SOSAMMA ABRAHAM Vs. CHIEF MANAGER S B T

JUDGEMENT

(1.) The petitioner (Sosamma Abraham) who had availed of a loan of Rs.15 lakhs from the Kottayam main branch of the State Bank of Travancore for starting a small scale industrial unit in her residential property for the manufacture of cables, seeks to quash Annexure A6 order dated 3-3-2008 passed by the Chief Judicial Magistrate, Kottayam under Sec. 14 of the Securitisation and re-construction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as 'the Act' for short).

(2.) I heard Adv. Sri.Kuruvila Jacob, the learned counsel appearing fro the petitioner and Adv. Sri.Satish Nainan, the learned counsel appearing for the Bank.

(3.) Assailing the impugned order Adv. Sri.Kuruvila Jacob, the learned counsel appearing for the petitioner made the following submissions:-