R.SARAVANAN Vs. SAKTHIVEL

JUDGEMENT

(1.) Instant 'Original Petition' (hereinafter 'OP' for the sake of brevity and clarity) has been filed inter alia under Sections 10 & 11 of 'The Arbitration and Conciliation Act , 1996' (hereinafter 'A and C Act' for the sake of brevity) with a prayer for appointment of arbitrator.

(2.) Considering the limited scope of instant OP in the light of subsection (6-A) of Section 11 of A and C Act and the instructive judgments of Hon'ble Supreme Court in Mayavati Trading Pvt. Ltd. , Vs. Pradyuat Deb Burman reported in (2019) 8 SCC 714 and Duro Felguera SA principle being principle laid down by Hon'ble Supreme Court in Duro Felguera, S. A. versus Gangavaram Port Limited reported in (2017) 9 SCC 729 (reiterated in Mayavati Trading case) it will suffice to give short facts shorn of elaboration.

(3.) Subject matter of transaction between the petitioner and respondents 1 to 4 is conveyance of an 'immovable property at D. No. 24, Melaveethi, Malaikottai, Tiruchirappalli District' (hereinafter 'said property' for the sake of brevity, clarity and convenience).