VISWANATH Vs. RAFFY & ORS.

JUDGEMENT

(1.) The prayers in this Original Petition (Civil) filed under the enabling provisions of Article 227 of the Constitution of India are as follows :

(2.) Heard Sri.K.B.Pradeep, learned counsel for the petitioner/plaintiff. In the nature of the orders proposed to be passed in this petition, notice to the respondents will stand dispensed with.

(3.) The petitioner/plaintiff is stated to be the tenant of the 1st respondent/defendant. According to the petitioner, when the 1st respondent was unsuccessful in evicting the petitioner under due process of law, he had obtained a loan from the 2nd respondent-State Bank of India and became a defaulter in repayment. It is further alleged that the 2nd respondent-State Bank of India had initiated proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'SARFAESI Act') against the building in which the petitioner and his family is residing.