CHANDRA SHEKHAR JAISWAL Vs. SHASHI SHEKHAR JAISWAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By the instant application filed under section 11(4) of Arbitration and Conciliation Act, 1996 (for short, Act 1996), applicant seeks appointment of an arbitrator to settle the dispute between the parties.

(3.) The applicant and the opposite party are brothers, they entered into a partnership on 25th April, 2002 to manage and carry on the business of 'Sangam Motors'. It was, inter alia, agreed between the parties that the firm will be trading in motorcycles/scooters, spare parts and running the work shop. The profit and loss of the firm were to be shared equally amongst the parties. The partnership deed included an arbitration clause with regard to settlement of dispute.