SUNDARAM FINANCE LIMITED Vs. MAHINDERSINGH

JUDGEMENT

(1.) This order will also govern disposal of arbitration appeal No. 6.2012, arbitration appeal No. 7.2012 and arbitration appeal No. 8.2012 since all these appeals are between same parties and similar orders passed by the trial court are under challenge in these appeals.

(2.) For convenience, the facts have been noted from arbitration appeal No.5.2012.

(3.) This appeal has been filed by the appellant challenging the order of the trial court dated 19.10.2011 by which appellant's application under Section 9 of the Arbitration and Conciliation Act, 1996 (for short the Act) has been rejected on the ground that the trial court Indore has no jurisdiction and Chennai court has the jurisdiction.