JOBY K.GEORGE Vs. ALI AKBAR

JUDGEMENT

(1.) Annexure-A1 is the partnership deed entered into between the petitioner and the respondent along with others. The partnership was reconsituted as per Annexure-A2. As per Annexure-A2, the only remaining partners of the firm are the petitioner and the respondent. There arose disputes between the parties. The partnership deed contains an Arbitration Clause providing for resolution of disputes by arbitration. Since the parties were not able to arrive at consensus regarding the appointment of Arbitrator, this Arbitration Request has been filed.

(2.) Heard learned counsel on either side.

(3.) Clause 25 of the partnership deed provides for resolution of disputes between the partners by arbitration. The said clause reads as follows: