(1.) The petitioner has filed the present petition under Sec. 11 of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as 'the said Act') seeking appointment of an independent Arbitrator to adjudicate upon the disputes inter-se the parties out of the contract agreement dated 31.05.2008 relating to the balance work of construction of heavy repair shed and running repair shed in addition to the existing shed, at Jalandhar City.
(2.) The petition is resisted by the respondents on the ground that the disputes inter-se the parties stand fully resolved and there is full accord and satisfaction of the claims of the petitioner. In this behalf, the attention of this Court is invited to the endorsement made on the final bill to this effect as duly signed on behalf of the petitioner but this endorsement made is on a printed form. However, what is more important is that a supplementary agreement was executed on 09.09.2011 inter-se the parties seeking to resolve the disputes. The said agreement reads as under:-
(3.) A reading of the aforesaid supplementary agreement thus shows that on the payment of the amount agreed, no further claims could be made and the earlier agreement would cease to have effect.