BHARATHI RADHAKRISHNAN Vs. REMA VASUDEVAN

JUDGEMENT

(1.) O.A.No.527 of 2025 has been filed under Sec. 9 of the Arbitration and Conciliation Act, 1996 (for short, the Act) seeking for an interim order of injunction restraining the respondents from in any manner altering the physical features of the schedule mentioned property pending the arbitral proceedings.

(2.) Arb.O.P.(Com.Div.)No.394 of 2025 has been filed by the very same applicant seeking for appointment of an arbitrator to resolve the disputes between the applicant and respondents 1 to 3 that have arisen under the registered sale agreement dtd. 16/10/2019.

(3.) Heard the respective learned counsel on either side.