M. VIJAYA Vs. DINESH KUMAR

JUDGEMENT

(1.) Even where the parties might have agreed upon arbitration as the forum for settlement of their disputes, by the very nature of the dispute where the cause or dispute is claimed to be inarbitrable, whether the Court is bound to refer / refuse to refer, the matter to arbitration?

(2.) The plaintiff is the Revision Petitioner.

(3.) The main contentions of the learned counsel for the Revision Petitioner / plaintiff are as under:-