Udayakumar vs M/S. Shriram Transport Finance Company ...
2024 Latest Caselaw 31181 Ker

Kerala High Court

Udayakumar vs M/S. Shriram Transport Finance Company ... on 1 November, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
           Friday, the 1st day of November 2024 / 10th Karthika, 1946
                             OP(C) NO. 2405 OF 2024
AA 1/2023 OF I ADDITIONAL DISTRICT COURT & I ADDITIONAL MOTOR ACCIDENT CLAIMS
                                TRIBUNAL, KOLLAM
 PETITIONER(S)/APPELLANT/1ST RESPONDENT IN IA. 63/23

      UDAYAKUMAR, AGED 52 YEARS, S/O RAGHAVAN, CHARUVILA KIZHAKKATHIL,
      T.B. JUNCTION, OTTAKKAL, PATHANAPURAM, PIN - 691308

RESPONDENT(S)/RESPONDENT/PETITIONER& 2ND RESPONDENT IN IA 63/23:

   1. M/S. SHRIRAM TRANSPORT FINANCE COMPANY LTD. 1ST FLOOR, LEKSHMI
      BUILDING, COUKA ROAD, NEAR PRIVATE BUS STAND, PUNALUR, P.O., KOLLAM
      REPRESENTED BY ITS BRANCH MANAGER, PIN - 691305
   2. BENSHA RANI O.S. S/O. SADANANTHAN R, KALEELAZHIKATHU VEEDU, PUNNALA,
      PUNNALA P.O.,PIRAVANTHUR, PATHANAMPURAM, PIN - 689696

     Op (civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to stay
all further proceedings in Arb. Case NO. 479/2022 before the Sole
Arbitrator Sri. E Francies (Retired District Judge), till the final
disposal of the above original petition.
     This petition coming on for orders upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
M/S ENOCH DAVID SIMON JOEL, SRI. S.SREEDEV, SMT. RONY JOSE, SRI.LEO
LUKOSE, SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY, SRI.DERICK MATHAI SAJI,
SRI.KARAN SCARIA ABRAHAM, SRI. ITTOOP JOY THATTIL & S.HASEEM MUHAMMAD
Advocates for the petitioner the court passed the following:
                              VIJU ABRAHAM,J
                          -------------------
                        OP(C).No.2405 of 2024
                   -------------------------------
               Dated this the 1st day of November, 2024

                                  ORDER

Admit.

2. Issue notice to the respondents by speed

post.

3. The learned counsel for the petitioner

submits that after coming into force of the new

Act, unilateral appointment of an arbitrator is

impermissible which is settled as per the judgment

in Hedge Finance Private Limited (M/s.) Ernakulam

v. Bijish Joseph (2022 KHC 591).

4. There will be an interim order as prayed

for, for a period of one month.

Post on 28.11.2024 along with OP(C)No.2437 of

2024.

sd/-

VIJU ABRAHAM, JUDGE

pm

01-11-2024 /True Copy/ Assistant Registrar