S.M.R.NAGARAJAN Vs. N.NAVAMANI

JUDGEMENT

(1.) Mr.A.M.Venkatakrishnan, learned counsel on record for petitioner and Mr.Arun Karthik Mohan, learned counsel on record for sole respondent are before this Court.

(2.) Instant 'Original Petition' (hereinafter 'OP' for the sake of brevity) is one under Section 11 of 'The Arbitration and Conciliation Act, 1996 (Act 26 of 1996)', which shall hereinafter be referred to as 'A and C Act' for the sake of brevity, clarity and convenience.

(3.) Specific prayer in instant OP is for appointment of an Arbitrator in terms of 'Memorandum of Understanding dated 18.08.2016' (hereinafter 'said MOU' for the sake of brevity and convenience) to resolve disputes that have arisen between the petitioner and the respondent.