MANOJ KUMAR BHARGAV Vs. PAWAN KUMAR BHARGAV

JUDGEMENT

(1.) The petitioner seeks appointment of an arbitrator under Section 11 of the Arbitration & Conciliation Act, 1996 (in short the Act) in the background of the following brief facts, which are essential for the disposal of the captioned petition.

(2.) The petitioner alognwith respondent nos. 1 and 2, who are his siblings, are partners in a firm bearing the name Messers Bhargav Bhatta Company (hereinafter referred to as the firm). The said firm operates and manages a brick kiln situate at Jhajjar, in the Bahadurgarh district, in the State of Haryana.

(3.) It appears that respondent no. 2 being the youngest of the three partners was introduced into the business at the say so of the father of the parties herein, i.e., Mr. Jagdish Chander Sharma. Consequently, a new partnership deed was executed between the parties, on 29.06.1999.