SRI PARVEZ ADI DEBARA Vs. INNOVATION BUILDERS

JUDGEMENT

(1.) The present is an appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter, the 'Act of 1996') preferred by the appellant / defendant assailing the order dtd. 28/3/2023 in I.A.No.2474 of 2023 in O.S.No.105 of 2019 passed by the I Additional Chief Judge, City Civil Court, Secunderabad.

(2.) Heard Mrs. Manjari S Ganu, learned counsel for the appellant / defendant and Mr. Vedula Srinivas, learned Senior Counsel representing Ms. Vedula Chitralekha, learned counsel for the respondent / plaintiff.

(3.) Vide the impugned order; the Court below has rejected an application filed by the appellant / defendant under Sec. 8 of the Act of 1996 and refused to refer the dispute to be resolved by way of arbitration.