MARIYAMMA JOSE Vs. FRANCIS THOMAS

JUDGEMENT

(1.) The petitioner and the respondent are stated to be partners of M/s Greenfield Agencies of which the 1st respondent is the Managing Partner. It would appear that differences have arisen between the parties, during the course of working the partnership agreement and, accordingly, the petitioner has approached this Court seeking the appointment of an arbitrator in terms of S. 11 of the Arbitration and conciliation Act 1996( 'the Act' for short).

(2.) Through a counter affidavit filed on behalf of the 1st respondent, it is brought to my notice that while, there is no dispute with regard to the existence of the arbitration agreement between the parties as contained in the partnership agreement, the 1st respondent does not agree to the nomination of the sole arbitrator suggested by the petitioner.

(3.) I have heard the learned counsel appearing for the petitioner and also the learned counsel appearing for the 1st respondent.