AJIT KAUR Vs. TRI BHAWAN

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 17.08.2007, passed by the learned Additional Civil Judge (Senior Division), Kurukshetra, vide which the application moved by the petitioner, for referring the dispute raised in the suit for arbitration, stands dismissed.

(2.) THE plaintiff filed a suit for dissolution of partnership and rendition of accounts.

(3.) THE application was contested, by taking a stand, that the dissolution of partnership, was not a dispute with regard to interpretation of the deed or matter connected with the affairs of the firm, therefore, the matter in dispute was not covered by arbitration clause in the partnership deed.