Madras High Court
Tata Capital Limited vs Nanma Manufactured Sand on 7 October, 2025
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Arb.Appln.No.815 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.10.2025
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Arbitration Application No.815 of 2025
Tata Capital Limited,
by its Associate Legal Remedial,
R.Kamalakkannan,
Having its office at
1st Floor, Centennial Square,
6A-Dr.Ambedkar Salai, Kodambakkam,
Chennai – 600 024. ... Applicant
Vs.
Nanma Manufactured Sand,
Xv 504 A 504 B Valakkadu,
Attingal, Thiruvananthapuram,
Kerala Landmark – Vallakadu,
Pin code – 695 103. ...Respondent
Prayer : Arbitration Application filed under Order XIV Rule 8 of O.S.Rules
read with Section 9(II) (b), (d) & (e) of Arbitration Act, 1996, to pass an
order appointing an Advocate Commissioner to seize and deliver
SCHWING STETTER INDIA PVT. LTD – CEQ, BATCHING PLANT M1
81551900, STETTER M1 25 PLNT N SILO N ACCES Engine No.116,
Chasis No.806469300 Model with all accessories fitted to the Vehicle Lying
1/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 11:31:26 am )
Arb.Appln.No.815 of 2025
at Nanma Manufactured Sand, Xv 504 A 504 B Valakkadu, Attingal,
Thiruvananthapuram, Kerala Landmark – Vallakadu, Pin code – 695 103 or
wherever it is found more fully described hereunder, with police aid or
break open the premises or from wherever found and handover the same to
the applicant.
SCHEDULE
SCHWING STETTER INDIA PVT. LTD – CEQ, BATCHING PLANT M1
81551900, STETTER M1 25 PLNT N SILO N ACCES Engine No.116,
Chasis No.806469300 Model with all accessories fitted to the Vehicle Lying
at Nanma Manufactured Sand, Xv 504 A 504 B Valakkadu, Attingal,
Thiruvananthapuram, Kerala Landmark – Vallakadu, Pin code – 695 103.
For Applicant : Mr.N.K.Vanan
For Respondent : set ex parte on 31.07.2025
ORDER
This application has been filed under Section 9 of the Arbitration and Conciliation Act, 1996 (Act No.26 of 1996) for appointment of an Advocate Commissioner to seize and deliver the equipment in possession of the respondent.
2. When the application came up for hearing on 26.06.2025, this Court 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 11:31:26 am ) Arb.Appln.No.815 of 2025 passed the following order:
"This application has been filed under Section 9 of the Arbitration and Conciliation Act, 1996, seeking for appointment of an Advocate Commissioner to seize and take possession of the equipment/asset morefully described in the schedule to the Judges Summons from the respondent or wherever it is available.
2. The applicant is a Non Banking Financial Institution. The applicant has lent money to the respondent under the Loan cum Hypothecation Agreement, dated 24.04.2023. The respondent had availed loan from the applicant for the purchase of equipment/asset morefully described in the schedule to the Judges Summons. The Loan cum Hypothecation Agreement, dated 24.04.2023 has already come to an end. Despite the same, the respondent has failed to pay the outstanding dues of the applicant. As on date, the respondent is in arrears of three (3) installments, which works out to Rs.6,68,517/-. The applicant has also recalled the loan granted to the respondent through their loan recall notice dated 15.12.2023. As seen from the statement of account, a sum of Rs.6,69,151/- is due and payable to the applicant and the said amount has been worked out in accordance with the terms and conditions of the Loan cum Hypothecation Agreement, dated 24.04.2023. The applicant is empowered to repossess the equipment/asset from the respondent, as per the terms of the said loan agreement, in case, they commit default in the repayment of the loan. The applicant claims that they are having difficulty in repossessing the equipment/asset on their own. Only under those circumstances, they have filed this application seeking for appointment of an Advocate Commissioner to repossess the equipment/asset from the respondent or wherever available. The Loan-cum- Hypothecation Agreement, dated 24.04.2023 contains an arbitration clause. The applicant has expressed its willingness to go for arbitration in accordance with the arbitration clause.
3. Since the contract period has already come to an end and despite the same, the respondent has failed to pay the outstanding dues of the applicant, this Court is of the considered view that a a prima facie case has been made out by the applicant for appointment of an Advocate 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 11:31:26 am ) Arb.Appln.No.815 of 2025 Commissioner. The balance of convenience and irreparable hardship have also been established by the applicant. In view of the above, the following order is passed by this Court:
a) Mr.Lokheshvaran A, Advocate, having office at No.47/1, Ramsurabhi Apts., 1st Main Road, R.A. Puram, Chennai – 600 028, (Mobile No.9080514056) (email :
[email protected]) is appointed as the Advocate Commissioner to re-posses the equipment/asset morefully described in the schedule to the Judges Summons from the respondent or wherever it is available;
b)The Advocate Commissioner is permitted to obtain the police aid whenever required and he is also permitted to break open the premises in case the equipment/asset is kept in a locked premises in the presence of the police after taking proper inventory.
c)The applicant shall initiate arbitration in accordance with the arbitration agreement contained in the contract within a period of 90 days from the date of receipt of a copy of this order. In case, the applicant fails to initiate arbitration within the stipulated time, the order passed by this Court today shall stand automatically vacated and the re-possessed equipment/asset shall also be redelivered back to the respondent by the applicant unconditionally;
d) The Advocate Commissioner shall be paid an initial remuneration of Rs.25,000/- by the applicant, within a period of one week from the date of receipt of a copy of this order. All the boarding, lodging and travelling expenses for the Advocate Commissioner shall be borne by the applicant.
5. Notice to the respondent, returnable by 31.07.2025. Private Notice is also permitted.
Post the matter on 31.07.2025."
3. Pursuant to the above order, learned Advocate Commissioner has attempted to execute the warrant but however, learned Advocate Commissioner was not able to trace the equipment.
4. Notice sent to the respondent was duly served and since the 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 11:31:26 am ) Arb.Appln.No.815 of 2025 respondent did not choose to contest the case, the respondent was set ex parte by this Court by an order dated 31.07.2025.
5. In view of the above, this Court appoints Mr.Athin Roy, Legal Officer, Tata Capital Limited, 1st Floor, Puturan Plaza, KPCC Junction, M.G.Road, Cochin, Kerala - 682011, Phone No.9207586591, as Court Receiver to seize the equipment from the respondent wherever it is found, if required with police aid. The applicant shall also initiate the process of arbitration since the trigger notice has already been issued.
This application is disposed of in the above terms.
07.10.2025 mk Index: Yes/No Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No 5/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 11:31:26 am ) Arb.Appln.No.815 of 2025 N.ANAND VENKATESH, J.
mk Arbitration Application No.815 of 2025 07.10.2025 (1/2) 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 11:31:26 am )