A.M.ARUNACHALAM Vs. K.TULASI RAM

JUDGEMENT

(1.) We may notice at the inception that the respondent has filed the additional counter without leave of this Court. The same be taken off the record.

(2.) The petitioner has filed the petition under Section 11 (6) of the Arbitration and Conciliation Act, 1996 on account of the disputes arising inter se the parties from the Joint Venture Agreement dated 28.04.2014 pertaining to granite business in Chittoor-Kanipakkam quarry.

(3.) It is the case of the petitioner that in the year 2007-2008, he took a leasehold rights from Andhra Pradesh Mines and Geology Department for three black granite quarries located in Kanipakkam revenue village in Chittoor District, of a total extent of 5 hectares. This quarry lease was originally allotted in the name of some third parties and was transferred in the name of the petitioner by the Department of Mines and Geology, Chittoor, Andhra Pradesh. Initially, quarries were being operated in pursuance to the alleged shareholder agreement dated 07.12.2011. But that appears not to have worked well, resulting in termination of that agreement and the Joint Venture Agreement being executed on 28.04.2014.