RAMESHKUMAR Vs. LEARNED PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith.

(3.) The challenge is to the order passed by the learned Principal District Judge allowing the application filed by the respondent no.2 praying for stay of the proceeding till the decision of the Special Civil Suit No.24 of 2012. It is the submission of the respondent no.2 that the father of the respondent no.2 has filed the Special Civil Suit No. 24 of 2012 praying for confirming the partition in respect of the property, which is the subjectmatter in the arbitration proceedings, and for setting aside the award.