K. MANGAYARKARASI Vs. N.J. SUNDARESAN

JUDGEMENT

(1.) This petition arises from the judgment and order passed by the High Court of Judicature at Madras dtd. 9/1/2025 in C.R.P. No. 1272 of 2024 by which the Civil Revision Petition filed by the petitioners herein (original plaintiffs) came to be rejected thereby affirming the order passed by the Commercial Court (District Judge Cadre), Coimbatore allowing application filed by the respondents herein (original defendants) under Sec. 8 of the Arbitration and Conciliation Act, 1996 (for short, 'the Act of 1996') and referring the parties to arbitration.

(2.) It appears from the materials on record that the petitioners herein instituted a suit being C.O.S. No. 147 of 2023 in the Commercial Court seeking following reliefs:-

(3.) The defendants appeared before the Commercial Court and preferred application under Sec. 8 of the Arbitration and Conciliation (Amendment) Act, 2019 stating as under:-