VANNA CLAIRE KAURA Vs. GAURI ANIL INDULKAR

JUDGEMENT

(1.) This application has been filed by the applicant under Section 11 (5) read with Section 11 (9) and Section 11(12) of the Arbitration and Conciliation Act, 1996 for appointment of an arbitrator for adjudicating and deciding the disputes which have arisen between the applicant and the respondents in respect of the implementation and working of agreements entered into between the applicant and the respondent No. 3 on the one hand and respondent Nos. 1 and 2 on the other hand on 29.1.2005 and the supplementary agreement between the same parties on 2.2.2005.

(2.) The applicant is a citizen of the United States of America and is a person of Indian origin.

(3.) Respondent No. 3, Dr. Vinod Kaura is the husband of the applicant, Vanna Claire Kaura.