S.ABHILASH Vs. PRASANTH BUSAREDDY

JUDGEMENT

(1.) The instant is an appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (briefly the 'A&C Act' hereinafter). The challenge is to the order dtd. 6/11/2023, in I.A.No.134 of 2022 in O.S.No.603 of 2022, passed by the IX Additional District Judge, R.R. District at L.B. Nagar.

(2.) Heard Mr. S.Vivek Reddy, learned Senior Counsel, representing Mr. Kailash Nath P S S, learned counsel for the appellants, and Mr. B.Chandrasen Reddy, learned Senior Counsel, representing M/s. Chandrasen Law Offices for the respondents.

(3.) Vide the impugned order, the Trial Court dismissed a petition filed by the appellants herein under Sec. 8 of the A&C Act read with Order VII Rule 11 of Civil Procedure Code, 1908 (for short, 'CPC') seeking to refer the parties to resolve the dispute by resorting to arbitration clause.