Mitra Bhoomi Infrastructures Private Limited vs N.S. Niranjan

S. Abdul Nazeer, J.—The petitioner has filed this civil miscellaneous petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short ''the Act''), for resolution of the dispute, which has arisen in relation to the Memorandum of Understanding (''MOU'' for short) at Annexure-A, dated 23-5-2013. The petitioner contends that the respondents are the owners of property bearing Sy. No. 6 measuring 1 acre 36 guntas, Sy. No. 15 measuring 2 acres, Sy. No. 16 measuring 2 acres, Sy. No. 17 measuring 2 acres, Sy. No. 18 measuring 2 acres 7 guntas and Sy. No. 19 measuring 2 acres, in all measuring 12 acres 3 guntas situated at Kambampalli Village, Kasaba Hobli, Chintamani Taluk, Chikkaballapura District. The petitioner has entered into the aforesaid MOU with the respondents for promotion/marketing of the sites made in the said property. It is further contended that the respondents have failed to perform their obligations under the MOU. Therefore, the petitioner issued a notice for appointment of an arbitrator for the resolution of the dispute. The respondents have sent their reply denying the contents of the notice. Therefore, the petitioner has filed this petition for appointment of an arbitrator for adjudication of the dispute.

Though the respondents are served, they have remained unrepresented.

I have heard the learned Counsel for the petitioner.

It is clear that the parties have entered into the aforesaid MOU and the said MOU contains an arbitration clause, which is as under:

"10. Arbitration:

In the event of breach of the terms of this MOU or in the event of any differences of the disputes arising between the parties in regard to this MOU or any matter relating thereto, the same shall be referred to and settled by Arbitrator under the provisions of Arbitration and Conciliation Act in force and the same shall be decided within the Jurisdiction of Chintamani".

It is clear that a dispute has arisen between the parties in relation to the aforesaid MOU. I am of the view that it is just and proper to appoint an Arbitrator for adjudication of the dispute.

In the result, civil miscellaneous petition succeeds and it is accordingly allowed in part. Sri S. Siddalingesh, a retired District Judge is requested to enter upon the reference and arbitrate over the dispute and conduct arbitration proceedings at Arbitration Centre in terms of the Arbitration Centre - Karnataka (Domestic and International) Rules, 2012. No costs. Registry is directed to send a copy of this order to the Arbitration Centre, Bangalore, forthwith.