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Judgment
Judgment delivered on: 12.08.2026 Appeal 2025-DRAT-Kolkata IN THE DEBTS RECOVERY APPELLATE TRIBUNAL AT KOLKAТА Appeal No. 98 of 2025 (Arising out of S.A. 07 of 2020 in DRT Visakhapatnam)
HON'BLE MR. JUSTICE ANIL KUMAR SRIVASTAVA
CHAIRPERSON
Sri Karri Lakshmi, W/p Demudu, Resident of Door No. 58-15-80, Santhi Nagar, N.A.D. Kotha Road, Visakhapatnam-530009; Appellant -Versus-
1. The Authorized Officer, Syndicate Bank presently Canara Bank at
Madhurawada, Visakhapatnam- 530043.
Smt. Anala Saraswathi, W/o. Srinivas Rao, Resident of Door No. 6-31, Railway Station Road, Gopalapatnam, Visakhapatnam- 530027. Respondent Counsel for Appellant Mr. T.Jeevan(Virtual) Counsel for Respondents Mr. Onkar Ganguly JUDGMENT 12th August, 2026
THE APPELLATE TRIBUNAL:
Instant appeal has arisen against the judgment and order dated 19.06.2023 passed by the Learned DRT Visakhapatnam, dismissing the S.A. 07 of 2020 (Sri Karri Lakshmi -vs- The Authorized Officer, Syndicate Bank).
2. As per pleadings of the parties, appellant is the
borrower of the respondent bank who availed the loan of Rs.
10,00,000/- on 13.10.2015 by creating equitable mortgage
of the Schedule A and B properties to the Respondent Bank. The husband of the applicant stood as guarantor. Account became irregular and was classified as NPA. Notice under