- (1.) The petitioner no. 1 is the father of the petitioner no.2. The petitioner no. 3 is mother of the petitioner no. 2 and is also guarantor. The petitioner no.1 had taken cash credit facility for a sum of Rs. 7,16,500/- and petitioner no. 2 had taken cash credit facility for a sum of Rs. 3,60,000/-. Both petitioners defaulted in payment and therefore the recovery certificate for a sum of Rs. 13,31,694 was issued on 2.11.2016.
(2.) It is submitted by learned counsel for the petitioners that order under section 13(2) of SARFAESI Act was also passed to which the petitioners claim to have filed their objection on 5.12.2016. It is claimed that the said objection has not been decided and the respondents have now obtained order under section 14 of SARFAESI Act from the Collector.
(3.) It is submitted that without deciding the objection of the petitioners, the respondents can not take possession of the house property.;