SANJAY ROOPLAL JAISWAL Vs. GANGULAL DHANNULAL JAISWAL

JUDGEMENT

(1.) The petitioner seeks reference of the dispute to the Arbitrator for settling it. This petition is filed by the petitioner under section 11 (5) and (6) of Arbitration and Conciliation Act, 1996 (Act of 1996).

(2.) Respondents, after entering into appearance have filed counter and denied the claim of the petitioner.

(3.) Learned counsel for petitioner, Shri Patni, in support of his submissions, relied upon various judicial pronouncements. I will refer these pronouncements at the appropriate stage. Shri Challani, learned counsel for respondents submits that alternate remedy is available to the petitioner for recovery of the alleged amount of Rs. 15,00,000. 00. According to him, the petitioner was working with respondents as a servant. He has invited my attention to the notice issued on behalf of petitioner referring 90 per cent partnership in the business. He has also invited my attention to partnership deed, wherein, partnership in favour of the petitioner is referred as 40 per cent. According to him, the petition is devoid of substance and be rejected.