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[Cites 1, Cited by 0]

Madras High Court

M. Kumar vs The Arbitrator Of Chits on 11 July, 2023

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                  C.R.P. No. 2195 of 2023




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED :11.07.2023

                                                     CORAM :

                        THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
                                      C.R.P. No. 2195 of 2023
                                                and
                                      C.M.P.No.13283 of 2023

                     M. Kumar                                                    ...Petitioner

                                                  .Vs.

                     1. The Arbitrator of Chits,
                     Central Chennai Chit Funds Cases,
                     Integrated Building for Offices of
                     Commercial Taxes and Registration,
                     Fanepet, YMCA, Nandanam,
                     Chennai – 600 035.
                     ( Formerly at Chennai – 600 001)
                     2. Margadarsi Chits Private Ltd.,
                     Represented by its Managing Director,
                     No.6, Indian Chamber Building,
                     3rd Floor, Esplanade ( Parrys),
                     Chennai – 600 108.

                     3. The Branch Manager/Foreman
                     Margadarsi Chits Private Ltd, Anna Salai Branch,
                     “A” Wing – 1 and 2 Parsn Maner - 3rd Floor,
                     No.602, Annaalai, Chennai – 600 006.

                     4. N. Lakshmi
                     5. P. Natarajan                                    ...Respondents




https://www.mhc.tn.gov.in/judis
                                                                                     C.R.P. No. 2195 of 2023


                     Prayer: This Civil Revision Petition is filed under Article 227 of the

                     Constitution of India, praying to direct the VI Assistant City Civil Court at

                     Chennai to dispose expeditiously preferably within a month time, the stay

                     petition in I.A No.2/2021 in O.S No.7906/2021 pending on its file and

                     Consequently stay all further proceedings upon the award dated 17.06.2013

                     for Rs.2,20,260/- passed by the first respondent Arbitrator of Chits in ARC

                     No. 682 of 2012 pending disposal of the stay petition in Ia No.2/2021 in Os

                     No. 7906/2021.

                                  For Petitioner         : Mr. K.G. Vipra Narayanan
                                  For Respondent -1      : Mr. S.P. Karthik, Government Advocate
                                  For Respondent 2 and 3 : M/s D. Shivakumaran


                                                         ORDER

This petition is filed seeking a direction to the VI Assistant City Civil Court at Chennai to dispose expeditiously preferably within a month time, the stay petition in I.A No.2/2021 in O.S No.79o6/2021 pending on its file and Consequently stay all further proceedings upon the award dated 17.06.2013 for Rs.2,20,260/- passed by the first respondent Arbitrator of Chits in ARC No. 682 of 2012 pending disposal of the stay petition in I.A https://www.mhc.tn.gov.in/judis C.R.P. No. 2195 of 2023 No.2/2021 in O.S No. 7906/2021.

2. The facts of the case is that the petitioner herein has instituted a suit in O.S.No. 7906 of 2021 for declaration seeking nullity of an award dated 17.06.2013 for Rs.2,20,260/-passed by the first respondent Arbitrator of Chits in A.R.C.No.682 of 2012 as it was obtained by way of fraud played by the 3rd Respondent Chit Fund Company having colluded with the Respondents 1,4 and 5 in the circumstances where the petitioner is no way connected to the chit transaction. Thereafter, a Stay Petition was also filed in I.A.No.2 of 2021 in the said suit seeking to stay the operation of impugned Award dated 17.06.2013 passed by the first Respondent Arbitrator in A.R.C.No.682 of 2012. However till date there is no progress in the said I.A and the same is pending. Hence the petitioner has filed this petition seeking a direction to dispose of the said I.A as early as possible.

3. The learned counsel for the petitioner submitted that the learned Trial ought to have granted stay at the earliest stage itself and prolonging the stay petition is not justifiable one. Hence prays to allow this petition.

4. In view of the above, the learned Judge,VI Assistant City Civil Court at Chennai is directed to pass orders in the I.A No.2/2021 in O.S No.7906/2021 as expeditiously as possible. https://www.mhc.tn.gov.in/judis C.R.P. No. 2195 of 2023

5. With the above directions, this Civil Revision Petition is disposed of. No order as to costs. Consequently the connected miscellaneous petition is closed.

11.07.2023 smn Index : Yes/No Internet: Yes/No To.

1. The Arbitrator of Chits, Central Chennai Chit Funds Cases, Integrated Building for Offices of Commercial Taxes and Registration, Fanepet, YMCA, Nandanam, Chennai – 600 035.

( Formerly at Chennai – 600 001)

2. Margadarsi Chits Private Ltd., Represented by its Managing Director, No.6, Indian Chamber Building, 3rd Floor, Esplanade ( Parrys), Chennai – 600 108.

3. The Branch Manager/Foreman Margadarsi Chits Private Ltd, Anna Salai Branch, “A” Wing – 1 and 2 Parsn Maner - 3rd Floor, No.602, Annaalai, Chennai – 600 006.

4. The VI Assistant City Civil Court at Chennai https://www.mhc.tn.gov.in/judis C.R.P. No. 2195 of 2023 V.BHAVANI SUBBAROYAN,J.

Smn C.R.P. No. 2195 of 2023 and C.M.P.No.13283 of 2023 11.07.2023 https://www.mhc.tn.gov.in/judis