R GEORGE PEREIRA Vs. ST JOSEPHS INTERNATIONAL ACADEMY

JUDGEMENT

(1.) THE respondent and the applicant entered into Annexure A3 agreement for the construction of a school building. Disputes arose between the parties. According to the applicant, a balance amount of Rs.22,12,087/- was due from the respondent.

(2.) CLAUSE 17 of Annexure A3 agreement reads as follows:

(3.) IT is submitted that Sri.E.K.Muralidharan, Retired District and Sessions Judge passed away. The applicant has approached this Court again under Section 11(6) of the Arbitration and Conciliation Act for appointment of an arbitrator. Though notice was served by special messenger on the respondent, there is no appearance for the respondent.