EQUITAS FINANCE COMPANY PRIVATE LTD. Vs. SIVANATHAN

JUDGEMENT

(1.) Heard Mr.M.Sankar, learned counsel appearing for the petitioner and Mr.A.Arumugam, learned counsel appearing for the respondent.

(2.) This Civil Revision Petition is filed against the order passed in I.A.No.347 of 2015 in O.S.No.23 of 2015 dated 09.09.2015 on the file of the learned District Munsif, Tiruchendur.

(3.) The petitioner herein is the defendant and the respondent herein is the plaintiff in the suit. The respondent has filed a suit in O.S.No.23 of 2015 seeking for a prayer of injunction not to take possession without due process of law of the vehicle and for mandatory injunction to hand over RC Book. In that suit, the petitioner herein filed a petition in I.A.No.347 of 2015 for referring the matter to arbitration and to dismiss the suit in accordance with clause 29 of the Agreement deed dated 28.06.2014 entered between the petitioner and the respondent. The trial Court dismissed the petition. Against which, the petitioner has preferred this revision petition.