UNITED INDUSTRIAL ENGINEERS Vs. SUNDARAM FINANCE SERVICES LIMITED

JUDGEMENT

(1.) THIS application is filed by the applicant/plaintiff in C.S. No. 190 of 2002 to dismiss the suit and direct the parties to continue with the pending Arbitration proceedings before the sole Arbitrator Thiru S. Santhanakrishnan, Retired District Judge.

(2.) THE case in brief is as follow :

(3.) HEARD the learned counsel for the parties.