N.M. SHIVAKUMAR Vs. H.S.SURESHA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner and the respondent have entered into an 'Agreement of Sale' dtd. 14/6/2019, which is governed by an arbitration clause 18, which is reproduced hereunder for easy reference:

(3.) There being certain disputes between the petitioner and the respondent, the petitioner had issued a notice calling upon the respondent to comply its demands which was not done. Hence, the petitioner issued another notice on 16/10/2020. Finally, the petitioner invoked the arbitration clause by its notice dtd. 8/12/2020 and nominated its arbitrator. Despite the same having been served, the respondent did not appoint an arbitrator and did not reply to the same. Hence, the petitioner is before this Court.