AIR 2018 (NOC) 222 (DEL.) ::2017 (6) ADR 515 ::(2017) 241 DLT 237 ::(2017) 3 BankCas 727

Delhi High Court

Hon'ble Judge(s): Gita Mittal, Actg. C. J., Anil Kumar Chawla , JJ

(A) Recovery of Debts Due To Banks and Financial Institutions (Amendment) Act, 1995 S. 25 — Recovery of debts — Attachment of property — Petitioner— s property wrongfully attached by DRT due to same name of petitioner and judgment debtor — Bank relying on report by detective agency containing mere bald statement — Mistake of bank not genuine but deliberate as they continued attachment of property even after knowing facts — For negligence on part of bank, High Court directed conduct of inquiry — Attachment withdrawn and property released — Compensation of Rs. 2,62,500/- and litigation cost of Rs. 1,00,000/- granted to petitioner. (Para 25,30,33,34,37)