HASEENA V. Vs. MUJEEB RAHMAN

JUDGEMENT

(1.) This Arbitration Request has been preferred by the applicant seeking the appointment of a sole arbitrator to arbitrate upon the dispute that arose between the applicant and the respondent while working an unregistered Partnership Deed dated 11.9.2012. The existence of the arbitration agreement between the parties is not in dispute, and is contained in clause 17(e) of Annexure A1 Partnership Deed and reads as follows:

(2.) I have heard the learned counsel for the applicant as also the learned counsel for the respondent.

(3.) On a consideration of the facts and circumstances of the case as also the submissions made across the bar, and finding that there is an agreement between the parties as to the existence of the arbitration agreement, I deem it appropriate to nominate Sri.Asokan K., District Judge (Retd.) as the sole arbitrator to arbitrate upon the disputes arising between the parties.