- (1.) This appeal is filed against the order dated 11.1.2012 passed in A.A. No. 13/2011 passed by the VI Addl. City Civil & Sessions Judge, Bangalore City.
(2.) For the sake of convenience, the parties will be referred to as per their ranking in the trial court.
(3.) Facts unrevealed are: The petitioner had filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996 (for short hereinafter referred to as 'the Act') seeking for a restraint order against the respondent from alienating the petition schedule property pending disposal of the arbitral proceedings.;