RAM TRANSPORT FINANCE COMPANY LTD Vs. JAGTAR SINGH

JUDGEMENT

(1.) Defendant, by filing this revision petition under Article 227 of the Constitution of India, has assailed order dated 14.08.2012 (Annexure P- 1), passed by the trial court, thereby dismissing application (Annexure P-2) moved by the defendant under Section 8 read with Section 5 of the Arbitration and Conciliation Act, 1996 (in short the Act), for referring the dispute, raised in the suit instituted by respondent-plaintiff against defendant-petitioner, to Arbitrator, in view of arbitration clause contained in agreement (Annexure P-3), executed between the parties.

(2.) I have heard counsel for the petitioner and perused the case file.

(3.) Counsel for the petitioner reiterated that in view of arbitration clause contained in the agreement between the parties, the dispute raised in the suit is liable to be referred to Arbitrator under Section 8 of the Act.