T.S.THAMILAN Vs. R.SAMPATHKUMAR

JUDGEMENT

(1.) This petition is filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of a sole arbitrator to adjudicate the dispute between the petitioner and the respondents.

(2.) The petitioner states that the Memorandum of Understanding dtd. 1/9/2019 was executed between the petitioner and the respondents herein. The said Memorandum of Understanding envisaged the admission of the petitioner herein as the Managing Partner of the firm, M/s. Balamurugan Transports. The petitioner relies upon clause 25 of the said MoU, which are set out below:-

(3.) According to the petitioner, disputes have been arisen between the petitioner and the respondent herein with regard to the reconstitution of the partnership firm, M/s. Balamurugan Transports, in accordance with clause 13 of the MoU.