RAC INFRA RENTAL LLP Vs. KARVY DIGIKONNECT LTD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application filed under Sec. 11 of the Arbitration and Conciliation Act, 1996, the applicant is seeking appointment of arbitrator on the basis that there is an arbitration agreement between the parties. It is submitted that in the facts and circumstances of the present case, a dispute has arisen between the parties. According to the applicant, certain amounts are due and payable to it from respondent No.1, in respect of which a notice invoking arbitration was issued to the respondents, which ultimately led to the applicant appointing a sole arbitrator.

(3.) The facts in the present case are in a narrow conspectus. According to the applicant, it is engaged in the business of renting various IT hardware equipments such as computers, laptops etc. Respondent No.1 had approached the applicant for taking such equipments on rent. In pursuance of the negotiations between the parties and the documents exchanged between them, the hardware equipment was made available to respondent No.1. According to the applicant, respondent No.1 failed to pay amounts that were payable for the equipments provided by the applicant and hence, the applicant is entitled to certain amount from respondent No.1.