MONICA KHANNA Vs. MOHIT KHANNA

JUDGEMENT

(1.) The petitioner is seeking appointment of an arbitrator under Section 11 of the Arbitration and Conciliation Act.

(2.) The arbitration agreement between the parties is contained in clause XIII of the Memorandum of Family Arrangement-cum-Deed of Relinquishment dated 09th June, 2020 according to which the parties agreed for reference of disputes to the sole arbitrator, Mr. Sachin Dev Sharma, Chartered Accountant.

(3.) The arbitration agreement between the parties is not disputed. The respondents have no objection to the reference of disputes to the sole arbitrator named in the arbitration agreement.