GUNTI NAGESWARA RAO Vs. KALPATARUVU CHITS

JUDGEMENT

(1.) The present Arbitration Application has been filed under Sec. 11(5) of the Arbitration and Conciliation Act, 1996, for appointment of an Arbitrator to adjudicate upon the disputes arising out of and in connection with the Partnership Deed, dtd. 1/4/1992.

(2.) The disputes are stated to have arisen between the partners which are sought to be resolved through the mechanism of arbitration as was envisaged in terms of clause 15 of the Partnership Deed, which reads as under:

(3.) It is stated that a notice, dtd. 24/10/2022, was served upon the respondents invoking the arbitration clause and proposed the name of Mr. A. Radha Krishna, Retired District Judge, to settle the disputes and differences between the parties which, however, was not agreed to by the respondents, who, in turn, suggested the name of Mr. Gabbiti Sivarama Krishna Prasad as an Arbitrator, which too was not acceptable to the applicant.