VIJI VARGHESE K. Vs. MECLEODS ENGLISH SCHOOL

JUDGEMENT

(1.) According to the petitioner, he is a partner of the 1st respondent partnership firm which is constituted as per Annexure-1 Partnership Deed dtd. 4/11/2015. According to him, there has arisen disputes between the parties in relation to the management of the firm. Clause 16 of Annexure-1 Agreement provides for settlement of disputes by arbitration. Annexure-2 notice was issued by the petitioner invoking the arbitration clause and seeking appointment of Arbitrator. However, as per Annexure-3 issued by the 2nd respondent, the request was declined. It is accordingly that the petitioner has approached this Court seeking appointment of an Arbitrator under Sec. 11 of the Arbitration and Conciliation Act, 1996.

(2.) Heard the learned counsel on either sides. I have also perused the counter affidavit.

(3.) Clause 16 of Annexure-1 Agreement reads thus: