Lawsuit claims filmmaker stiffed late partner’s estate

June 28, 2019:

A company belonging to filmmaker Michael Tadross Jr. stiffed the estate of his onetime business partner out of more than $1 million, court papers allege.

Tadross’ company, Canbe Properties LLC, promised to pay $1.5 million in 2015 for shares in three tattoo supply businesses yet only ever coughed up $250,000, according to documents filed by attorney Leo Barnes Jr., who represents the estate of Carl Fodera.

Canbe Properties LLC now owes $2.7 in unpaid damages, the estate claims — while Tadross is reportedly bankrolling a million-dollar renovation to a Southampton space that formerly housed 1Oak.

Meanwhile, Canbe has filed its own suit against Fodera’s estate for fraud, claiming the late businessman misrepresented the value of the three companies.

“We are thrilled for the opportunity to finally hold Michael Tadross’ company liable for the $2.7 million in damages sustained,” Barnes said.

“We find it curious, at best, that Mr. Tadross touts spending $1 million on a Hamptons nightclub, but refuses to honor a June 2015 Promissory Note signed by his company for money that is rightfully due to his deceased partner’s estate.”

Tadross was an executive producer on the 2016 film “LBJ.”

Neither a lawyer for Canbe nor a rep for Tadross immediately returned messages.

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