PARSAM HOMES, SECUNDERABAD ANDHRA PRADESH Vs. ANIL SAHAI

JUDGEMENT

(1.) THIS application has been taken out by the applicant, under sub -sections (5) and (6) of Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act) read with the Scheme of Appointment of Arbitrators, 1996, for appointment of an Arbitrator.

(2.) THE sum and substance of the case is that on 11.10.2006 the applicant had entered into a joint development agreement (in short, agreement) with the respondents for developing an extent of 30,500 square feet of land in Vibhuthipura Village, Krishnarajpuram Hobli, Bangalore East Taluk. In the agreement, the parties thereto agreed to amongst other terms as follows: -

(3.) IT is stated in the application to invoke my jurisdiction the agreement out of which the disputes to be adjudicated by the Arbitrator, have arisen, has been executed within the territorial jurisdiction of this Court. The arbitration clause (clause 25) in agreement specifically provides that seat of the arbitral tribunal shall be at Hyderabad.