JOSEPH JOSEPH Vs. K T MATHEW

JUDGEMENT

(1.) THIS appeal is preferred by the appellant against a part of the impugned order passed by the District Court, Thrissur, under Section 9 of the Arbitration and Conciliation Act. We extract the operative portion of the impugned order below: "In the result, the petition is allowed, and the 1st respondent is restrained by a prohibitory injunction from leasing out the petition schedule property to others and from interfering with the petitioner's right as a partner to carry on the business of the firm in the petition schedule property till the dispute is adjudicated by the Arbitrator. I direct the parties to suffer their cost."

(2.) WE have heard both counsel in detail. WE find no reason to disagree with the lower court on its finding that prima facie Ext.B1 cannot be accepted at the moment. Be that as it Arb.Appeal No.55 of 2010-D 2 may, the impugned order, the operative portion of which is extracted above, contains two specific directions. They are: