APHC010158372021

IN THE HIGH COURT OF ANDHRA PRADESH

AT AMARAVATI

(Special Original Jurisdiction)

[3397]

TUESDAY,THE TWENTY SEVENTH DAY OF JANUARY

TWO THOUSAND AND TWENTY SIX

PRESENT

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA

KRISHNA RAO

SECOND APPEAL NO: 302/2021

&

CROSS OBJECTIONS No.7 of 2021

Between:

Voona Sarveswara Rao ...APPELLANT

AND

Andhravarapu Govinda Rajulu ...RESPONDENT

Counsel for the Appellant:

1. RAYAPROLU SRIKANTH

Counsel for the Respondent:

1. SAI RAMA SHARMA V

The Court made the following:

Reserved on 08.01.2026

Pronounced on 27.01.2026

Uploaded on 27.01.2026

THE HON’BLE SRI JUSTICE V. GOPALA KRISHNA RAO

SECOND APPEAL No.302 of 2021

&

CROSS OBJECTIONS No.7 of 2021

This second appeal under Section 100 of the Code of Civil Procedure

(“C.P.C.” for short) is filed aggrieved against the Judgment and decree, dated

22.01.2020 in A.S.No.44 of 2019, on the file of the Principal District Judge,

Srikakulam, (“First Appellate Court” for short) modifying the decree, dated

28.03.2018 in O.S.No.04 of 2011, on the file of the Principal Senior Civil

Judge, Srikakulam (“Trial Court” for short). Cross Objections are filed by the

defendant in the suit proceedings.

2. The appellant herein is the plaintiff and the respondent herein is the

defendant in O.S.No.04 of 2011.

3. The plaintiff initiated action in O.S.No.04 of 2011, on the file of the

Principal Senior Civil Judge, Srikakulam, with a prayer for grant of permanent

injunction, restraining the defendant and any other person claiming under the

defendant, from ever claiming or enforcing the defendant’s share of profit and

loss in the firm M/s. Ajantha Real Estates, Srikakulam and for other reliefs.

4. The defendant/petitioner filed a petition vide I.A.No.375 of 2017 in

O.S.No.04 of 2011, on the file of the Principal Senior Civil Judge, Srikakulam,

under Order 7 Rule 11 R/w Section 151 of the Code of Civil Procedure, R/w

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Section 8 of the Arbitration and Conciliation Act with a prayer to reject the

plaint.

5. The learned trial Judge allowed the petition vide I.A.No.375 of 2017 in

O.S.No.2 of 2011 without costs and rejected the suit filed by the plaintiff. Felt

aggrieved of the same, the unsuccessful plaintiff in the above interlocutory

application filed appeal suit before the First Appellate Court. The learned First

Appellate Judge partly allowed the appeal by modifying the order dated

28.03.2018, passed by the learned Principal Senior Civil Judge, Srikakulam in

I.A.No.375 of 2017 in O.S.No.04 of 2011 by directing the Court of the Principal

Senior Civil Judge, Srikakulam, to refer the parties to the Arbitrator as per

Section 8 of the Arbitration and Conciliation Act. Aggrieved thereby, the

unsuccessful plaintiff in I.A.No.375 of 2017 in O.S.No.04 of 2011 approached

this Court by way of second appeal.

6. For the sake of convenience, both parties in the appeal will be referred

to as they are arrayed in the original suit.

7. The case of the defendant/petitioner, in brief, as set out in the petition

averments in I.A.No.375 of 2017 in O.S.No.04 of 2011, is as follows:

The defendant pleaded that he changed his previous counsel and

engaged a new counsel. The defendant, plaintiff, and some others are

partners of M/s. Ajantha Real Estates, Srikakulam. The said firm is registered,

and the plaintiff, defendant, and others entered into a partnership deed,

wherein there is a clause that “all the matters of disputes among the partners

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shall be settled through arbitration only, subject to the provisions of the

Arbitration Act.” The petitioner/defendant pleaded that the original document

of the partnership deed is with the plaintiff, and the plaintiff, by suppressing

the above facts, filed the suit in O.S.No.04 of 2011 for an equitable relief of

injunction to harass the defendant. The petitioner/defendant further pleaded

that when there is an arbitration clause in the partnership deed, the plaintiff

has no right to file a civil suit in a civil court, and further, there is no option left

to the judicial authority under law but to refer the parties to arbitration. As

such, the petitioner/defendant pleaded that there is no cause of action to

pursue the case in the civil court, and the plaintiff is not entitled to any relief.

8. The case of the plaintiff/respondent, in brief, as per the averments in

counter affidavit filed by the plaintiff/ respondent in I.A.No.375 of 2017 in

O.S.No.04 of 2011, is as follows:

The respondent pleaded that the suit in O.S. No. 04 of 2011 was filed

while the arbitration proceedings were in progress and during the evidence of

the other respondents, including the petitioner/defendant, was being recorded.

The respondent/plaintiff pleaded that it was brought to the notice of the arbitral

tribunal that, in view of the specific plea taken by the defendant/petitioner and

other respondents before the arbitrator that the plaintiff/respondent had

fabricated and created the documents which are filed in the suit, the

examination of the suit documents with reference to the cause between the

parties to these documents is beyond the scope of arbitration, and the

arbitrator is not empowered to go or travel beyond the scope of the

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partnership deed. The defendant further pleaded that the aforesaid suit is

legally maintainable only before the civil Court and the petition in I.A.No.375 of

2017 is filed with a dishonest intention to delay the disposal of the suit in

O.S.No.04 of 2021.

9. On the basis of above pleadings, the learned trial Judge framed the

following point for consideration:

I. Whether the petition can be allowed or not?

10. The learned trial Judge after conclusion of trial, on hearing the

arguments of both sides on record, allowed the petition vide I.A.No.375 of

2017 in O.S.No.04 of 2011 without costs and rejected the suit filed by the

plaintiff. Felt aggrieved thereby, the unsuccessful plaintiff filed the appeal suit

in A.S.No.44 of 2019, on the file of the Principal District Judge, Srikakulam,

wherein, the following point came up for consideration:

I. Whether the Order and Decree dated 28.03.2018 in

I.A.No.375 of 2017 in O.S.No.04 of 2011, passed by the learned

Principal Senior Civil Judge, Srikakulam is sustainable under law or

warrants interference?

11. The learned First Appellate Judge after hearing the arguments,

answered the point, as above, partly allowed the appeal by modifying the

order

dated 28.03.2018, passed by the learned Principal Senior Civil Judge,

Srikakulam in I.A.No.375 of 2017 in O.S.No.04 of 2011 by directing the Court

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of the Principal Senior Civil Judge, Srikakulam, to refer the parties to the

Arbitrator as per Section 8 of the Arbitration and Conciliation Act. Felt

aggrieved of the same, the unsuccessful plaintiff in

O.S.No.04 of 2011 filed the present second appeal before this Court, cross

objections are filed by the defendant.

12. On hearing both sides counsel at the time of admission of the appeal,

on 16.07.2021, this Court framed the following substantial questions of law:

I. Whether the Courts below grossly erred in not understanding Section

8(1) of the Arbitration and Conciliation Act, 1996, which clearly states

that a petition for referring the matter to Arbitration shall be applied not

later than the date of submitting the 1

st

statement on the substance of

the dispute?

II. Whether the Courts below grossly erred in not at-least observing that

the application under Section 8 of the Arbitration and Conciliation Act,

1996 shall not be entertained unless it is accomplished by the original

arbitration agreement or a duly certified copy thereof, subject to the

proviso?

III. Whether the First Appellate Court grossly erred in directing the trial

Court to refer the matter to Arbitrator as per Section 8 of the Arbitration

and Conciliation Act, 1996, more so when the so-called Partnership

Deed which contains the Arbitration clause is not filed before the Court?

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13. Heard Sri Rayaprolu Srikanth, learned counsel for the appellant and

heard Sri V.S.R.Anjaneyulu, learned Senior Counsel appearing on behalf of

Sri V.Sai Rama Sharma, learned counsel for the respondent.

14. The law is well settled that under Section 100 of CPC, the High Court

cannot interfere with the findings of fact arrived at by the First Appellate Court

which is the final Court of facts except in such cases where such findings were

erroneous being contrary to the mandatory provisions of law, or its settled

position on the basis of the pronouncement made by the Apex Court or based

upon inadmissible evidence or without evidence. In a case of Bhagwan

Sharma v. Bani Ghosh

1

, the Apex Court held as follows:

“The High Court was certainly entitled to go into the question as to whether the

findings of fact recorded by the First Appellate Court which was the final Court of fact

were vitiated in the eye of law on account of non-consideration of admissible evidence

of vital nature.”

In a case of Kondira Dagadu Kadam vs. Savitribai Sopan Gujar

2

, the

Apex Court held as follows:

“The High Court cannot substitute its opinion for the opinion of the First Appellate

Court unless it is found that the conclusions drawn by the lower appellate Court were

erroneous being contrary to the mandatory provisions of law applicable or its settled

position on the basis of pronouncements made by the Apex Court, or was based upon

inadmissible evidence or arrived at without evidence.”

15. Learned counsel for the appellant would contend that a petition for

referring the matter to arbitration shall be filed not later than the date of

submitting the first statement on the subsistence of the dispute, and he would

1

AIR 1993 SC 398

2

AIR 1999 SC 471

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further contend that after the filing of the written statement by the defendant,

the defendant filed the present application to reject the plaint and that the

petition filed by the defendant is not at all maintainable.

16. Learned counsel for the appellant placed a case law in Atul Singh and

Ors. Vs. Sunil Kumar Singh and Ors.,

3

wherein the Apex Court held as

follows:

“10. Sub-section (2) of Section 8 of the 1996 Act says that the application referred

to in sub-section (1) shall not be entertained unless it is accompanied by the original

arbitration agreement or a duly certified copy thereof. As already stated in the earlier

part of the judgment, defendant no.3 had moved an application on 25.11.2004 under

Section 34 of the Arbitration Act, 1940 for staying the proceedings of the title suit and

for referring the matter to arbitration. He filed a supplementary petition to the aforesaid

application on 16.12.2004. Herein also reference was made to Section 34 of

Arbitration Act, 1940. Thereafter, he filed an application on 28.2.2005 praying that as

the Arbitration Act, 1940 had been repealed and the suit is of 1998, to avoid any

confusion, his earlier petitions may be treated to have been filed under Section 8 of the

Arbitration Act, 1996. None of these petitions were accompanied by the original

arbitration agreement dated 17.2.1992 or a duly certified copy thereof”.

In the case at hand, in the counter filed by the plaintiff, the

appellant/plaintiff pleaded that “it is needless to mention that the suit is filed by

him, while the arbitration proceedings were in progress and during the

evidence of other respondents, including the defendant/petitioner, was being

recorded”. It is the specific case of the appellant that there was no arbitration

clause in the agreement between both the parties; moreover, the respondent,

who is the defendant in the suit proceedings, filed a copy of the

acknowledgment of registration of the firm along with Form No. 5, under the

3

AIR 2008 SUPREME COURT 1016

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Indian Partnership Act, before this Court, in which the plaintiff is the Managing

Partner of the firm and the plaintiff has 41½% share and the defendant had

20% share.

17. The case of the appellant is as well as respondent that while the

arbitration proceedings were pending before the arbitrator between both the

parties, and those were in progress before the arbitrator, the suit was

instituted by the appellant/plaintiff. Therefore, there is no need to file a copy of

the arbitration agreement or a duly certified copy under Section 34 of the

Arbitration Act, 1940. Moreover, it is the specific case of the defendant that the

original partnership deed is with the plaintiff, and the same was undisputed by

the plaintiff.

18. Learned counsel for the appellant place a case law in Booz Allen &

Hamilton Inc. Vs. SBI Home Finance Limited and Others,

4

wherein the

Apex Court held as follows:

“Generally and traditionally all disputes relating to rights in personam are

considered to be amenable to arbitration; and all disputes relating to rights in rem are

required to be adjudicated by courts and public tribunals, being unsuited for private

arbitration. This is not however a rigid or inflexible rule. Disputes relating to sub-

ordinate rights in personam arising from rights in rem have always been considered to

be arbitrable. The 1996 Act does not specifically exclude any category of disputes as

being not arbitrable. Sections 34(2)(b) and 48(2) of the Act however make it clear that

an arbitral award will be set aside if the court finds that "the subject-matter of the

dispute is not capable of settlement by arbitration under the law for the time being in

force.”

4

(2011) 5 SCC 532

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19. Learned counsel for the appellant place a case law in Himangni

Enterprises Vs. Kamaljeet Singh Ahluwalia,

5

wherein the Apex Court held

as follows:

“21. In a case of Booz Allen & Hamilton Inc., (2011) 5 SCC 532, this Court

(two Judge Bench) speaking through R.V.Raveendran J. laid down the following

proposition of law after examining the question as to which cases are arbitrable and

which are non-arbitrable:

“36. The well-recognised examples of non-arbitrable disputes are: (i) disputes

relating to rights and liabilities which give rise to or arise out of criminal offences;

(ii) matrimonial disputes relating to divorce, judicial separation, restitution of

conjugal rights, child custody; (iii) guardianship matters; (iv) insolvency and

winding-up matters; (v) testamentary matters (grant of probate, letters of

administration and succession certificate); and (vi) eviction or tenancy matters

governed by special statutes where the tenant enjoys statutory protection

against eviction and only the specified courts are conferred jurisdiction to grant

eviction or decide the disputes.”

20. As stated supra, the very case of the plaintiff is that there was an

arbitration clause in the partnership deed and the arbitrator was already

appointed and the proceedings before the arbitrator were in progress. It is not

the case of the plaintiff that there is no arbitration clause in the partnership

deed, as he, being the Managing Partner of the firm, has got knowledge about

the same, but did not produce the original partnership deed. The dispute

raised by the plaintiff in the main suit itself is that to grant a permanent

injunction, to restrain the defendant and any other person claiming under the

defendant, from ever claiming or enforcing the defendant’s share of profit and

5

(2017) 10 Supreme Court Cases 706

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loss (20%) in the firm M/s. Ajantha Real Estates, Srikakulam. Therefore, the

dispute raised by the plaintiff is not a non-arbitral dispute.

21. Learned counsel for the appellant place a case law in Bharat Sanchar

Nigam Ltd. and Anr. Vs. M/s. Nortel Networks India pvt. Ltd.

6

wherein the

Apex Court held as follows:

“40. …….

(i) The period of limitation for filing an application under Section 11 would be

governed by Article 137 of the First Schedule of the Limitation Act, 1963. The period of

limitation will begin to run from the date when there is failure to appoint the arbitrator;

It has been suggested that the Parliament may consider amending Section 11 of

the 1996 Act to provide a period of limitation for filing an application under this

provision, which is in consonance with the object of expeditious disposal of arbitration

proceedings;

(ii) In rare and exceptional cases, where the claims are ex facie time-barred, and it is

manifest that there is no subsisting dispute, the Court may refuse to make the

reference.”

22. In the written statement itself, the defendant narrated that the matter is

pending before the arbitrator since the year 2007 and that the present suit is

not maintainable. The pending proceedings before the arbitrator since 2007

are undisputed by the plaintiff, and the plaintiff also clinchingly supported the

same. Moreover, the period of limitation runs from the date when there is a

failure to appoint an arbitrator. Here, the arbitrator was already appointed in

the year 2007 itself, while the arbitration proceedings were pending before the

arbitrator and the same was in progress, the plaintiff approached the civil

6

AIR 2021 SUPREME COURT 2849

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Court in the year 2011 by instituting a suit for permanent injunction to restrain

the defendant and any other person claiming under the defendant, from ever

claiming or enforcing the defendant’s share of profit and loss. Moreover, the

alleged question of limitation has not been raised by the appellant either

before the trial Court or before the First Appellate Court.

23. Learned counsel for the appellant place a case law in Young

Achievers Vs. IMS Learning Resources Private Limited

7

.

In the case at hand, it is the specific case of both the parties that, while

the matter is pending before the arbitrator since 2007, the plaintiff approached

the civil Court in the year 2011. It is not the case of either of the parties that

the plea for referring the dispute to the arbitrator is rejected by the Court or the

agreement in question contained an arbitration clause superseded by the new

agreement, which did not have an arbitration clause. Therefore, the facts and

circumstances in the aforesaid case law are different from the instant case.

24. The contention of the appellant is that the suit is filed while the

Arbitration proceedings were in progress and during the evidence of other

respondents including the petitioner/defendant was also recorded.

Learned counsel for the appellant place a case law in United India

Insurance Co. Ltd., Vs. Antique Art Exports Pvt. Ltd.,

8

wherein the Apex

Court held as follows:

7

(2013) 10 Supreme Court Cases 535

8

AIR 2019 SUPREME COURT 3137

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“In the facts and circumstances, this Court took note of subsection (6A) introduced

by Amendment Act, 2015 to Section 11 of the Act and in that context observed that the

preliminary disputes are to be examined by the arbitrator and are not for the Court to

be examined within the limited scope available for appointment of arbitrator under

Section 11(6) of the Act. Suffice it to say that appointment of an arbitrator is a judicial

power and is not a mere administrative function leaving some degree of judicial

intervention when it comes to the question to examine the existence of a prima facie

arbitration agreement, it is always necessary to ensure that the dispute resolution

process does not become unnecessarily protracted.”

25. In a case of K.Mangayarkarasi and another Vs. N.J.Sundaresan and

another,

9

wherein the Apex Court held as follows:

“15. The law is well settled that allegations of fraud or criminal wrongdoing or of

statutory violation would not detract from the jurisdiction of the arbitral tribunal to

resolve a dispute arising out of a civil or contractual relationship on the basis of the

jurisdiction conferred by the arbitration agreement.”

26. Admittedly, in the case at hand, it is the case of both the parties that

there is an arbitration clause in the partnership deed between both the parties

and the matter is pending before the arbitrator since 2007, much prior to the

institution of the suit itself. It is admitted by the plaintiff as well as the

defendant that the dispute between both the parties was pending before the

arbitrator since 2007. The very object with which the Arbitration and

Conciliation Act, 1996 has been enacted, and the provisions thereof contained

under Section 16, confirm the power of the arbitral Tribunal to rule on its own

jurisdiction, including ruling on any objection with respective existence or

validity of the arbitration agreement. Therefore, the civil Court cannot have

jurisdiction to go into that question. As stated supra, the law is well settled that

9

2025 (4) ALD 137 (SC)

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allegations of fraud or criminal wrongdoing would not detract the jurisdiction of

the arbitral Tribunal to resolve a dispute arising out of civil or contractual

relationship on the basis of jurisdiction conferred by the arbitral agreement.

27. In a case of K.Mangayarkarasi and another Vs. N.J.Sundaresan and

another, as stated supra, the Apex Court further held as follows:

“There is a lot of difference between the two approaches. Once it is brought to the

notice of the court that its jurisdiction has been taken away in terms of the procedure

prescribed under a special statute, the civil court should first see whether there is

ouster of jurisdiction in terms or compliance with the procedure under the special

statute. The general law should yield to the special law — generalia specialibus non

derogant. In such a situation, the approach shall not be to see whether there is still

jurisdiction in the civil court under the general law. Such approaches would only delay

the resolution of disputes and complicate the redressal of grievance and of course

unnecessarily increase the pendency in the court.”

28. In a case of Sundaram Finance Limited and Another Vs.

T.Thankam,

10

wherein the Apex Court held as follows:

“8. Once there is an agreement between the parties to refer the disputes or

differences arising out of the agreement to arbitration, and in case either party,

ignoring the terms of the agreement, approaches the civil court and the other party, in

terms of Section 8 of the Arbitration Act, moves the court for referring the parties to

arbitration before the first statement on the substance of the dispute is filed, in view of

the peremptory language of Section 8 of the Arbitration Act, it is obligatory for the court

to refer the parties to arbitration in terms of the agreement, as held by the Court in

P.Anand Gajapathi Raju V. P.V.G.Raju.”

10

(2015) 14 Supreme Court Cases 444

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29. Admittedly, in the case at hand, the dispute between both the parties is

pending before the arbitrator prior to the institution of the suit. While the matter

is pending before the arbitrator, that too at the stage of further evidence of the

respondent, the appellant herein approached the civil Court in the year 2011

to restrain the defendant and his men from ever claiming or enforcing the

defendant’s share of profit and loss in the firm M/s. Ajantha Real Estates,

Srikakulam. Therefore, “such bifurcation of the suit in two parts, one to be

decided by the arbitral Tribunal and the other to be decided by the civil

Court would inevitably delay the proceedings.” It would also increase the

cost of litigation and harassment to the parties and “on occasions, there is a

possibility of conflicting judgment and orders by two different forums.”

30. It is well settled that once the lis between the parties is referred to

arbitration vide Order under Section 8 of the Act, there is nothing left to be

adjudicated upon in the suit. The Order under Section 8 of the Act has the

effect of disposing the suit and the remedies for contesting the parties are

governed by the Arbitration and Conciliation Act, 1996. The trial Court could

not have proceeded with further proceedings as there is no suit in effect.

31. In a case of A.Ayyasamy Vs. A.Paramasivam and Others,

11

wherein

the Apex Court held as follows:

“23. ……However, where there are allegations of fraud simplicitor and such

allegations are merely alleged, we are of the opinion it may not be necessary to nullify

the effect of the arbitration agreement between the parties as such issues can be

determined by the Arbitral Tribunal.”

11

(2016) 10 Supreme Court Cases 386

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32. In a case of Ameet Lalchand Shah and Others Vs. Rishabh

Enterprises and Another,

12

wherein the Apex Court held as follows:

“37. It is only where serious questions of fraud are involved, the arbitration can

be refused. In this case, as contended by the appellants there were no serious

allegations of fraud; the allegations levelled against Astonfield is that appellant no.1 -

Ameet Lalchand Shah misrepresented by inducing the respondents to pay higher price

for the purchase of the equipments. There is, of course, a criminal case registered

against the appellants in FIR No.30 of 2015 dated 05.03.2015 before the Economic

Offences Wing, Delhi. The appellant no.1 – Ameet Lalchand Shah has filed Criminal

Writ Petition No.619 of 2016 before the High Court of Delhi for quashing the said FIR.

The said writ petition is stated to be pending and therefore, we do not propose to

express any views in this regard, lest, it would prejudice the parties. Suffice to say that

the allegations cannot be said to be so serious to refuse to refer the parties to

arbitration. In any event, the Arbitrator appointed can very well examine the allegations

regarding fraud.”

In the case at hand, the learned First Appellate Judge, by giving

reasons, rightly held that “the Arbitrator is entitled to resolve the disputes

between both the parties to the suit, and the grounds mentioned in the plaint

are not at all applicable to the provisions as contemplated under Order VII

Rule 11 of the Code of Civil Procedure, 1908, and that the plaint cannot be

rejected, at best, the plaint has to be returned to refer the matter to

arbitration.”

33. As stated supra, “the allegations of fraud or criminal wrongdoing or

of statutory violation would not detract from the jurisdiction of the

Arbitral Tribunal to resolve the dispute arising out of a Civil or

Contractual relationship on the basis of jurisdiction conferred by the

12

(2018) 15 Supreme Court Cases 678

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Arbitration Agreement.” Admittedly, as per the case of both the parties, by

the date of institution of the suit, the dispute between both the parties is

pending before the Arbitrator and the same is also in progress. While the

matter is pending before the Arbitrator, that too at the stage of respondent

further evidence, the plaintiff approached the Civil Court for seeking the relief

of permanent injunction to restrain the defendant and his men from ever

claiming or enforcing the defendant’s share of profit and loss in the firm M/s.

Ajantha Real Estates, Srikakulam.

34. As stated supra, bifurcation of the suit in two parts, one to be decided

by the Arbitral Tribunal and the other to be decided by the Civil Court would

inevitably delay the proceedings. It would also increase the cost of litigation

and harassment to the parties, and on occasions, there is a possibility of

conflicting judgment and orders by two different forums. The main objective of

the Arbitration Act is to make a provision for an Arbitral procedure which is

fair, efficient and capable of meeting the needs of the specific arbitration, and

to minimize the supervisory role of the Court in the Arbitral process and to

permit an Arbitral Tribunal to use mediation, conciliation or other proceedings

during the Arbitral proceedings in the settlement of disputes, etc. The Civil

Court ordinarily will not be obliged to bypass the provisions of the Arbitration

and Conciliation Act, 1996.

35. In the case at hand, on appreciation of the entire evidence on record,

the learned First Appellate Judge has rightly partly allowed the appeal filed by

the plaintiff and modified the findings given by the learned trial Judge. In the

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light of the material on record and upon earnest consideration now, it is

manifest that the substantial questions of law raised in the course of hearing in

the second appeal on behalf of the appellant did not arise or remain for

consideration. This Court is satisfied that this second appeal did not involve

any substantial question of law for determination. There are no merits in the

cross objections filed by the defendant.

36. In the result, the second appeal and cross objections are dismissed,

confirming the judgment and decree passed by the first appellate Court.

Pending applications, if any, shall stand closed. Each party do bear their own

costs in the second appeal.

_______________________________

JUSTICE V. GOPALA KRISHNA RA O

Date: 27.01.2026

SRT