Madras High Court
Five Star Business Finance Limited vs Marri Pally Devendar Goud on 13 November, 2025
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
Arb O.P(COM.DIV.) No. 376
of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13-11-2025
CORAM
THE HONOURABLE MR JUSTICE N. ANAND VENKATESH
Arb O.P(COM.DIV.) No. 376 of 2025
Five Star Business Finance Limited
Rep by its Legal Officer
Mr.MadhuSandanSomeswaran,
Registered Office at New no.27,
Old No.4, Taylors Road, Kilpauk,
Chennai-600010.
Petitioner(s)
Vs
1. Marri Pally Devendar Goud
2-35 Lingampet Mandalam
Perumalla, Nizamabad,
Andhra Pradesh-503124.
2. Maripally Swapna
2-35 Lingampet
Mandalam Perumalla, Nizamabad,
Andhra Pradesh-503124.
3. Marri Pally Eshvaramma
2-35 Lingampet Mandalam
Perumalla, Nizamabad,
Andhra Pradesh-503124.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 06:48:09 pm )
Arb O.P(COM.DIV.) No. 376
of 2025
4. Manda Durgapathi
2-22 Lingampet Mandalam
Perumalla, Nizamabad, Respondent(s)
Andhra Pradesh-503124.
PRAYER
To appoint an Arbitrator(s) to decide the disputes and differences between the
Petitioner and Respondents in terms of Loan Agreement dated 12.09.2022
For Petitioner(s): Mr.P.H.Vinodh Pandian
For Respondent(s): No appearance
ORDER
This original petition has been filed under Section 11(5) of the Arbitration and Conciliation Act, 1996 to appoint an Arbitrator to adjudicate and decide the disputes between the petitioner and the respondents arising out of the loan agreement dated 12.09.2022.
2. When this petition came up for hearing on 10.07.2025, this Court passed the following order:-
“This petition has been filed under Section 11 of the Arbitration and Conciliation Act, seeking for appointment of an arbitrator by this Court.
2. There seems to be a dispute between the petitioner and the respondents, arising out of the loan agreement dated 12.09.2022. In the said agreement, there exists an arbitration clause, which is extracted hereunder:
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 06:48:09 pm ) Arb O.P(COM.DIV.) No. 376 of 2025 Article 10: Arbitration All disputes, differences, and/or claims arising out of this Agreement, whether during its subsistence or thereafter shall be settled by “Arbitration” in accordance with the provisions of the “Arbitration and Conciliation Act, 1996” (Act 26 of 1996) or any other statutory amendments thereof and shall be referred to the Sole Arbitration of an “Arbitrator”, whose appointment shall be made mutually by the Parties. It is a term of this agreement that in the event of such an Arbitrator to whom the matter has been referred to originally dies or being unable or unwilling to act for any reason, then in such event, the Parties shall appoint a substitute sole arbitrator mutually. Such person, when appointed as Arbitrator, shall be entitled to proceed with the reference, from the stage at which it was left by his predecessor. The venue of the Arbitration proceedings shall be in Chennai.”
3. The petitioner has invoked arbitration in accordance with the arbitration clause by issuing notice to the respondents on 12.02.2025 to comply with the requirements of Section 21 of the Arbitration and Conciliation Act, 1996. No reply has been received for the same. Since the respondents have not agreed for arbitration, the petitioner has filed this petition under Section 11 of the Arbitration and Conciliation Act, 1996, seeking for appointment of an arbitrator by this Court.
4. Since there exists an arbitration clause in the contract, which is the subject matter of the dispute between the parties and since the petitioner has invoked arbitration in accordance with the arbitration clause by complying with the requirements of https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 06:48:09 pm ) Arb O.P(COM.DIV.) No. 376 of 2025 Section 21 of the Arbitration and Conciliation Act, 1996 and since there is no consensus between the parties with regard to the name of the arbitrator, this Court is issuing notice to the respondents, returnable by 07.08.2025. Private notice is also permitted.”
3. Pursuant to the above order, the private notice that was sent to the respondents has been served and affidavit of service has also been filed. Even though the names of the respondents are printed in the cause list, there is no appearance either in person or through counsel.
4. It is seen that there is a valid agreement between the parties in line with Section 7 of the Arbitration and Conciliation Act, 1996, which contains an arbitration clause. Hence, Mrs.K.V.Subha, Advocate, having address for service at 'Prashanthi' #1C, 'Sowram Royal Enclave', #10/11&12, Fifth Street, Gopalapuram, Chennai 600 086 Mobile No.99405 62281, email:
[email protected] is appointed as the sole Arbitrator and the learned Arbitrator is requested to enter upon reference qua the loan agreement dated 12.09.2022, adjudicate the arbitral disputes that have arisen between the parties by holding the sittings in any venue in Chennai to the convenience of all concerned and render an award. Fees of the sole Arbitrator shall be in accordance with the Madras High Court Arbitration Centre (MHCAC)(Administrative Cost and Arbitrator's Fees) Rules 2017.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 06:48:09 pm ) Arb O.P(COM.DIV.) No. 376 of 2025
5. This original petition is disposed of in the above terms. There shall be no order as to costs.
13-11-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes/No Neutral Citation:Yes/No ss To
1. Mrs.K.V.Subha 'Prashanthi' #1C, 'Sowram Royal Enclave' #10/11&12, Fifth Street Gopalapuram Chennai 600 086 Mobile No.99405 62281 email: [email protected]
2. The Director Tamil Nadu Mediation and Conciliation Centre-cum-Ex-Officio Member Madras High Court Arbitration Centre Chennai 600 104 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 06:48:09 pm ) Arb O.P(COM.DIV.) No. 376 of 2025 N.ANAND VENKATESH J.
ss Arb O.P(COM.DIV.) No. 376 of 2025 13-11-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 06:48:09 pm )