- (1.) Heard Sri K.M. Garg, learned counsel for the petitioner. The petitioner has applied under Section 11 of the Arbitration and Conciliation Act, 1996 for appointment of the Arbitrator to resolve the dispute arising between the parties as a consequence of the agreement dated 12th August, 2010.
(2.) The said agreement in clause 23 contains an arbitration agreement and at the same time provides that the Courts at Delhi shall have exclusive jurisdiction over all matters arising out of the agreement. Sri K.M. Garg, learned counsel for the petitioner states that since the cause of action for seeking appointment of an Arbitrator arose in State of U.P. at Modi Nagar the Hon'ble Chief Justice or his designate at the Allahabad High Court have the jurisdiction for the appointment of Arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996.
(3.) The Code of Civil Procedure vide Sections 15 to 20 provides for the place of suing. The said provisions in short, lay down that the suits shall be instituted where the subject matter is situate or where the defendant resides or the cause of action arises. In the instant case, the cause of action may have wholly or partly arisen within the State of U.P. but since the defendant to the proceedings as per the agreement dated 12th August, 2010 which has been annexed as Annexure - 1 to the petition, reveals that the defendant is resident of Delhi as is also evident from its address as mentioned in the petition, on the analogy of Section 20 C.P.C., the suit or any proceeding against it irrespective of place of cause of action and the situation of the subject matter would also be at the place where the defendant resides i.e. Delhi. The parties to the agreement, however, vide clause 23 of the agreement have agreed that the courts at Delhi alone shall have exclusive jurisdiction over all matters arising out of the agreement. In view of this specific clause of the agreement, the parties have agreed to oust the jurisdiction of the Courts of U.P. and have confined the same to Delhi alone. Accordingly, the Courts in U.P., even the Chief Justice or his designate of the Allahabad High Court has no jurisdiction to take up any matter arising out of the agreement between the parties.;