LAWS(MAD)-2018-9-209

R AYUBKHAN Vs. S NANTHAGOPAL

Decided On September 10, 2018
R Ayubkhan Appellant
V/S
S Nanthagopal Respondents

JUDGEMENT

(1.) Mr.M.V.Swaroop, learned counsel on record for sole plaintiff, Mr.R.Bharanidharan, learned counsel on record for first defendant and Mr.M.A.Vimal Mohan, learned counsel on record for second defendant are before this Commercial Division.

(2.) To be noted, there is a sole plaintiff and there are two defendants in the main suit. Therefore, all the parties to this lis are represented by their respective counsel.

(3.) In and by proceedings/order dated 29.08.2018 of this Commercial Division, at the request of all the aforesaid counsel, this suit was referred to Tamil Nadu Mediation and Conciliation Centre ('TNMCC' for brevity) under the aegis of this Court.