NANDINI BHATIA Vs. NAVIL RATISH KADWADKAR

JUDGEMENT

(1.) This is a petition, preferred by the petitioner-Nandini Bhatia, under Section 9 of the Arbitration and Conciliation Act , 1996 (hereinafter referred to as the "1996 Act").

(2.) According to the recital of facts in the petition, the petitioner and the respondent were married and, subsequently, have been estranged since 2016.

(3.) It appears that the petitioner had filed various cases against the respondent, inter alia, Section 12 of the Protection of Women from Domestic Violence Act , 2005, Section 125 of the Code of Criminal Procedure Code , 1973 and Section 498-A and 406 read with Section 34 of Indian Penal Code (IPC).