3M INDIA LIMITED Vs. T K AJITHKUMAR

JUDGEMENT

(1.) This C.M.P. has been filed by the petitionercompany M/s.3M India Limited against the Respondent- Mr.T.K. Ajithkumar, Proprietor of M/s Lakshmi Enterprises, Kochi, u/S.11 of the Arbitration and Conciliation Act, 1996.

(2.) The relevant Arbitration Clause No.19 in the Agreement Annexure-A dated 03.09.2012 entered into between the parties is quoted below for ready reference:-

(3.) The Respondent was appointed as Consignee Sales Agent under the said Agreement entered on 03.09.2012 and disputes arose between the parties in this regard about the supply of goods and non-payment by the Respondent.