MANIKA SETT Vs. SETT IRON FOUNDRY

JUDGEMENT

(1.) The petitioner Smt. Manika Sett has filed this arbitration application under Sec. 11(6) of the Arbitration and Conciliation Act 1996 seeking appointment of an arbitrator by this Court for adjudication of disputes with the respondents.

(2.) The respondent no. 1 is an unregistered partnership firm, having its principal place of business at 8/1 'Q' Road, Mansatala, P.O. Dasnagar, Howrah - 711105 and carrying on business of moulding unit and several other manufacturing activities. The petitioner is one of the partners of the said partnership firm.

(3.) The said partnership firm was originally constituted with three female members of the 'Sett family' namely the petitioner herein, the respondent no. 2 and one Smt Ujjala Sett (since deceased). Over the course of subsequent years, the respondents no. 3, 4 and 5 were inducted into the said partnership firm as partners. Accordingly, a partnership deed dated April 1, 2006 was executed between the parties recording the terms and conditions, and superseding the earlier partnership deed dated April 1, 2003.