R.Chandrakala vs M/S.Sundaram Finance Limited
2023 Latest Caselaw 6750 Mad

                                                                            C.R.P(MD)No.1433 of 2023



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 21.06.2023

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE C.SARAVANAN

                                            C.R.P(MD)No.1433 of 2023

                     1.R.Chandrakala

                     2.S.Rameshbabu                                              ...Petitioners

                                                         Vs.

                     M/s.Sundaram Finance Limited,
                     No.21, Patullos Road,
                     Chennai-600 002.                                            ...Respondent


                     PRAYER: Civil Revision Petition is filed under Article 227 of
                     Constitution of India, to direct the Execution Court in Arbitration
                     E.P.No.753 of 2021 on the file of the Additional District Judge,
                     Trichirappalli to expeditiously dispose of the aforesaid execution petition
                     within such a period as this Court may be pleased to fix and grant such
                     other reliefs as this Court may be pleased to grant.


                                    For Petitioners   : Mr.S.Jayavel




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https://www.mhc.tn.gov.in/judis
                                                                                C.R.P(MD)No.1433 of 2023



                                                         ORDER

The present Civil Revision Petition has been filed to direct the

learned Additional District Judge, Trichirappalli to dispose the

Arbitration E.P.No.753 of 2021 as expeditiously as possible.

2. The petitioners are the judgment debtors in Arbitration Case

No.SSM/SF/265 of 2019 passed by the learned Arbitrator. Pursuant to an

award of the learned Arbitrator dated 28.08.2020, the petitioners have

filed Arbitration E.P.No.753 of 2021 before the Commercial Court,

Trichy to deposit the award amount together with interest. The said

Arbitration E.P.No.753 of 2021 at the behest of the petitioners is pending

since 18.01.2021. It is submitted that there is an interim order under

Section 17 of the Arbitration and Conciliation Act as a result of which

there is attachment of property.

3. In view of the above, the present Civil Revision Petition stands

allowed at the time of admission after dispensing with notice to the

respondent as no adverse orders are proposed to be passed against the

respondent by directing the Additional District Court, Trichirappalli

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.1433 of 2023

officiating as Commercial Court, Trichirappalli to dispose of Arbitration

E.P.No.753 of 2021 as expeditiously as possible preferably within a

period of four weeks from the date of receipt of copy of this order after

due service of notice to the respondents if the notice has not already been

served on the respondent. No costs.

                                                                                21.06.2023
                     NCC          :   Yes / No
                     Index        :   Yes / No
                     Internet     :   Yes / No
                     sn



                     To

1.The learned Additional District Judge, Trichirappalli

2.The Section Officer Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.1433 of 2023

C.SARAVANAN,J.

SN

C.R.P(MD)No.1433 of 2023

21.06.2023

https://www.mhc.tn.gov.in/judis