MVL LTD Vs. GROVER ART STUDIO ETC

JUDGEMENT

(1.) Defendant--Petitioner has invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India, assailing the order dated 10.3.2010 passed by the Civil Judge, Senior Division, Jagadhari, whereby application moved by the Defendant--Petitioner under Section 8 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act), was rejected.

(2.) Brief facts of the case are that Plaintiff--Respondent has filed CR No. 2653 of 2010 2 suit for recovery. In the suit for recovery, Defendant had appeared and sought so many adjournments and one fine morning, he moved an application under Section 8 of the Act, requesting the Court to refer the matter for arbitration as per the terms and conditions mentioned in the invoice order.

(3.) The trial Court has rejected the application having observed that the Defendant has failed to place on record original agreement containing arbitration clause; alleged invoice filed by the Defendant--Petitioner does not contain signatures of either of the parties.