FULLERTON INDIA CREDIT COMPANY LIMITED Vs. MANJU KHATI

JUDGEMENT

(1.) This revisional application is directed against the order dtd. 7/7/2015 passed by the learned Civil Judge (Junior Division), Siliguri in Title Suit No. 210 of 2013.

(2.) Being aggrieved and dissatisfied with the impugned order passed by the learned Trial Court, the present petitioner has filed this revisional application filed under Article 227 of the Constitution of India.

(3.) By passing the impugned order learned Trial Court rejected the application filed by the present petitioner/defendant filed under Sec. 8 of the Arbitration and Conciliation Act read with Sec. 5 of the Act of 1996.