GURUSANGAPPA S. SANGAM Vs. SANGANNA M SANGAM

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents. Perused the material on record.

(2.) The present petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996, has been filed by the petitioner-Gurusangappa S.Sangam against the respondents seeking an appointment of the Sole Arbitrator in pursuance of Clause-19 of the partnership firm deed vide Annexure-A dtd. 16/8/2016.

(3.) Clause-19 of the said partnership deed, which is an Arbitration clause reads as under:-