Madras High Court
S.Krishnamurthy vs T.R.C.Muralidharan on 27 November, 2015
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
In the High Court of Judicature at Madras Dated : 27.11.2015 Coram : The Hon'ble Mr.Sanjay Kishan Kaul, Chief Justice O.P.No.676 of 2012 S.Krishnamurthy .. Petitioner -vs- 1.T.R.C.Muralidharan 2.B.Vijayalakshmi .. Respondents Petition filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996, to appoint an arbitrator to hear and decide the disputes raised by respondents 1 and 2 for dissolution of the firm and for rendition of accounts and all disputes that may arise out of the Deed of Partnership. For Petitioner : Mr.R.Bharath Kumar For Respondents : Mr.A.Thiagarajan * * * * * O R D E R
Learned counsel for the parties jointly propose that disputes have arisen inter se the parties which are required to be resolved through arbitration, and by consent, Mr.S.Shanmugam, a retired District Judge, may be appointed as the Sole Arbitrator to enter upon reference and adjudicate the disputes inter se the parties under the aegis of the Madras High Court Arbitration Centre.
2.I, thus, appoint Mr.S.Shanmugam, a retired Judicial Officer, residing at No.61, Third Cross Street, Thirumurugan Nagar, Vadavalli, Coimbatore 641 041, Mob.No.:97866 14061, as the Sole Arbitrator to enter upon the reference and adjudicate the disputes inter se the parties. The venue of arbitration is Coimbatore. The fee of the Arbitrator will be in accordance with the Rules of the Madras High Court Arbitration Centre, apart from the out-of-pocket expenses, which will be borne equally by both the parties.
3.The original petition is, accordingly, allowed, leaving the parties to bear their own costs.
(S.K.K., CJ.) 27.11.2015 sra Note: Mark a copy to
(i) The Addl. Registrar-Vigilance Madras High Court Arbitration Centre, Madras High Court Campus, Chennai.
(ii)The Arbitrator, as referred above.
The Hon'ble Chief Justice (sra) O.P.No.676 of 2012 27.11.2015