ABDUL HAQUE ABDUL AZIZ Vs. MOHAMMED RIZWAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent.

(2.) This petition is directed against the order dated 13th December, 2007, passed by the City Civil Court, Bombay, whereby the Notice of Motion No. 3765/2007 taken out by the defendants to refer the dispute to arbitration is allowed.

(3.) The suit is filed by the petitioner to claim his share in the suit property on the basis of partnership deed. The partnership deed contains an arbitration clause wherein it is provided that in case of any dispute, the same would be referred to arbitration.