SRIDHAR G.A Vs. SHIVAKUMAR

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners, and perused the impugned order.

(2.) The petitioners have preferred this writ petition being aggrieved by a learned Magistrate's order under section 14 of the Securitization and Reconstruction of Financial Assets & Enforcement of Security Interest Act , 2002 [' SARFAESI Act ', for short] and their possible forcible dispossession from the respective premises as a consequence of such order.

(3.) It is asserted that the petitioners are in possession of different premises in the property that is owned by the first and second respondents and mortgaged with the third respondent, and because of certain defaults in repayment of the loans availed by these respondents, the third respondent has initiated different proceedings under the provisions of the SARFAESI Act for enforcement of its rights, including proceedings for orders under section 14 of the SARFAESI Act. The impugned order under section 14 of the SARFAESI Act is in denial of the petitioners' rights to be in possession of the respective premises as tenants.