SUHAIB V. Vs. SABIRA IBRAHIM

JUDGEMENT

(1.) Ext.P3 order dated 04.12.2020 in I.A.No.1/2020 in CMA(Arb)No.737/2020 passed by the District Judge, Ernakulam, is challenged by the respondents therein, in this proceeding.

(2.) By Ext.P3, the petitioner was restrained from causing obstruction to respondents' enjoyment and entry into six hotels scheduled in the petition and conducting inspection of accounts etc.

(3.) The parties before the court below are partners. Clause 15 of Deed of Partnership provided for settlement of disputes through arbitration in the event of differences of opinion arising between partners in the matter of carrying on business. Invoking Clause 15, the respondents filed CMA(Arb)No.737/2020 and obtained Ext.P3 ex parte order of injunction.