A. VENKATESH Vs. VIJAYAKUMARI BAI AND ORS.

JUDGEMENT

(1.) Being aggrieved by the order dated 10.8.2009 passed by the learned Arbitrator in Civil Miscellaneous Petition No.91 of 2006, this writ petition is filed by the claimant/petitioner.

(2.) Brief facts leading to the present case are as follows :- The petitioner had filed an application under Section 11 of the Arbitration and Conciliation Act, 1996 for appointment of Arbitrator to resolve the dispute between the parties which was registered as CMP No.91 of 2006. This Court was pleased to allow the said petition and appointed the Arbitrator to resolve the disputes that arose between the parties vide order dated 23.10.2007.

(3.) We have heard learned counsels for the parties.