P.KRISHNAN Vs. M.RAMACHANDRAN

JUDGEMENT

(1.) This civil revision petition has been filed under Art. 227 of the Constitution of India on the ground that without there being an arbitration agreement, the second respondent Arbitrator has exercised jurisdiction under a memorandum of understanding allegedly entered into between the petitioner and the first respondent on 28/12/2017.

(2.) It is the case of the petitioner that there is no arbitration clause under the aforementioned memorandum of understanding dtd. 28/12/2017 and despite the same, the second respondent has acted without authority as an Arbitrator to adjudicate disputes under the memorandum of understanding. This civil revision petition has been filed also aggrieved by the impugned arbitral award dtd. 15/7/2021 passed by the second respondent Arbitrator in favour of the first respondent against the petitioner directing him to pay the following:

(3.) Heard Mr.V.Raghavachari, learned counsel representing Mr.Abhinav Parthasarathy, learned counsel for the petitioner and Mr.P.H.Arvindh Pandian, learned Senior Counsel representing Mr.D.Srinivasaraghavan, learned counsel for the first respondent.