TAMIL NADU FOOTBALL ASSOCIATION Vs. PENNAR SENIOR FC

JUDGEMENT

(1.) This application has been filed under Section 8 of the Arbitration and Conciliation Act, 1996, seeking to refer the suit for Arbitration in terms of Articles 66, 67 and 68 of the Statutes of the Applicant-Association and Section 46 of the Statutes of the District Foot Ball Association.

(2.) The suit in CS No.126 of 2019 has been filed by 12th Foot Ball Clubs functioning in Krishnagiri Disrict, seeking the following prayers:

(3.) Pending the said suit, the plaintiff had also sought for injunction restraining the defendants for convening the 83rd Annual Ordinary Congress at Hotel Green Palace, SNM Green City, Vilar, Trichy - Nagai Express way, Thanjavur 613 006, on 09.02.2019, by an order dated 08.02.2019, this Court had granted interim injunction. While the plaintiffs/applicants have filed an Application No.1554 of 2019 claiming that the order of injunction dated 08.02.2019 was willfully disobeyed, the respondents/defendants have come forward with an Application No.1774 of 2019 seeking to vacate the injunction and Application No.1775 of 2019 seeking to refer the matter for Arbitration under Section 8. Since the disposal of the application under Section 8 would have a bearing on the jurisdiction of this Court to proceed with the suit and the other applications I had heard the application under Section 8 first.