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Judgment
C.Kumarappan, J
This Court heard the matter for some more time.
Today, the learned counsel appearing for the petitioner shown produced a demand draft for a sum of Rs.2,84,00,000/- in D.D.No.002812, drawn on HDFC Bank, Saibaba Colony Branch, in the name of Mr.Devarajan Sekar. However, the learned counsel for the intervener is not willing to receive the same as the amount allegedly cheated by the petitioners are very huge.
In view of the above, this Court is of the view that if the petitioners and the intervener are referred to the Mediation Centre, there is a possibility of resolving the dispute.
Accordingly, the petitioners and the intervener are directed to appear before the District Mediation Centre, Coimbatore on 16.03.2026, without expecting any summons from the Court. The Mediation Centre is directed to appoint an Advocate Mr. Balasubramaniam as the Mediator, as both the parties are agreed to have him as the Mediator, since he had earlier acted as the Mediator between them. The mediator is directed to complete the mediation and submit a report on or before 06.04.2026.
Post the matter on 07.04.2026. Till such time, interim protection is granted.