MATHEW VARGHESE Vs. AMRITHA KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by the purchaser, in a tender-cum-auction sale held by the 4th Respondent-Bank, is directed against the judgments and final orders dated 08.03.2010 in Writ Appeal No. 1555 of 2009, Order dated 18.06.2010 in I.A. No. 437 of 2010 in Writ Appeal No. 1555 of 2009 and Order dated 08.07.2010 in I.A. No. 507 of 2010 in Writ Appeal No. 1555 of 2009 passed by the High Court of Kerala at Ernakulam.

(3.) The interesting but very serious question that arises for consideration in this appeal is as regards the interpretation of Section 13(8) of the SARFAESI Act read with Rules 8 and 9 of the Security Interest (Enforcement) Rules, 2002 (hereinafter referred to as "the Rules, 2002").