VODAFONE SOUTH LTD Vs. SATYA ENTERPRISES

JUDGEMENT

(1.) The revisionist (wrongly denoted the appellants) before this Court, namely, Vodafone South Limited, has come up against Satya Enterprises seeking setting aside of order dtd. 29/4/2014 (Annexure P-5) passed in an application under Sec. 8 of the Arbitration and Conciliation Act, 1996 (in short 'the Act') by the Court of the learned Civil Judge (Junior Division) Chandigarh.

(2.) Heard counsel of both the sides and perused the records.

(3.) Admittedly, the revisionist-Vodafone South Limited, a Company, had appointed respondent No. 1-Satya Enterprises, as their franchisee vide agreement dtd. 2/1/2007 (Annexure P-1)with the stipulation that there has to be compliance of Rules and Regulations of Department of Telecommunication (DOT). Some sort of dispute had arisen between the parties leading to termination of the franchisee of Satya Enterprises and the latter filed a suit for recovery of Rs.7,67,8121.00 against Vodafone under various heads of commission, security, interests et cetera. During the pendency of the suit before the Court of learned Civil Judge (Junior Division), Chandigarh, an application under Sec. 8 of the Act was moved on behalf of the plaintiff-Satya Enterprises for referring the matter to Arbitration under Clause 30 of the agreement (Annexure P-1).