B K GANGADHAR Vs. KARNATAKA NEERAVARI NIGAMA LTD

JUDGEMENT

(1.) THESE petitions are heard together and are disposed of by this common order as the question that arises for consideration is the same.

(2.) THE facts briefly stated are as follows : THE petitioner in CMP 29/2009 and 30/2009 and the petitioner in CMP 37/2009 are civil contractors. THEse three petitions pertain to three independent contracts - entered into with the common respondent in all the three cases. In the course of execution of the contracts disputes had arisen between the contracting parties. In each of the contracts, the following clause provided for the manner of settlement of disputes.

(3.) EVEN though on a dispassionate application of the settled legal principles as to whether the above clause could be considered as an arbitration clause or not, another opinion may be possible - in the light of the above decisions - this Bench is bound to abide by the same.