M/S. Corporate Sign vs M/S.East Coast Construction & ...
2025 Latest Caselaw 818 Mad

Madras High Court

M/S. Corporate Sign vs M/S.East Coast Construction & ... on 8 July, 2025

                                                                                            A.S.No. 546 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 08.07.2025
                                                            CORAM:
                                  THE HONOURABLE MR.JUSTICE R. SAKTHIVEL
                                                    A.S.No. 546 of 2017
                                                                 ----
                M/s. Corporate Sign
                Represented by its Proprietor
                Mr.Rajan Amuthan
                No. 1165, 14th Street
                Ashok Nagar, Chennai – 600 083.                                              ...Appellant

                                                              Versus

                M/s.East Coast Construction & Industries Limited
                Represented by its Managing Director
                Carrying on the business at No. 4,
                Moores Road
                Chennai – 600 006.                                                        ... Respondent

                Prayer: Appeal Suit filed under Section 96 Read With under Order XLI Rule-

                1 of the Code of Civil Procedure, 1908 praying to set aside the Judgment and

                Decree dated November 23, 2016 made in O.S.No. 6362 of 2014 on the file of

                XIX Additional City Civil Court, Chennai.



                          For Appellant     :         Ms.M.A.Mumtaj Surya
                          For Respondent    :         Mr.P.J.Rishikesh
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https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 10/07/2025 08:49:08 pm )
                                                                                        A.S.No. 546 of 2017

                                                      JUDGMENT

Ms.M.A.Mumtaj Surya, learned Counsel for the appellant and

Mr.P.J.Rishikesh, learned Counsel for the respondent are before this Court.

2.Both the learned Counsels submitted that this matter may be referred to

Mediation for amicable settlement.

3.In view of the facts and circumstances of the case, this Court is inclined to refer this matter for Mediation and Conciliation Centre, High Court of Madras, Chennai-600 104.

4.Hence, both the appellant as well as the respondent are directed to appear before the Tamil Nadu Mediation and Conciliation Centre, High Court, Madras, on 16.07.2025 at 10.30 a.m. without fail.

5.Mediation report by 23.07.2025.

08.07.2025

MSM

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 08:49:08 pm )

To

1. The XIX Additional City Civil Court, Chennai.

2. The Secretary.

Tamil Nadu Mediation and Conciliation Centre, High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 08:49:08 pm )

R. SAKTHIVEL, J.,

MSM

08.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/07/2025 08:49:08 pm )