HUA SENG CHEW (CHAIRMAN OF JAI RADHA RAMAN EDUCATION SOCIETY) Vs. AI RADHA RAMAN EDUCATION SOCIETY (THROUGH ITS CHAIRMAN AND PRESIDENT)

JUDGEMENT

(1.) FACTUAL BACKGROUND

(2.) It is the common case of the parties that there has been a rift between the Chairman and President of the respondent-society since they represent two rival Sec. of the society. The President of the society i.e. Mr. Shantanu Prakash (hereinafter referred to as the "President ") is stated to belong to the "Educomp group " whereas the Chairman of the society i.e the appellant in ARB. A. (COMM.) 53/2022 (hereinafter referred to as the "Chairman ") represents the "Raffles group ".

(3.) In the above background, the learned Arbitrator, while disposing of the aforesaid application filed on behalf of the President of the respondent-society, held as under: