MANAGER Vs. S. RAJENDRAN

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order passed by the learned XI Assistant Judge, City Civil Court, Chennai in I.A.No.9087/2009 in O.S. No.2277 of 2009, in and by which the learned Judge has dismissed the application filed by the revision petitioner under section 8 of the Arbitration and Conciliation Act, 1996.

(2.) The brief facts are as follows:

(3.) It was the case of the respondent that he has availed personal loan from the petitioner and he was very regular in repayment of the said money. However, due to sudden family crises, he was unable to repay the instalment, as result of which, there was a default in payment of the instalments. It was the further case of the respondent that now the revision petitioner is asserting their position of strength on the respondent/plaintiff to make the monthly payments, thereby causing great harassment and disturbance to the respondent. Hence the suit.