PETER CADDY Vs. CHEIRYAN ABRAHAM

JUDGEMENT

(1.) A partnership deed came to be entered into between the parties as per Annexure-A, dated 12.1.2011 to carry on business of real estate, constructions, buying and selling properties. However, the disputes are stated to have been arisen between the parties. The petitioner sent notice as per Annexure-C, dated 14.12.2011 for invoking the arbitration clause for resolving the dispute. However, no response is received from the respondent. Having no other way, this petition is filed praying for appointment of Arbitrator for resolution of the dispute under Section 11 of the Arbitration and Conciliation Act, 1996.

(2.) THE partnership deed contains arbitration clause, which reads thus:-

(3.) THE said submissions are opposed by the learned counsel appearing for the petitioner contending that all questions should be kept open.