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Kenwood Marketing Inc. /S v. Hdfc Bank Ltd. And Others /S.

Debts Recovery Appellate Tribunal
Jun 20, 2022
Smart Summary (Beta)

Factual and Procedural Background

This appeal arises from a judgment dated 10.03.2016 by the Presiding Officer of Debt Recovery Tribunal No.III, Mumbai, in Securitization Application (S.A.) No. 110/2012. The Appellant, a sole proprietorship engaged in catering and led by Mr. Rajan K. Mehrotra, supplied food materials to various agencies including entities headed by the Respondents Nos. 2 to 4. Due to defaults in payment by these entities, the Appellant faced financial difficulties and sought a Cash Credit facility from the First Respondent Bank. The Appellant contends that he signed several documents without understanding their contents and that the title deeds of his flats were submitted to the bank only for verification and valuation, not to create a mortgage.

The Appellant initially repaid the loan regularly, but defaults occurred following non-payment by the Respondent companies. The bank declared the account a Non-Performing Asset (NPA) and issued a notice under Section 13(2) of the SARFAESI Act demanding payment of approximately Rs. 95.6 lakhs. The Appellant objected to the claim but alleges the bank's reply was not within the statutory time frame. Despite attempts to settle the dues, the bank proceeded to take possession of the flats through the Chief Metropolitan Magistrate’s order dated 26.03.2012.

The Appellant filed an application under Section 17 of the SARFAESI Act before the DRT, which granted interim relief on conditions of depositing specified sums. Subsequent orders required further deposits, which the Appellant could not meet, leading to dismissal of the Securitization Application by the DRT. The Appellant challenged this dismissal in the present appeal.

Legal Issues Presented

  1. Whether the notice issued under Section 13(2) of the SARFAESI Act was valid, specifically regarding the sufficiency of details of the amount claimed.
  2. Whether the dismissal of S.A. No. 110/2012 by the DRT was legally correct.
  3. Whether the Appellant was entitled to relief under Section 17 of the SARFAESI Act in light of alleged procedural irregularities by the bank.

Arguments of the Parties

Appellant's Arguments

  • The mortgage was created unknowingly; title deeds were submitted only for verification and valuation.
  • The notice under Section 13(2) lacked a detailed breakup of the amount demanded, rendering it invalid.
  • The bank failed to respond to objections within the stipulated time under Section 13(3A) of the SARFAESI Act.
  • The Appellant was not a willful defaulter and had made genuine attempts to settle the dues.
  • The DRT erred in holding that the S.A. was not maintainable under Section 17, as neither symbolic nor physical possession had been taken by the bank.
  • The bank’s statement of account was incorrect and did not comply with RBI circulars regarding interest charging.
  • The SARFAESI action was premature as no prior intimation of NPA classification was given.
  • Relied on precedents emphasizing the necessity of detailed notice under Section 13(2) and the right to raise objections under Section 13(3A).

Respondent Bank's Arguments

  • The Appellant’s challenges to the notice and subsequent SARFAESI measures lack merit and are attempts to delay proceedings.
  • The Appellant is a habitual and vexatious litigant raising untenable contentions.
  • The bank furnished the statement of account which stands unchallenged on a sustainable basis.
  • The Appellant failed to implead co-mortgagors and guarantors properly, and some properties claimed by the Appellant do not belong to him.
  • The outstanding dues as of 31.03.2018 exceeded Rs. 2.66 crores with interest at 18% per annum.
  • The Appellant’s inconsistent prayers undermine his case, warranting dismissal.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
A.V. Papayya Shastri & Ors. Vs. Govt. of A.P. & Ors. (2007) 4 SCC 221 Fraud vitiates all judicial acts; a judgment obtained by fraud is nullity. Appellant relied on this to allege fraudulent dismissal of S.A. No. 110/2012 by the DRT due to suppression of material facts by the bank.
Amar Alloys Pvt. Ltd. Vs. State Bank of India, 2019 SCC OnLine P&H 571 Requirement of notice before declaring account as NPA under SARFAESI Act. Appellant cited this to argue that prior notice was mandatory before NPA classification.
Ajay Hargovindas Jobanputa Vs. The Authorized Officer, Rajkot Nagrik Sahakari Bank C/SCA/5416/2022 Bank’s obligation to provide complete details of amount due in notice under Section 13(2) SARFAESI Act. Supported the view that the notice must include detailed breakup of dues enabling borrower to raise objections.
Punjab National Bank vs. Telstar Industries Pvt. Ltd. 2019 SCC OnLine Guj 4467 Requirement of detailed notice under Section 13(2) SARFAESI Act for valid objection rights. Referenced as precedent supporting Appellant’s contention on notice insufficiency.
Punjab National Bank vs. Mithilanchal Industries Pvt. Ltd. MANU/GJ/1069/2020(DB) Right of borrower to make representation under Section 13(3A) depends on receiving detailed notice under Section 13(2). The Court quoted this to emphasize that absence of details in notice defeats the purpose of objection rights.
Bhavdipbhai Arunbhai Dave vs. Kotak Mahindra Bank Ltd. MANU/GJ/0273/2022 Supports requirement of detailed notice under Section 13(2) SARFAESI Act. Referenced in support of the principle that notice must contain particulars enabling borrower to respond.

Court's Reasoning and Analysis

The Court focused on the validity of the notice issued under Section 13(2) of the SARFAESI Act, particularly whether it contained sufficient details of the amount claimed. The Court noted authoritative interpretations by the Gujarat High Court and other precedents emphasizing that the notice must provide a detailed breakup of principal, interest, and other charges to enable the borrower to make meaningful objections under Section 13(3A).

In the present case, although the notice indicated the total amount due and the security details, it failed to provide the required detailed breakup of the dues. The DRT had held that the Appellant’s failure to object within 60 days implied acceptance of the amount claimed. However, the Court found this reasoning flawed because the Appellant was not furnished with sufficient information to enable a proper objection. The Court also clarified that the statutory scheme does not mandate that objections under Section 13(3A) be raised within 60 days, only that the secured creditor must respond within 15 days of receiving objections.

Given the defective notice, the Court held that no further securitization proceedings could be validly initiated based on it. Consequently, all measures taken by the bank pursuant to this defective notice were set aside. The bank was at liberty to proceed afresh in compliance with the statutory requirements.

Holding and Implications

The appeal is allowed. The impugned judgment dismissing S.A. No. 110/2012 is set aside, and the Securitization Application is allowed. All actions taken by the Respondent Bank consequent to the defective notice under Section 13(2) of the SARFAESI Act are quashed.

Implications: The decision mandates strict compliance with the requirement to provide detailed particulars in notices under Section 13(2) of the SARFAESI Act. The ruling underscores the borrower's right to receive adequate information to enable meaningful objections, reinforcing procedural safeguards in debt recovery actions. No new precedent beyond the application of existing principles was established. The bank may initiate fresh proceedings only after issuing a valid notice conforming to statutory requirements.

Show all summary ...

BEFORE THE DEBTS RECOVERY

APPELLATE TRIBUNAL, AT: MUMBAI

Present : Mr. Justice Ashok Menon, Chairperson Appeal No. 106/2016

Between

M/s Kenwood Marketing INC. … Appellant/s V/s.

HDFC Bank Ltd. & Ors. …Respondent/s Ms. Sandeep Shereger, a/w Mr. Amod, Advocate for Appellant. Mr. Sharath Pai, a/w Mr Fenil S & Ms. Tejashree Chuadhari, i/b M/s. Intralegal, Advocate for Respondent No.1.

-: Order dated: 20/06/2022:-

1. This Appeal is directed against a judgment of the Presiding Officer, Debt Recovery Tribunal No.III at Mumbai, dated 10.03.2016 in Securitization Application (S.A.) No 110/2012. The facts, in brief, can be encapsulated thus.

2. The Appellant is a sole proprietorship represented by its proprietor Mr. Rajan K. Mehrotra. He was involved in the catering business and used to supply food materials to several agencies including M/s. R. K. Associates and other group companies in Mumbai headed by the Respondent Nos.2 to 4 herein. Default in payment from M/s. R. K. Associates resulted in financial trouble for the Appellant and he was forced to approach First Respondent bank for a Cash Credit facility. The Appellant would contend that he signed several papers without understanding what they contained. The title deeds about his flats in the Oshiwara Silver

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Sands CHSL at Jogeshwari (West) Mumbai, were also handed over to the bank for verification of his title and valuation. The Appellant was repaying the amount regularly. However, Respondents Nos. 2 to 4 did not pay their dues to the Appellant causing further financial strain to him. To realize his amount from Respondent Nos. 2 to 4, the Appellant had even visited Delhi from where he was kidnapped, assaulted, and threatened. The Appellant defaulted payments of the Cash Credit Facility availed from First Respondent Bank. His account was declared as Non-Performing Assets (NPA for short). On 20th January 2011 but Bank issued a notice under section 13(2) of the Securitization and Reconstruction of Financial Assets and Enforcement of Securities Act, 2002 ('SARFAESI Act' for short) demanding payment of Rs.95,61,032.66 from the Appellant within 60 days on receipt of the notice. The Appellant raised objections to the claim vide letter dated 19.04.2011. He received a reply from the Bank on 23.05.2011. The said reply by the bank was not within the time stipulated u/s 13(3A) of the SARFAESI Act. Even though the Appellant approached the First Respondent Bank several times appraising them about his financial problems and making a proposal to settle the loan account, it all fell on deaf ears. On 30.08.2011 Officers of the Bank visited the flats belonging to the Appellant intending to take physical possession and also prepared a panchnama on which the Appellant was made to sign. No possession was handed over to the bank. Although the Appellant continued making concerted efforts to settle the dues, the First

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Respondent Bank did respond positively to the proposals made. The First Respondent Bank approached the Chief Metropolitan Magistrate with an application u/s 14 of the SARFAESI Act and on 26.03.2012 the Ld. C.M.M. allowed the application directing the Assistant Registrar of the Court to take physical possession of the flats. The Appellant is not a willful defaulter. He defaulted the payment of the amount owing to genuine reasons as detailed above. The Bank is attempting to take physical possession of the Appellant's flats and put them up for sale at throwaway prices.

3. Aggrieved by the measures taken under the SARFAESI Act against him, the Appellant approached the D.R.T.-III, Mumbai, with the above-mentioned application u/s 17 of the SARFAESI Act. On 19.04.2012 Hon'ble P.O. of the D.R.T. was pleased to grant interim relief to the Appellant restraining further actions about the flats on condition that the Appellant deposits a sum of Rs.20 Lacs, and the Appellant complied with that order. Subsequently, the Appellant was directed to pay the sum of Rs.10 Lacs more on 03.09.2014, and that too complied and the interim relief was extended. On 08.01.2015, he was asked to pay a further sum of Rs.15 Lacs as a condition for the extension of the interim order. The Appellant did not have the financial capacity to pay that amount and hence the defaulted payment. He approached this Appellate Tribunal by filing Appeal and in consequence of this an order dated 08.01.2015 to deposit a further sum of Rs.15 Lakhs for extension of interim orders was reversed and the S.A. No.

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110/2012 was directed to be disposed of.

4. The notice received by the Appellant does not give a break up of the amount demanded. Hence it is not a valid one. S.A. No. 110/2012 for appropriate directions from the DRT was dismissed vide impugned order dated 10.03.2016 and the Appellant has come on Appeal.

5. The Appellant seeks reversal of the dismissal mainly on the following grounds: 1. The mortgage was created by the Appellant unknowingly and hence invalid. The title deeds were submitted merely for verification and valuation and not to create a mortgage. Ld P.O. erred in observing that the appellant did not object to the notice u/s 13(2) within the statutory period of 60 days and that the bank did not infringe any provision by not responding to the objections filed by the Appellant within the stipulated time.

6. The impugned judgment also has not properly considered the defects pointed out by the Appellant in the Securitization measures taken by first Respondent Bank u/s 13(3A) and 14(1)(of the SARFAESI Act. The precedents have not been properly relied upon by the Ld. P.O. while determining the S.A. It is also an error on the part of the Ld. P.O. to hold that the S.A. is not maintainable u/s 17 of the SARFAESI Act given the fact that neither symbolic nor physical possession of the secured property is being taken over by the creditor. The Ld. P.O. has also not appreciated attempts made by the Appellant to repay the debt and has not interfered with the illegal realization of the penal interest

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by the Respondent Bank. Apart from Rupees Thirty Lakhs deposited by the Appellant under the direction of the Ld. P.O. for interim relief and extension, he has also deposited a further amount of Rs.5 Lakhs as a token towards the OTS proposal which was not considered. The Respondent Bank is claiming a sum of more than Rs.1.12 Crores from the Appellant. The statement of account relied upon by the Respondent Bank is not correct. Even by a rough estimate made by the Appellant, a sum of Rs.95,73,380/- alone would be due. Although the Appellant had sought production of a statement of account about the Bank and also circulars issued by the R.B.I. about the charging of interest, the Respondent Bank has not paid any heed to it. No specific direction is also given by the Ld. P.O. to the Bank. The SARFAESI action taken by the Respondent Bank is premature as no intimation whatsoever was received by the Appellant regarding his account being declared as N.P.A. The Appellant, therefore, prays that the impugned order may be set aside and his application u/s 17 of the SARFAESI Act be allowed as prayed for.

7. The First Respondent Bank has opposed all the allegations made against the SARAFESI measures by the Appellant. The objection is raised regarding notice u/s 13 (2) of the SARFAESI Act, as also the subsequent measures taken by the Bank have been challenged by the Appellant without any sound or sustainable ground. The Appellant has been consistently filing applications under some pretext or the other to protract the proceedings. Ten

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years have passed since the orders were made by the Ld. C.M.M. on 26.03.2012 which permitted the Respondent Bank to take over physical possession of the secured assets and the Appellant has succeeded in thwarting all those attempts by misusing the legal remedies available to him. It is stated that he is a habitual and vexatious litigant and has raised all sorts of untenable contentions. He also filed applications for the production of documents, most of which were available in the public domain like the Circulars of the R.B.I. The statement of account has been furnished by the Respondent Bank and there is no sustainable challenge against that statement of account. It is also pointed out that the Appellant who is the sole proprietor of Kenwood Marketing INC did not willfully implead his wife Harsha Mehrotra, and his son Karan Mehrotra who are guarantors and co-mortgagors. Flat No.64 referred to in the S.A. belongs to Karan Mehrotra and not to the Appellant. The Appellant has no authority to represent Mr. Karan Mehrotra concerning Flat No. 64. As of 31.03.2018, there were outstanding dues of Rs.2,66,12,035/- together with further interest @ 18% p.a. The prayers put forth by the Appellant are all inconsistent and, therefore, the Appellant's case has no legs to stand on and, therefore, needs to be dismissed.

8. Heard both sides. Records perused.

9. The only point that arises for consideration in this appeal is whether the Ld. P.O. has gone wrong in dismissing the S.A. No. 110/2012 for the reasons stated in the impugned Judgment.

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10. The main objection that is raised by the Appellant concerning the SARFAESI measures is that the notice u/s 13 (2) of the SARFAESI Act is not proper and the subsequent measures adopted by the Bank also are not proper, therefore, the entire proceedings need to fail.

11. The Appellant relied on certain decisions in support of his argument. He relied upon A.V. Papayya Shastri & Ors. Vs. Govt. of A.P. & Ors. (2007) 4 SCC 221 in support of the argument that fraud vitiates all judicial acts, whether in rem or persona, and the judgment, decree, or order obtained by fraud has to be treated non-est and nullity. It is submitted that the order of dismissal of S.A. No. 110/2012 by the D.R.T. is a fraudulent act since there has been suppression of material facts purported by the Respondent Bank upon the D.R.T. The importance of the RBI circular under the provisions of the Banking Regulator Act, 1949, was attempted to be impressed upon and for that purpose, the Appellant also relied upon the decision of the High Court of the Punjab and Haryana at Chandigarh in Amar Alloys Pvt. Ltd. Vs State Bank of India 2019 SCC OnLine P&H 571 to argue that before declaring the account as N.P.A. notice was required to be issued to the debtor under the provisions of the SARFAESI Act. In support of the argument that in a demand notice u/s 13 (2) of the SARFAESI Act the Bank is obliged to give complete details of the amount due and the details of the secure assets, the Appellant relies on the decision of the Hon'ble High Court of Gujarat in

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Ajay Hargovindas Jobanputa Vs. The Authorized Officer, Rajkot Nagrik Sahakari Bank C/SCA/5416/ 2022. Under the circumstances, the Appellant prays that the impugned order may be reversed and the S.A allowed as prayed for.

12. Having considered the submissions made on both sides, I find that the main contention raised by the Appellant is regarding the insufficiency of the notice u/s 13(2) of the SARFAESI Act which did not give the details of the amount that is claimed due from the Borrower. The Gujarat High Court has been very categorical in interpreting the provisions of Section 13(2) of the SARFAESI Act. The Hon'ble High Court has observed that the necessity to give the details of the amount becomes more important even though the agreement was entered into and maybe that the Respondent Borrower was aware of the rates of interest that were needed to be charged, the terms, and conditions of the agreement make it abundantly clear that the rate of interest with the base rate is subject to change by the bank from time to time and the revised rate of interest shall accordingly be charged from time to time in said account. These stands would obliviously make it incumbent upon the bank while issuing notice under Section 13(2) of the Act to give details of the amount payable under a notice under Section 13(2). The word 'details' used by the legislature before the words 'the amount payable' is, in the opinion of the Hon'ble High Court of Gujarat very significant, and it intends that the notice u/s 13(2) of the SARFAESI Act are

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provided, the details of calculation of principal amount and interest, including all debits and credits are essential to be mentioned. Apart from the decision relied upon by the Appellant, I also find that Punjab National Bank vs. Telstar Industries Pvt. Ltd.

2019 SCC OnLine Guj 4467, Punjab National Bank vs. Mithilanchal Industries Pvt. Ltd. MANU/GJ/1069/2020(DB), and Bhavdipbhai Arunbhai Dave vs. Kotak Mahindra Bank Ltd. MANU/GJ/0273/2022 are also precedents on this point favouring the Appellant. In Mithilanchal Industries (supra), the division bench of the Hon'ble Gujarat High Court observes thus:

"30. There is another reason for incorporating Sub-Section (3). Sub-Section 3(A) gives the right to the borrower to make a representation or raise an objection against the notice under sub-Section(2), Unless the borrower has details of the amount found due and payable by the secured creditor, and being demanded as such under a notice under Sub-Section (2), the borrower would not be in a position to make any representation or raise any objection. It is only when the amounts under different heads are provided to the borrower that it could raise an objection under any of the heads where the borrower finds that the amount quantified is not correct. Without there being any details mentioned in the notice, the very purpose of Sub-Section 3(A) would be lost to a large extent."

13. Coming to the case in hand, the impugned notice u/s 13(2) of the SARFAESI Act which is page 35 gives the details of the Cash Credit Facility availed by the Appellant and the amount outstanding together with interest and other charges as of 20.01.2011, and then gives the details regarding the security that was furnished. There is also a demand for the total amount that is due together with applicable future interest. The notice does not

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give the break up of the dues required to be paid u/s 13(2) of the SARFAESI Act. When the amount of outstanding is claimed it includes interest and any other dues payable by the borrower to the secured creditor in respect of secured assets as per the book of account of the secured creditor. Sub-Section 3 to Section 13 of the SARFAESI Act makes it clear that a notice referred to in Sub-Section (2) shall give 'details of the account' payable by the borrower which includes the rate of interest from time to time. In the instant cases, the notice does not contain any such details which are required to be mentioned in Sub-Section 3 of Section 13 of the SARFAESI Act, which is not in dispute. The Ld P.O. of D.R.T. has observed that despite having received notice for u/s 13(2) calling upon the Appellant to make payment within 60 days of the receipt of the notice, he does not respond to the notice or raise any objection under Sub-Section (3A) of Section 13 and, therefore, it is assumed that he has no objection to the amount claimed. Hence the fact that the break-up or details of the amount claimed are not given, is inconsequential.

14. Ld P.O. D.R.T. has observed that the Appellant did not respond to the notice u/s 13 of the SARFAESI Act within the time stipulated. Hence it has to be assumed that he does not have any objection regarding the sufficiency of notice u/s 13(2) of the SARFAESI Act. The Appellant had sent a reply to the notice u/s 13(2) but it was not within the sixty days mentioned in Sub-Section (2). But the response by the bank was also not within the

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stipulated time of 15 days as mentioned in Sub-Section 3A of Section 13 of the SARFAESI Act. The submission of the Respondent Bank is that since the notice was not objected to within 60 days, the Appellant loses his right to object, and any objection made thereafter need not be responded to within the time stipulated u/s 13 (3A) of the SARFAESI Act.

15. The Appellant would submit that requirement to furnish the details of the account is mandatory as per the provisions of Section 13(2) and (3) of the SARFAESI Act. Non-compliance with that would render the notice void and under such circumstances, the Appellant is not liable to respond to that. The notice being ab initio void, it has to be taken in that it was not in existence. Moreover, there is no stipulation in the SARFAESI Act that the objection referred to in subsection (3A) to Section 13 is to be raised within 60 days mentioned in subsection (2) of Section 13.

16. The sub-section (2) to Section 13 refers to a period of 60 days for the secured borrower to pay the amount. In case he has not to pay within that time, the consequence is that the secured creditor is at liberty to proceed under sub-section (4) of Section

13. The contention that the borrower has to respond under Sub-Section 3A within 60 days does not seem to be sustainable. Hence no adverse inference can be drawn in case the borrower does not respond under Sub-Section 3A. The only stipulation in sub-Section 3A is that the secured creditor has to reply to the objections of the borrower within 15 days. In the instant case, the

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borrower was not allowed to object to the correctness of the dues as the secured creditor did not give the details of the amount enabling the borrower to respond.

17. The notice under Section 13(2) is defective, and hence, no further securitisation can be initiated based on such a defective notice. The Appeal is allowed, the impugned judgment is set aside and the S.A. No. 110 of 2012 stands allowed. All measures taken by the Respondent Bank in consequence to the defective notice are set aside. The secured creditor is at liberty to proceed afresh, complying with all formalities.

18. All Miscellaneous Applications, if any, are dismissed as infructuous.

Sd/-

Chairperson

dpj

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