DILIP KUMAR AGARWAL Vs. TIA CONSTRUCTIONS

JUDGEMENT

(1.) This appeal is preferred against the order dt. 28-02-2019 in C. O. P. No. 91 of 2018 of the Judge, Commercial Court-cum-XXIV Additional Chief Judge, City Civil Court, Hyderabad dismissing the application filed under Section 9 of the Arbitration and Conciliation Act , 1996 (for short 'the Act') by the appellant against the respondents restraining the latter from alienating, encumbering or parting with possession or creating any third party interest or charge over the property, which is subject matter of the said O. P.

(2.) The appellant, who is a N. R. I. , had entered into a deed of partnership on 25-04-2015 along with 3rd respondent with 2nd respondent for doing business in real estate including construction, development and selling of commercial and residential complexes and apartments. The name of the firm was M/s. TIA Constructions (1st respondent herein).

(3.) Clause-23 of the said partnership deed provided that all disputes between the partners relating to the business and other affairs of the firm shall be settled by arbitration, in accordance with the provisions of the