SANJINI JAYARAMAN Vs. S.RAMAMURTHY

JUDGEMENT

(1.) This petition has been filed under Sec. 11 of the Arbitration and Conciliation Act, seeking for appointment of an Arbitrator by this Court.

(2.) There seems to be a dispute between the parties in respect of a loan transaction. The petitioners are the legal heirs of the deceased T. Jayaraman, who seems to have lent money to the respondent under promissory notes. A letter has been issued by the respondent to the original lender (T. Jayaraman) on 29/1/2016 through which the respondent has agreed for appointment of a sole arbitrator in case of any dispute.

(3.) The petitioners have invoked arbitration in accordance with the said letter (arbitration agreement) by issuing notice to the respondent on 27/8/2024 in compliance with Sec. 21 of the Arbitration and Conciliation Act. A reply has also been sent on 3/9/2024 by the respondent. Since there was no consensus between the parties with regard to the arbitration, the petitioners have been constrained to file this petition under Sec. 11 of the Arbitration and Conciliation Act, seeking for appointment of an arbitrator by this Court.