MOHAN LAL FATEHPURIA Vs. BHARAT TEXTILES

JUDGEMENT

(1.) This is a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act") seeking appointment of an Arbitrator to adjudicate the disputes between the parties.

(2.) Respondent no.1 is a Partnership Firm registered under the Indian Partnership Act, 1932 with the Registrar of Firms, Delhi, running the business of trading of textile products, amongst other things. As per the profit sharing ratio in the partnership firm, the petitioner has 30% share and respondent nos.2 to 4 have a combined share of 70% share.

(3.) As per the petitioner, the parties herein entered into a Partnership Deed dated 18.05.1992 which contains an Arbitration Clause and which reads as under :-