PAVITHRA RAJUKUMAR Vs. RAJASHEKARAN.R

JUDGEMENT

(1.) Though the matter is listed for orders, with the consent of learned counsel for the parties, matter is taken up for final disposal.

(2.) Heard the learned counsel Sri.Dhananjay.B.C., for petitioner, learned senior counsel Sri.Arun Kumar.K., for Sri.Keshav M. Datar, learned counsel for caveator/respondent No.2.

(3.) Petitioner is before this Court challenging the order dtd. 12/5/2022 in O.A.No.229/2008 passed by the Debts Recovery Tribunal [Annexure-A] wherein the Recovery Officer has directed to handover vacant possession of the property which is secured by the respondent-financial institution. Petitioner claims that she is a tenant under the original debtor of respondent Nos.2 and 3. Learned counsel for the petitioner would submit that if reasonable time is given, petitioner-tenant would handover vacant possession of the property in question to the respondent-financial institution. Accordingly, learned counsel for the petitioner has filed affidavit of the petitioner wherein petitioner has undertaken to vacate and handover vacant possession of the property in question on or before 30/8/2022. Paragraphs 3 and 4 of the affidavit reads as follows: