TATA MOTORS FINANCE LTD Vs. LAXMI KANT TIWARI

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India is filed challenging the impugned order of the court below dated 7.2.2011 which has dismissed the application filed by the petitioner/defendant under Section 8 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') .

(2.) THE respondent/plaintiff filed the subject suit for mandatory and permanent injunction seeking the following reliefs: -

(3.) IN the admitted loan agreement dated 4.2.2008, there is the following arbitration clause: -