D.B. JATTI Vs. KAMBAM SUDHIR JOSEPH REDDY

JUDGEMENT

(1.) Learned Counsel appearing for both parties submit that this petition is covered by the decision of this Court in C.M.P. No. 18/2018 dated 26th July 2018.

(2.) The petitioners filed the present Civil Miscellaneous Petition under the provisions of Section 11(6) of the Arbitration and Conciliation Act, 1996, (for short, 'the Act') to appoint sole Arbitrator to adjudicate the dispute between the parties in respect of agreement of sale dated 22.2.2013.

(3.) It is the case of the petitioners that on 22/02/2013, the respondents entered into an agreement to sell with the petitioners for purchase of Villa No. 12 in Dwarakamai Layout developed by the petitioners.