RATNAM SUDESH IYER Vs. JACKIE KAKUBHAI SHROFF

JUDGEMENT

(1.) By this appeal filed under section 37 of the Arbitration and Conciliation Act, 1996, the appellant (original respondent before the learned Single Judge and the original claimant before the Arbitral Tribunal) has impugned the judgment delivered by the learned Single Judge of this Court allowing the arbitration petition filed by the respondent herein (original petitioner) under section 34 of the Arbitration and Conciliation Act, 1996 (for short the Arbitration Act). Some of the relevant facts for the purpose of deciding this petition are as under :-

(2.) The parties in this order are described as per their original status in the arbitral proceedings. The appellant herein was the original claimant whereas the respondent herein was the original respondent. The claimant is a citizen of Singapore and resides in Singapore. It was the case of the claimant that the claimant had identified and brought together (i) Mr.Raman Maroo, (ii) Mr.Jayesh Parekh and (iii) and the respondent and offered them an investment opportunity in the said joint venture company known as Ace TV Private Limited. The claimant and the respondent were friends at that time.

(3.) The claimant thereafter founded Sony Entertainment Television Private Limited (now known as Multi Screen Media Private Limited) along with the world renowned Sony Pictures Entertainment, USA a part of the Sony Group of Japan. The said Sony Entertainment Television Private Limited was created as joint venture company between companies owned by the claimant and the companies owned by the Sony Pictures.