G KARUNAKARAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner joined the Chit conducted by the third respondent. When, he joined the Chit, he was residing in a rented house temporarily at No.AJ, 9th Main Road, Anna Nagar, Chennai 600 040. THE said Chit was for a sum of Rs.2,50,000/- payable monthly an amount of Rs.12,500/-. He was declared as a successful bidder in the auction held on 10.05.2003. He paid the monthly chit amount.

(2.) ACCORDING to the petitioner, the third respondent filed an Arbitration case in A.R.C.No.551/2006 against the petitioner before the second respondent. The petitioner was not served with any notice in the above said A.R.C. Proceedings. However, the second respondent proceeded with the above A.R.C. on the basis of publication of notice in a newspaper and set the petitioner ex-parte and ex-parte award was passed on 26.10.2006 for a sum of Rs.1,68,000/-.

(3.) THE petitioner explained the delay and stated that he was not issued notice at the correct address and he was set ex-parte based on the service of notice effected through publication in the newspaper. But, the first respondent passed the impugned order dated 29/3/2010 rejecting the appeal.