S SUHAINA BANU Vs. INDIAN BANK

JUDGEMENT

(1.) THIS writ petition questions the proceedings initiated by the respondent-Indian Bank under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, "the SARFAESI Act") against the legal heirs of the deceased-guarantor by name Mrs.A.Zoharalal. It is the case of the petitioners that the respondents 3 to 5 had availed credit facility to the tune of Rs.75 lakhs from the respondent-Bank by offering the subject property of the deceased-guarantor as security. As the borrowers defaulted in repayment, the respondent-Bank initiated proceedings under the SARFAESI Act and issued the notice dated 20.9.2008 under Section 13(2) to both the guarantors and the same were served. Subsequently, the mother of the petitioners Mrs.A.Zoharalal died on 23.11.2008. As the demand was not complied with by her in a period of sixty days, the respondent-Bank proceeded further by affixing the notice dated 5.2.2009 issued under Section 13(4) in the property. That notice was issued showing the name of the deceased as the owner of the property and not in the name of the petitioners herein. Thereafter, the respondent-Bank also approached the Chief Metropolitan Magistrate, Egmore, Chennai by filing Crl.M.P.No.1911 of 2009 under Section 14(1) of the SARFAESI Act and the same was ordered on 26.8.2009 by appointing an Advocate Commissioner to take possession of the property.

(2.) THE above proceedings are questioned in this writ petition by the legal heirs of Mrs.A.Zoharalal. Mr.K.Subramaniam, learned senior counsel for the petitioners has submitted that though a notice under Section 13(2) was issued to the guarantor, before the notice under Section 13(4) was affixed in the property, the said guarantor-Mrs.A.Zoharalal died on 23.11.2008 and therefore, no further proceedings could be pursued without there being (i) a fresh notice to the petitioners under Section 13(2) giving sixty days time for compliance. (ii) THE notice under Section 13(4) has not been issued in their name and rather it was affixed only showing the name of Mrs.Zoharalal as the owner of the subject property. Hence, the learned senior counsel submitted that the SARFAESI proceedings initiated against the petitioners in respect of the subject property are unsustainable.

(3.) IN view of the several contentions, we should examine as to whether the proceedings under the SARFAESI Act initiated against the petitioners in respect of the subject property could be sustained or not. For the disposal of this writ petition, the provisions of Section 13(2) and (4) could be extracted and the same reads as under: