KALPATARU POWER TRANSMISSION Vs. N.ATHIMUTHAN

JUDGEMENT

(1.) Heard the learned senior counsel on either side.

(2.) The first respondent herein approached the MSME Council, Madurai Region for resolving his monetary claim raised against the appellant by invoking Sec. 18 of the Micro, Small and Medium Enterprises Development Act, 2006. MSME Council issued summon to the appellant and conciliation proceedings were conducted on 31/1/2022, 28/2/2022, 15/3/2022, 29/4/2022, 13/6/2022 and 27/6/2022. The conciliation efforts failed. Thereafter, summon dtd. 6/7/2022 was issued to the appellant to appear on 26/7/2022. What took place in the facilitation council on that date has been captured in Paragraph No.8 of the award dtd. 26/7/2022. The said paragraph reads as follows:-

(3.) The appellant was called upon to pay a sum of Rs.99,74,825.00 with interest to the first respondent herein. Challenging the said award, the appellant filed W.P.(MD)No.26527 of 2022. The learned Single Judge vide order dtd. 2/3/2023 dismissed the writ petition. Aggrieved by the same, this writ appeal has been filed.