BALLAL AND PADIVAL TILES Vs. M RATHNAVARMA PADIVAL

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) Though this Civil Revision Petition is set for orders, with consent of both parties, the matter is heard finally.

(3.) This Civil Revision Petition is filed for setting aside the order dated 29.10.2018 passed in A.C.No.2/2018 before the Arbitral Tribunal of Sri. Moosakunhi Nayarmoole, Mangalore and to direct the arbitratiosn to hear issue No.7 in A.C.No.2/2018 as preliminary issue.