SUSHIL KUMAR OJHA Vs. SHESH NARAYAN TIPATHI

JUDGEMENT

(1.) Heard Sri Abhishek Mishra, learned counsel for the petitioner.

(2.) Petitioner is seeking appointment of an arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996 in connection with the dispute relating to the partnership agreement dated 18.1.2011 which was between the father of the petitioner and the respondent for running a brick kiln. Unfortunately, the father of the petitioner died during the subsistence of the said partnership whereupon despite demand by the petitioner the accounts of the partnership firm were not furnished and the petitioner has not been favoured with the income of the partnership.?

(3.) The partnership agreement contains clause no. 13 which requires the dispute between the parties to be resolved by the good offices of an arbitrator.