Raja vs Shriram City Union Finance Limited
2026 Latest Caselaw 2041 Mad

Madras High Court

Raja vs Shriram City Union Finance Limited on 20 April, 2026

                                                                     CMP No. 9801 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED: 20-04-2026
                                                   CORAM
                                      THE HON'BLE MRS.JUSTICE N. MALA
                                             CMP No. 9801 of 2026
                                                     IN
                                             CRP NO. 2265 OF 2026
                1. Raja
                   S/o Muthusamy,
                   No 33/120, North Street,
                   Munivazhai Village,
                   Sankarapuram Tk,
                   Kallakurichi Dt 606 205
                2. Alamelu
                   S/o Muthusamy,
                   No 33/120, North Street,
                   Munivazhai Village,
                   Sankarapuram Tk,
                   Kallakurichi Dt 606 205

                3. Anbrasi
                   C/o. Sivasankar,
                   Anna Nagar Street,
                   Munivazhai Village,
                   Sankarapuram Tk,
                   Kallakurichi-Dt.

                4. Prabakaran
                   S/o Muthusamy,
                   No 33/120, North Street,
                   Munivazhai Village,
                   Sankarapuram Tk,
                   Kallakurichi Dt 606 205

                5. Shakaravarthi
                   S/o. Duraisamy,
                   No 33/120, North Street,
                   Munivazhai Village,
                   Sankarapuram Tk,
                   Kallakurichi Dt 606 205

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                                                                     CMP No. 9801 of 2026


                                                                       ..Appellant(s)
                                                        Vs
                Shriram City Union Finance Limited
                Rep by its Manager, Litigation,
                SR Man Palanivel Murugan,
                Branch Office,
                Divisional Office, Divisional Office,
                No 20, 1st Floor, Nehruji Road,
                Villupuram.
                                                                     ..Respondent(s)
                                              CRP No. 2265 of 2026
                1. Raja
                   S/o Muthusamy, No 33/120, North Street,
                   Munivazhai Village, Sankarapuram Tk,
                   Kallakurichi Dt 606 205
                2. Alamelu
                   S/o Muthusamy,
                   No 33/120, North Street,
                   Munivazhai Village,
                   Sankarapuram Tk,
                   Kallakurichi Dt 606 205

                3. Anbrasi
                   C/o. Sivasankar,
                   Anna Nagar Street,
                   Munivazhai Village,
                   Sankarapuram Tk,
                   Kallakurichi-Dt.

                4. Prabakaran
                   S/o Muthusamy,
                   No 33/120, North Street,
                   Munivazhai Village,
                   Sankarapuram Tk,
                   Kallakurichi Dt 606 205

                5. Shakaravarthi
                   S/o. Duraisamy,
                   No 33/120, North Street,
                   Munivazhai Village,
                   Sankarapuram Tk,
                   Kallakurichi Dt 606 205                               Appellant(s)
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                                                                                CMP No. 9801 of 2026




                                                           Vs
                Shriram City Union Finance Limited
                Rep by its Manager, Litigation, SR Man Palanivel
                Murugan, Branch Office, Divisional Office,
                Divisional Office, No 20, 1st Floor, Nehruji Road,
                Villupuram.                                                       Respondent(s)

                                                   CMP No. 9801 of 2026
                             To grant an order of interim stay of all further proceedings in EP
                No. 54 of 2025 pending on the file of the learned Sub Court, Sankarapuram,
                Pending disposal of the aboveCRP.
                                              CRP No. 2265 of 2026
                             To set aside the order dated 9.01.2026 passed by the Learned Sub
                Court, Sankarapuram in EP No. 54 of 2025 in ACP No. 27 of 2020 passed by
                the Unilaterally Appointed Sole Arbitrator as illegal and bad in law and pass
                such further or other orders as this Honble Court.
                                             CMP No. 9801 of 2026
                              For Appellant(s):          D.Murugan
                                                         Vetrimani A
                                                         Manneramya
                                                         Janani B
                                                         Gokul Priyan B

                              For Respondent(s):
                                                         ORDER

Notice to the respondent through Court as well as privately returnable by

12.06.2026.

2.Post the matter on 12.06.2026. There shall be an order of interim stay

till then.

20-04-2026 [2/2] Internet: Yes

AP __________ Page3 of 5 https://www.mhc.tn.gov.in/judis

To Shriram City Union Finance Limited Rep by its Manager, Litigation, SR Man Palanivel Murugan, Branch Office, Divisional Office, Divisional Office, No 20, 1st Floor, Nehruji Road, Villupuram.

To

Shriram City Union Finance Limited Rep by its Manager, Litigation, SR Man Palanivel Murugan, Branch Office, Divisional Office, Divisional Office, No 20, 1st Floor, Nehruji Road, Villupuram.

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N.MALA, J.

AP

IN CRP NO. 2265 OF 2026

20-04-2026 [2/2]

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