SRI VELMURUGAN INVESTMENT Vs. N R T TOURS

JUDGEMENT

(1.) This order shall dispose of A.No.4577 and 5108 of 2012, as the common question of law and facts and are involved in both applications. A.No.4577 of 2012:

(2.) This application under Order XIV Rule 8 of O.S. Rules read with sec.9(ii)(b) & (e) of Arbitration and Conciliation Act, 1996 has been filed to appoint an Advocate Commissioner to seize and deliver the vehicle to the applicant described in the schedule to the Judges summons, lying in the custody of respondent's premises with liberty to sell and to permit the Advocate Commissioner to obtain police aid and to break open the premises. A.No.5108 of 2012:

(3.) This application under Order XIV Rule 8 of O.S. Rules read with sec.9 of Arbitration and Conciliation Act, 1996 has been filed to set aside the order passed by this Court on 15.10.2012 in A.No.4577 of 2012.