HIMESH RAJAN Vs. ANDHRA BANK

JUDGEMENT

(1.) Heard the petitioner's counsel. Respondents 1 and 2 are served, but none appears for them.

(2.) The petitioner is a tenant under second respondent in respect of house premises bearing No.7, 16th Main, Near Brigade Milleneum, Puttenahalli, J.P.Nagar 7th Phase, Bengaluru.

(3.) The petitioner's case is that in connection with a loan obtained by the second respondent from the first respondent, the latter made an application under Section 14 of The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2002 (herein after referred to as ' SARFAESI Act ' for short) before the XLIV Additional Chief Metropolitan Magistrate, Bengaluru as per Annexure-G for taking possession of the house in which he was residing as a tenant. The XLIV Additional Chief Metropolitan Magistrate, Bengaluru allowed the said application on 27.12.2018 and permitted the first respondent to take possession of the said house.