CHOLAMANDALAM INVESTMENT AND FINANCE CO Vs. A RAJAN

JUDGEMENT

(1.) BY consent of both the parties, the main Civil Revision Petition itself is taken up for hearing and disposal.

(2.) THE short question that arises for consideration in this petition is as to whether the order dated 24.02.2003 made in I.A.No.218 of 2002 in O.S.No.109 of 2002 by Second Additional District Munsif, Dindigul, refusing to refer the dispute between the parties for arbitration as per clause 23 of the Agreement, marked as Ex.R.1 is justified in law"