NETWORTH STOCK BROKING LTD Vs. K VINAYA PRASAD

JUDGEMENT

(1.) An Affidavit of service is taken on record. The respondent appeared through his Advocate and filed an afidavit, which is also taken on record.

(2.) There is an agreement which provides an arbitration clause. Based upon Clause 19 , of a Member-Client Agreement and as agreed, the Court in Mumbai has jurisdiction to decide the dispute or conflict arising out of the P agreement. The agreement deals with buying and/or selling and dealing in securities and trading on the National Stock Exchange.

(3.) The relevant Clause 19 of Client Member Agreement is reproduced as under :