Madras High Court
Sundaram Finance Limited vs Mr.K.Subramaniam on 10 September, 2020
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
Application No.8864 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 10.09.2020
CORAM
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
A.No.8864 of 2019
Sundaram Finance Limited,
rep. by its Senior Manager (Legal),
Mr. S.Sornaraj,
21, Patullos Road,
Chennai-600 002. ... Applicant
Vs
Mr.K.Subramaniam,
S/o. Mr. K.Karuppanna Gounder,
Old No.19-B, N.No.40,
Kamarajar Street, Tambaram,
Chennai-600 045. ... Respondent
PRAYER : Application filed under Order XIV Rule 8 of Original Side
Rules r/w Section 9(ii) (b) & (e) of the Arbitration and Conciliation Act,
1996, praying to pass an order of appointment of an Advocate Commissioner
to seize and deliver the machinery with accessories morefully described in
the schedule herein available at the respondent premises or wherever found
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Application No.8864 of 2019
and with whomsoever it is found and entrust the custody of the same to the
applicant, and permit the Advocate Commissioner to obtain police aid and to
break open the premises.
For Applicant : Mr.S.Suresh
For Respondent : Mr.Abhishek for
M/s.AL. Ganthimathi
ORDER
This application has been filed praying to pass an order of appointment of an Advocate Commissioner to seize and deliver the machinery with accessories morefully described in the schedule herein available at the respondent premises and entrust the custody of the same to the applicant, and permit the Advocate Commissioner to obtain police aid and to break open the premises.
2. This Court is of the view that such order cannot be granted in this application. Once the award is passed, when time for filing the application to set aside the award is expired, the award has to be enforced as a decree of Civil Court as per Section 36 of Arbitration and Conciliation Act. Without Page http://www.judis.nic.in 2/4 Application No.8864 of 2019 enforcing the award as per law, one cannot convert Section 9 application at execution proceedings. Such application is entertained and continued, this Court is of the view that the very object of Section 9 of the Act would be defeated. In such view of the matter, it is well open to the applicant to enforce the award as per law by executing the same in an appropriate forum. Accordingly, this application is closed.
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