MUMTAJ BEGUM Vs. SHRIRAM TRANSPORT FINANCE COMPANY LTD.

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the order dtd. 12/12/2022 passed in I.A.No.05 of 2022 in O.S.No.2834 of 2022 on the file of the XX Assistant City Civil Court at Chennai and consequently, restore the same.

(2.) The revision petitioner is the plaintiff, instituted a suit for permanent injunction. During the pendency of the suit, the respondent filed an Interlocutory Application in I.A.No.5 of 2022 under Sec. 8 of Arbitration and Conciliation Act, 1996 to refer the dispute to the Arbitrator.

(3.) The trial Court adjudicated the issues and made a finding as follows: