JAIN HOUSING AND ESTATES, CHENNAI REPRESENTED BY ITS PARTNER MR. SANDEEP R. MEHTA AND ANR. Vs. C. KESAVANRAM AND ORS.

JUDGEMENT

(1.) The applicants in these applications, are the defendants 1 to 14 in the suit in CS No. 430 of 2005. Respondents 1 and 2 herein are the plaintiffs and the 3rd respondent herein is 15th defendant in the above said suit.

(2.) Application No. 2490 of 2005 has been filed under Sec. 8 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as" the Act") to refer the suit in CS No. 430 of 2005 for arbitration in terms of the arbitration clause contained in 'Escrow Agreement' signed by the applicants and the second respondent dated 03.07.2000.

(3.) Application No. 2491 of 2005 has been filed by the applicants/defendants 1 to 14 for grant of interim stay of all further proceedings in CS No. 430 of 2005 pending disposal of the application filed by the applicants for referring the suit to arbitration.