Arun Bhansali, J. - (1.) THIS appeal is directed against the judgment and decree dated 14.5.2014 passed by the Additional District Judge No. 1, Jodhpur, whereby the appeal filed by the appellant against the judgment and decree dated 16.2.2013 passed by the Civil Judge (Jr. Div.) No. 4, Jodhpur has been rejected.
(2.) THE facts in brief may be noticed thus: the appellant -plaintiff filed a suit seeking injunction against the respondent -Bank qua the loan obtained by the appellant and for seeking injunction regarding enforcement of the cheques issued alongwith taking possession of the vehicle. An application under Section 8 of the Arbitration and Conciliation Act, 1996 ('the Act') alongwith agreement entertained into between the parties was filed by the respondent and it was inter -alia stated that there is arbitration agreement between the parties and therefore, the suit was not maintainable.
(3.) THE trial court after taking into consideration the agreement filed by the defendant rejected the plaint under Order VII, Rule 11 CPC.;