PRASAD K. AMONKAR Vs. S.K. LAND DEVELOPERS

JUDGEMENT

(1.) THIS complaint arises out of non -performance of the agreement between the parties, dated 3.6.08.

(2.) THE complaint has been filed for recovery of possession of a flat agreed to be purchased by the complainant by virtue of the said agreement. The complainant has also sought for compensation. On notice having been given to the OPs, OP No.1 has filed an application dated 12.3.2012 under Section 8 of the Arbitration and Conciliation Act, 1996 for referring the dispute to arbitration.

(3.) THERE is no dispute that the said agreement between the parties dated 3/6/08 contained an arbitration clause which reads as follows: