NAGARAJ N.J S/O LATE N.V. JAYARAMAIAH AND SMT. B.N. SHARADA, W/O SRI N.J. NAGARAJ Vs. SRI RAGHAVESHWARA BHARATHI SWAMIJI RAMASHRAMA SRI RAMACHANDRAPRA MUTT BRANCH, ADMINISTRATIVE OFFICE, J.P. ROAD, GIRINAGAR, 1ST STAGE, BANGALORE HONORARY ACCUSE

JUDGEMENT

(1.) TRIAL court's order directing parties to the suit to refer the dispute between them for arbitration in exercise of power under Section 8(1) of the Arbitration and Reconciliation Act (hereinafter referred to as the Act, for brevity) is questioned in this revision.

(2.) HEARD Sri Srinivas Kulkarni, advocate for the petitioner and Sri Narayan Sharma for the respondent.

(3.) I am impressed by the efforts made by the learned counsel against the impugned order and to seek restoration of the suit in civil court for further action, but on a close scrutiny of the material propositions in the pleadings of the parties, documents binding them and the language of Sections 7 and 8 of the Act, all these contentions must be discounted for the following reasons: