SRIVIDYA KRISHNA Vs. LAKSHMI MUKILAN

JUDGEMENT

(1.) This Original Petition is filed seeking appointment of an Arbitrator in the matter of disputes of the partnership firm "Events Fest" constituted by the petitioner and the respondent based on partnership deed 25.10.2013, which was dissolved on 31.12.2017.

(2.) Heard both sides.

(3.) The partnership firm was constituted by the petitioner and the respondent by a registered partnership deed dated 25.10.2013 for the purpose of carrying on, consulting and outsourcing work for marriages and organizing such other functions for its clients. In short, it is an Event Management Company. The parties also entered into an amendment deed dated 14.09.2017.