N.S.MANJUNATH Vs. DEVENDRAN RAKESH KUMAR

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 28/9/2022, passed by the Debt Recovery Tribunal (for short 'the Tribunal'), directing the Recovery Officer to take possession of the property.

(2.) Heard Sri Janardhana Reddy B.J., learned counsel for the petitioner and Sri K.R.Parashuram, learned counsel for respondent No.3.

(3.) The petitioner claims to be a tenant in the premises, which now becomes a subject matter of attachment before the Tribunal in terms of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2002, for the fault of the owner of the property / premises, being in default in payment of the loan amount, for which the proceedings are instituted against the owner. The Recovery Officer appears to have taken possession of the property.