- (1.) This is a request under Section 11 of the Arbitration and Conciliation Act, 1996 for the constitution of an arbitral tribunal for referring the disputes between the parties covered by the arbitration agreement contained in the insurance policy.
(2.) The existence of the arbitration agreement is not doubted. That the disputes raised would be covered by the arbitration agreement is also not in question.
(3.) The respondent says that there is no live claim to go to arbitration since the petitioner fully and finally discharged the respondent by a writing issued sometime in or about May-June, 2006.;