T A KADEEJA Vs. R K MANJUSHA

JUDGEMENT

(1.) Challenging the order passed under Section 8 of the Arbitration and Conciliation Act, 1996 in I.A.No.201 of 2011 in O.S.No.422 of 2010 on the file of the Principal Sub Court, Palakkad, the plaintiff came up with this Revision.

(2.) The application in I.A.No.201 of 2011 was filed by the defendant for a reference under Section 8 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') based on the arbitration clause incorporated in the partnership agreement. The suit was filed for dissolution of partnership and for consequential settlement of accounts by deputing a Chartered Accountant for collection of accounts and its details. The lower court has granted a reference under Section 8 of the Act by allowing I.A.No.201 of 2011, which is under challenge in this Revision.

(3.) Heard Sri.P.B.Krishnan, learned counsel appearing for the petitioner, and Sri.Jacob Sebastian, learned counsel appearing for the respondent.