P. V. S. DIWAKAR Vs. T. N. VISHWAMBER

JUDGEMENT

(1.) This Appeal is filed under Section 37 of the Arbitration and Conciliation Act, 1996 (for short 'the Act') challenging the order dt.30-03-2021 in A.O.P.No.621 of 2019 of the II Additional District Judge, Ranga Reddy District at L.B. Nagar allowing the application filed under Section 9 of the Act filed by respondent and granting injunction against the appellant from alienating or disposing of the schedule property to others pending disposal of C.M.A.No.496 of 2015 on the file of this Court.

(2.) The land in an extent of Ac.10.00 situated in Sy.Nos.251/4 and 252/4 situated at Wattinagulapally village, Rajendranagar Mandal, Ranga Reddy District originally belonged to the paternal grandmother of the appellant and she had bequeathed the same to the appellant and his two brothers under a registered Will dt.22.09.1982.

(3.) The respondent along with P.Kishan Prasad had come forward to purchase an extent of Ac.5.00 of land out of the total extent of Ac.10.00 and paid Rs.30.00 lakhs under a receipt-cum-sale commitment.