R.KEDARNATHAN Vs. K.NEELAKANDAN NAMBEESHAN

JUDGEMENT

(1.) In both these Arbitration Requests, there is no statement filed on behalf of the respondent despite notice and a number of adjournments. Under the said circumstances, I am of the view that these Arbitration Requests can be disposed taking note of the undisputed Arbitration Agreement between the parties as contained in Clause 24 of the partnership deed, which reads as follows:

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

(3.) Taking note of the Arbitration Agreement existing between the parties, which is not in dispute, I deem it appropriate to nominate Adv. Sri.E.M.Joseph as the sole arbitrator to arbitrate on the disputes that have arisen between the parties herein.