SANCO TRANS LTD Vs. ADDISON AND CO LTD

JUDGEMENT

(1.) THE Defendant in O.S. No.7524/2005 on the file of the I Assistant Judge, City Civil Court, Chennai is the petitioner in this Revision Petition.

(2.) THE Suit in O.S. No.7524/2005 was instituted by the respondents 1 to 3 against the revision petitioner praying for a Judgment and Decree directing them to pay a sum of Rs.4,41,739/- equivalent of Euro 7749.80 with interest arid cost.

(3.) THE revision petitioner on receipt of Suit summons appeared before the Trial Court and filed an Application in I.A. No.6553/2006 invoking Section 8(1) of the Arbitration and Conciliation Act, 1996 to direct the respondent to refer the dispute for arbitration.