VASANTH GURUVAYUR BALAKRISHNAN Vs. VELANKANI SOFTWARE PRIVATE LIMITED

JUDGEMENT

(1.) This petition has been filed seeking to appoint a sole Arbitrator to adjudicate upon the disputes that have admittedly arisen as between the parties in terms of employment agreement dated 09.07.2014.

(2.) Heard Mr.T.K.Baskar, learned counsel appearing on behalf of the petitioner and Mr.Arunkumar appearing for the respondents.

(3.) The parties in this Original Petition had entered into an employment agreement on 09.07.2014. The terms of agreement have been adverted to in extenso by the parties. The respondent was appointed as a Chief Operating Officer of the petitioner company and in terms of article 14 thereof, will report to the Chief Executive Officer. The scope of his duties and responsibilities were set out in Annexure-I to the Agreement. The Agreement provides for remuneration in terms of Clause-II thereto in the following terms: