MAAMTAZ BEGUM Vs. INAMDAR SYYAD PEERSAB AMINSAB

JUDGEMENT

(1.) All these three appeals pertain to the same subject matter. Two of these appeals are filed by the Siddeshwara Co-operative Bank Limited (for short 'Bank'), one appeal is filed by the purchaser of the property in the auction held by the Bank.

(2.) The material facts are as follows:

(3.) The Appellant in W.A. No. 10191/2009 is the successful bidder and purchaser in the auction held by the bank. The borrower filed a writ petition challenging the right of the Bank for invoking the provision of the Act 2002 for recovery of loan.