JAYAPRAKASH NARAYANAN Vs. FRONTLINE HOSPITAL AND RESEARCH INSTITUTE

JUDGEMENT

(1.) This petition has been filed under Sec. 11(4) and (6) of the Arbitration and Conciliation Act, 1996 (for brevity, hereinafter referred to as "the Act") for appointment of a sole Arbitrator to decide the disputes and differences between the petitioner and the respondents, in terms of reconstitution of the partnership deed dtd. 1/4/2013.

(2.) The case of the petitioner is that the first respondent is a partnership firm and the petitioner along with second and third respondents are the partners of the said firm. The firm was reconstituted on 1/4/2013, wherein the petitioner was inducted as partner to carry on the profession of running multi speciality hospital.

(3.) During the year 2016, certain disputes had arisen among the partners. Subsequent to the same, the petitioner filed Arb.O.P.No.1 of 2017 before the Principal District and Sessions Judge, Tiruchirappalli under Sec. 9 of the Act seeking for certain interim reliefs to protect the interest of the firm as well as the shares of the respective partners. This case ultimately ended before the Apex Court with an observation that the parties are at liberty to raise any objection before the trial Court where the matter was remanded back.