KRISHNA KUMARI KANWAL Vs. SNEH SIERRA AND OTHERS

JUDGEMENT

(1.) Defendant-petitioner is in revision petition against the order dated 10.11.2017 passed by the learned Civil Judge (Junior Division), Amloh dismissing the application under section 8 of the Arbitration and Conciliation Act, 1996 ('Act'-for short) refusing to relegate the parties to the Arbitration.

(2.) It is undisputed that deed of partnership between the parties contain following clause:

(3.) Plaintiffs filed a suit for rendition of accounts and for partition of the assets and properties of the firm. Defendant before filing the written statement filed an application under section 8 of the Arbitration and Conciliation Act, 1996 requesting the Court to relegate the parties to the Arbitration.