KARNATAKA STATE CO-OPERATIVE Vs. C VIJAY KUMAR

JUDGEMENT

(1.) THIS petition is filed under Section 11(6) of the Arbitration and Conciliation Act, 1996. Notice of the proceedings is issued to the respondent through paper publication and he is served and has remained unrepresented.

(2.) THE petitioner is an institution registered under the Co-operative Societies Act. THE respondent contacted the petitioner and entered into a Memorandum of Understanding, dated 16.4.2004 for purchase of 500 metric tons of red long chilies of 2004 crop season and to store at Andrapradesh Cold Storage located in Guntur. THE said chilies was released for a sum of Rs. 33,74,167/- which the petitioner claims to have paid by way of demand draft. Suffice it to say that the dispute has arisen between the petitioner as well as the respondent with respect to the terms of the agreement. THE learned Counsel for the petitioner submits that the claim of the petitioner is for a sum of Rs. 33,74,167/-. THE petitioners have also issued a notice and since the respondent has not responded, the present petition is filed.