PUSULURI SRINIVASA RAO Vs. CANARA BANK

JUDGEMENT

(1.) The prayer of the petitioners in this case reads as under:

(2.) The petitioners claim to be tenants in the premises of the secured asset in relation to which proceedings have been initiated by the Canara Bank under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, 'the SARFAESI Act').

(3.) Perusal of the affidavit filed in support of the writ petition demonstrates that the petitioners claim to have taken the subject shops on lease from the second respondent in the year 2007 but admit to the fact that it was only in the year 2016 that they asked the second respondent to execute a lease deed.