SURESH CHANDRA SHARMA Vs. SMT. ANUSUIYA SHARMA

JUDGEMENT

(1.) This application under section 11 of the Arbitration and Conciliation Act, 1996 ('the Act') has been filed by the applicant seeking appointment of sole Arbitrator to resolve the dispute between the parties.

(2.) It is, inter alia, claimed in the application that industrial plot no. B and C situated at village Manpura, Tehsil and District Chittorgarh are properties of M/s. Shilpi Marble, wherein, a Crusher Unit is established with machinery, quarters for servants etc. The said M/s Shilpi Marble is a partnership firm for which, the partnershipdeed was executed between Rakesh Kumar Sharma, the applicant - Suresh Chandra Sharma and respondent - Smt. Anusuiya Sharma.

(3.) It is claimed that applicant is having 15% share in the partnership firm. The deed of partnership dated 17.8.2015 contains Clause 10, which is an arbitration agreement between the parties. It is also claimed that the three partners applied with the Registrar of Firms for registration of the partnership firm, the firm was duly registered and a certificate of registration dated 26.8.2015 was issued.