C JAYARAJ Vs. INNOVATIVE PROPERTY MANAGEMENT & CO

JUDGEMENT

(1.) This petition under section 11 of the Arbitration & Conciliation Act, 1996 [for short 'Act'], is instituted by a party to the Property Management and Services Agreements Annexures-A, B & C of even date dated 25.8.2008. 1st respondent and 3rd respondent are signatories to the said agreement, while the 2nd respondent is the Signatory to the Memorandum of Understanding dated 5.11.2008 Annexure-D, as between the 1st and 2nd respondent.

(2.) Petitioner submits that certain disputes having arisen in terms of the agreements Annexures A, B & C, led to legal notices and since there was no resolution of the disputes, notice dated 24.8.2010 Annexure-H, was issued nominating Sri. Justice G. Patri Basavana Goud, former Judge of the High Court of Karnataka, as an Arbitrator in terms of clause 35 in each of the agreements, where under parties had agreed for the appointment of an Arbitrator and third neutral Arbitrator to resolve the disputes between the parties in accordance with the Indian law on Arbitration.

(3.) The order sheet discloses orders over whether the agreements Annexures-A, B & C, are duly stamped as required under the Karnataka Stamp Act, 1957.