A GOPALA KRISHNA Vs. URBAN ASIA GACHIBOWLI

JUDGEMENT

(1.) The present Arbitration Application is filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter 'the Act, 1996') for appointment of arbitrators to resolve the disputes between the parties.

(2.) Heard Mr. A.Venkatesh, learned counsel for the Applicant, Mr. Zeeshan Adnan Mahmood, learned counsel for Respondent.

(3.) The Applicant claims to be the owner of property admeasuring 16000 Sq. Ft. spread over the second floor, third floor, fourth floor and the terrace in the building constructed on Plot No. 1259/A, Road No. 36, Jubilee Hills, Hyderabad (hereinafter 'subject property').