KANIKA SETH Vs. SONALI ROY

JUDGEMENT

(1.) This is an application under Sec. 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') for appointment of an arbitrator. The petitioner, Kanika Seth, is the wife of Shri Ranajit Kumar Seth, residing at 10/2F, Deshbandhu Road (East), Kolkata - 700035 and is a partner of a partnership firm named M/s. Ashutosh Roy Prafulla Kumar Roy (hereinafter referred to as 'the firm'), having its registered office at 170, Mahatma Gandhi Road, Kolkata-700007 (hereinafter referred to as 'the premises').

(2.) The respondent no. 1-8 are the other partners of the firm and the respondent no. 9 is the firm in dispute and they are collectively referred to as 'the respondents'. Relevant Facts

(3.) On or about 11/11/1957, the firm was formed. The firm acquired a property situated at 170, Mahatma Gandhi Road, Kolkata-700007. The rent fetched from the said premises is the sole source of income of the firm.