SUPER ADS Vs. ALL INDIA RADIO

JUDGEMENT

(1.) This application has been filed by the defendant nos.1 and 2 under Sec. 8 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') praying that the parties be referred to arbitration in terms of Clause 14 of the Agreement dtd. 4/8/2017, on the basis whereof the plaintiff has filed the present suit.

(2.) The present suit has been filed by the plaintiff, inter alia, praying for a decree of recovery of a sum of Rs.6,89,57,768.00 (Rupees Six Crores Eighty-Nine Lakhs Fifty-Seven Thousand Seven Hundred and Sixty-Eight only) alongwith interest thereon from the defendants.

(3.) It is the case of the plaintiff that the plaintiff had applied to the defendant no.1 for producing a Radio-Programme titled 'Chaandi Ke Parde Se' to be broadcasted on the radio channels of the defendant no.1. The plaintiff entered into an Agreement dtd. 4/8/2017 with the defendant no.1 for broadcasting 260 episodes of approximately 30 minutes duration in two installments and for dividing the net revenue in two equal halves between the parties. The plaintiff claims that the payment on its invoices remained pending from the defendants and, therefore, has filed the present suit for recovery.