BRAHMAGIRI B ESTATE Vs. THOMMEN JOSEPH

JUDGEMENT

(1.) C.R.P. 428/90 is directed against the order in I.A. 2936/89 whereas C.R.P. 429/90 is against the order in I.A. 2937/89.

(2.) Disposing of I.A. 2936/89 and 2937/89 by the common order, the court below has issued a temporary injunction as prayed for by the, plaintiff, res training the defendant from disposing of the property which is the subject matter of the dispute.

(3.) The respondent filed a petition under S.8 of The Arbitration Act for the appointment of an arbitrator to settle the dispute said to have arisen between the parties and in regard to the contract dated 28-5-1987. The above I.As were filed in the said application.