubts.
12. Further, on perusal of Exhibits AW-1/10 show that Applicant Bank has maintained the Books of account in the ordinary course of banking business showing disbursal of the loan amounts as per provisions of Bankers Books Evidence Act, 1891 and Guidelines of RBI under Banking Regulation Act, 1949. It further shows that Applicant Bank had regularly credited the amount if any, paid by the defendants in the books of account. Applicant Bank had also charged interest from time to time and the entries are relevant U/s 4 of the Bankers Books Evidence Act, 1891 as reflected from A/c Statements attached with O.A. Exhibits AW-1/10.
13. Moreover, Applicant Bank has been able to prove that the Defendant No.1 availed the Union Green Card Limit Facility and failed to repay the same in terms of loan documents. Since, the
Page 5 of 8
transactions are of commercial nature between the parties, the Defendants are bound to repay the loan amount with interest as agreed upon and Applicant Bank is entitled to recover suit amount with interest as claimed by it. The Original Application has been presented on 29.05.2019 i.e. within three years from the date of last deposit which was made on 23.06.2016 admitting debt liability for the purpose of limitation as reflected from Account Statement Exhibit AW-1/10. Thus, it is proved that the Defendants are jointly and severally liable to pay the claim made in the O.A. to the Applicant Bank.
14. Applicant Bank has claimed interest @10.75% per annum half yearly rests plus @2.00% Penal interest w.e.f. 29.05.2019 till the date of realization and costs. The contract between Applicant Bank and the Defendants comes to an end and after filing of the O.A. as per the provisions of Section 19(20) of the Recovery of Debts and Bankruptcy Act, 1993 (as amended from time to time) which is analogous to Section 34 of the CPC, the Tribunal/Court has discretion in awarding pendente-lite and future interest. I am also supported in my view by the Hon'ble Supreme Court in a case titled Central Bank of India Vs. Ravindra and others reported in AIR 2001 SC page 3095. On the basis of the foregoing discussion, interest of justice will be served if pendente-lite and future interest is granted @10.75% per annum simple rate on reducing balance from the date of filing of the O.A. till the date of realization with costs.
15. In the light of above discussion, the Original Application deserves to be allowed against the Defendants with costs. The hypothecated assets & mortgage property are liable to be sold for recovery of amount due alongwith the personal movable & immovable properties/assets of the Defendants.
Page 6 of 8
ORDER
(i) The Original Application is allowed declaring that the Defendants are liable to pay jointly and severally a total sum of Rs.26,72,581.33Ps (Rupees Twenty-Six Lacs Seventy-Two Thousand Five Hundred Eighty-One and Paisa Thirty-Three only) to Applicant Bank alongwith pendente-lite and future interest @10.75% per annum simple rate of interest on reducing balance from the date of filing of the O.A. i.e. 29.05.2019 till the date of realization with costs. However, liability of the Defendant No. 4(i) & 4(ii) being legal heir is restricted to the extent of estate of the Defendant No.4 has been inherited by them. The Defendants are directed to pay the dues within 30 days.
(ii) However, in case the Defendants fail to repay the dues within 30 days, then Applicant Bank is entitled to recover aforesaid amount by sale of hypothecated assets & mortgaged property. The amount, if any, already recovered by sale of any hypothecated assets & mortgage property or otherwise shall be adjusted towards the debt and only the balance amount shall be recoverable. If the dues of Applicant Bank still remain unsatisfied, the same shall be recovered by attachment and sale of the personal movable and immovable assets of the Defendants jointly and severally. However, liability of the Defendant No. 4(i) & 4(ii) being legal heir is restricted to the extent of estate of the Defendant No.4 has been inherited by them. Applicant Bank is at liberty to enforce the claim through due process of law.
(iii) Any other application pending stands disposed of.
Page 7 of 8
(iv) Recovery Certificate in duplicate be issued forthwith in above terms U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993 (as amended from time to time) and be sent to the Recovery Officer-I, DRT, Dehradun.
(v) Applicant Bank is directed to file revised statement of accounts from the date of filing of O.A. alongwith interest as granted by this Tribunal before the Recovery Officer of this Tribunal. Parties are directed to appear before the Recovery Officer-I, DRT, Dehradun on 30.01.2020.
(vi) The Defendants are hereby restrained by means of injunction from depleting, transferring, encumbering, alienating, selling or otherwise dealing with their properties/estates without first paying the above claim of Applicant Bank. However, liability of the Defendant No. 4(i) & 4(ii) being legal heir is restricted to the extent of estate of the Defendant No.4 has been inherited by them.
(vii) In case, any of the Defendants expire, the legal representatives shall be liable to pay in proportion to the inheritance.
(viii) Copy of this Judgment and Recovery Certificate be given Dasti to Applicant Bank and be sent to the Defendants free of cost by Registered Post in terms of section 19(21)
(i) of the RDB Act, 1993 (as amended from time to time) and Rules as well as to the Recovery Officer and after due compliance, file be consigned to record room.
16. Applicant Bank is directed to file a Memo of Cost, if not filed earlier, for preparing Recovery Certificate U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993 (as amended from time to time).
Judgment pronounced in the open court on this 18thDay of December, 2019.
(SHAMMI KHAN)
Presiding Officer, DRT, Dehradun
Page 8 of 8