SMT. ARAVINDAMMA Vs. SMT. K.S. JAYALAKSHMAMMANNI

JUDGEMENT

(1.) The petitioners, Smt. Aravindamma, Smt. Shashikala Narayana Bhandare and Sri.N. Umesh are the tenants of Respondent No.1 - Smt. K.S. Jayalakshmammanni, who is the borrower of loan in the Respondent No.2 - State Bank of India.

(2.) The petitioner tenants have filed these writ petitions in this Court on 02/03/2018, aggrieved by the Notices Annexures D, D1 and D2, all dated 26/02/2018, given by the Respondent - State Bank of India, seeking to evict them from the property in question within seven days.

(3.) The learned counsel for the petitioners - Tenants, Mr.E. Rajagopala urged before the Court that to the borrower Smt. K.S. Jayalakshmammanni herself, the Bank has given 60 days' time vide same Notice Annexures D, D1 & D2, all dated 26/02/2018 to repay the loan in question failing which the secured Asset (Building) in which the petitioners are tenants, will be taken over under the provisions of the SARFAESI Act , 2002, but the petitioners tenants have been given only seven days' time under the Notice dated 26/02/2018.