ANIL KUMAR Vs. ANIMA PRASAD

JUDGEMENT

(1.) Petitioner is the defendant in Original Suit No. 409 of 2019 filed by his sisters which has been filed for the following reliefs:

(2.) The litigating parties are the sons and daughters of one late Sakaldeo Prasad who died on 25/4/2012 leaving behind his Schedule "A" property. The schedule "A" property was mortgaged by Sakaldeo Prasad with State Bank of India against loan of Rs.9.90 crore for which both plaintiffs and defendants were the guarantors.

(3.) On default of payment of loan amount, proceedings under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 was initiated in exercise of power under Sec. 13(12) read with rule 3 of Security Interest Enforcement Rules, 2002. Schedule 'A' property was sold by the defendant no. 1 and 2 to Harshit Jindal and Mamta Singh for the value of Rs.3,05,00,000.00.