K VALLABHDAS Vs. ROTARY INTERNATIONAL

JUDGEMENT

(1.) THIS application has been filed by defendant No. 2 u/s 45 read with section 5 of the Arbitration and Conciliation Act 1996 for referring the matter to the arbitration.

(2.) LEARNED counsel for defendant No. 2 states that the subject matter of the above suit relates to the election of defendant No. 5 to the post of director of the Rotary International from Zone 6 for the year 2009-2011. The plaintiff has filed the suit on account of the rejection of his candidature as a challenging candidate. The plaintiff has also made allegations that the defendants have failed to observe the Bye Laws of Rotary International and that since the defendants have failed to grant relief the same may be granted by this court. Learned counsel for the defendants further submits that the disputes which have arisen between the parties are governed by the Bye laws of Rotary International which deal with such an eventuality as raised by the plaintiff in the suit and the same is governed by the following Bye laws :-Article 24. 010:-Disputes

(3.) LEARNED counsel for defendant No. 2 further submits that keeping aforesaid articles in view, this matter can be referred to the arbitration as per the Bye Laws of the Rotary International and since the plaintiff is the member of the Rotary International he is bound by the Bye Laws of the rotary International and in view of the Bye laws of the Rotary International such like matter must be referred to the arbitration.