Madras High Court
S.Sankara Lingam Chettiyar vs Indian Bank on 27 February, 2026
C.R.P.(MD)No.299 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.02.2026
CORAM
THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR
C.R.P.(MD)No.299 of 2026
S.Sankara Lingam Chettiyar ... Petitioner
Vs
1.Indian Bank,
Aruppukottai Branch,
Aruppukkottai,
rep by its
Zonal Manager.
2.S.Jeyalakshmi
3.M/S.United India Insurance Co Ltd.,
Branch Office,
KPY Complex,
Pandalgudi Road,
Aruppukkottai 626 101.
Virudhunagar District. ... Respondents
PRAYER :-Civil Revision Petition filed under Article 227 of the Constitution
of India, to give direction to expedite the trial of the case in T.A.No. 593/2007
on the file of Debt Recovery Tribunal, Madurai.
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C.R.P.(MD)No.299 of 2025
For Petitioner :Mr.S.Ramasamy
For R1 :Mr.C.Karthick
For R3 :Mr.I.Robert Chandrasekaran
*****
ORDER
This Civil Revision Petition has been filed seeking a direction to the Debt Recovery Tribunal, Madurai, to dispose of the case in T.A.No.593 of 2007, within a time frame fixed by this Court.
2.This Court, vide order, dated 06.02.2026, had directed the Debt Recovery Tribunal, Madurai, to send a year wise pendency report of the pending TA cases and in compliance of the same, the Debt Recovery Tribunal, Madurai, had sent a report vide proceedings in F.No.8-1/2026/Monthly report/DRT-MDU, dated 18.02.2026, annexing the breakup details with regard to the pendency of TA cases arising from the year 2007 to 2025. From the perusal of the same, it is seen that the total number of pending TA cases is 26 and the pendency of the TA cases in the year 2007 is 23.
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3.Since the present case is of the year 2007, the Debt Recovery Tribunal, Madurai, is directed to dispose of the case in T.A.No.593 of 2007, on merits and in accordance with law as expeditiously as possible.
4.With the aforesaid directions, the Civil Revision Petition stands disposed of. No costs.
27.02.2026
Internet :Yes/No
NCC :Yes/No
Index :Yes/No
cmr
To
The Presiding Officer,
Debt Recovery Tribunal, Madurai.
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C.R.P.(MD)No.299 of 2025
N.SENTHILKUMAR, J.
cmr
C.R.P.(MD)No.299 of 2026
27.02.2026
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