L. CHANDRAMMA Vs. K.C.N. MOHAN

JUDGEMENT

(1.) THE petitioners have filed this civil miscellaneous petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, for appointment of an Arbitrator to resolve the dispute, which has arisen in relation to the Joint Development Agreement at Annexure -A dated 13.07.2006.

(2.) THE contention of the petitioners is that the first petitioner is the owner of the immovable property being residential site bearing Nos. 2 and 9 and the second petitioner is the absolute owner of the residential site bearing Nos. 1 and 10 forming part of the land earlier bearing Sy. No. 104/3 -A -2 Old No. 104/3 situated at Allasandra Village, Yelahanka: Hobli, Bangalore North Taluk, Ward No. 23. It is further contended that they have entered into a Joint Development Agreement at Annexure -A with the respondent for development of the said property.

(3.) I have heard the learned counsel for the parties.