SHRIPROP STRUCTURES PVT. LTD. Vs. NEERATHULINGAM

JUDGEMENT

(1.) O.P. No. 36 of 2019 has been filed under Section 11 (6) of the Arbitration and Conciliation Act 1996 to appoint an Arbitrator to adjudicate all the disputes arising out of the Sale Agreement, dated 19.10.2012 and Construction Agreement, dated 19.10.2012 between the petitioner and the respondent.

(2.) O.P. No. 38 of 2019 has been filed under Section 11 (6) of the Arbitration and Conciliation Act 1996 to appoint an Arbitrator to adjudicate all the disputes arising out of the Construction Agreement, date 04.03.2014 between the petitioner and the respondent.

(3.) The facts of O.P. No. 36 of 2019 in nutshell: