KRISHNAKUMAR P. N. Vs. RELIANCE INDUSTRIES LTD

JUDGEMENT

(1.) This Arbitration Request, filed by the petitioner, does not have many factual disputations.

(2.) It is admitted by both sides that Annexure P1 Agreement was entered into between them and that Clause 60 thereof stipulates that both sides must subject themselves to Arbitration, if any disputes are to arise from its terms or relating thereto.

(3.) It is also on record - as is affirmed by both sides - that an Arbitrator was nominated by the 1st respondent and that the petitioner was directed to appear before him and raise his claims.