RAMYA AUTO AGENCY Vs. TVS MOTOR COMPANY LTD.

JUDGEMENT

(1.) This petition prays for an order terminating the mandate of the second respondent in terms of sections 14 and 15 of the Arbitration and Concilliation Act 1996 ('Act') and appointment of an Arbitrator in terms of section 11 thereof to adjudicate upon disputes and differences that have arisen between the parties from out of a Dealers Agreement dated 01.03.2013.

(2.) The petitioner is a dealer of the first respondent company for more than two decades in respect of its two and three wheelers.

(3.) Heard Mr.S.Raveekumar, learned counsel for the petitioner and Mr.M.S.Krishnan, learned senior counsel for Sarvabhauman Associates, for the first respondent. There is no appearance on behalf of the second respondent who has been appointed by the company as Arbitrator and is arrayed as R2 in this petition. The petitioner, 1st and 2nd respondents are referred to hereinafter as 'dealer', 'company' and 'arbitrator' respectively.