A. ANANDHAN Vs. S. HARI KUMAR

JUDGEMENT

(1.) All these petitions have been filed under Sec. 11 of the Arbitration and Conciliation Act, 1996, seeking for appointment of an Arbitrator.

(2.) The respective respondents have entered into separate agreement of sale with the petitioner, under which, the respective respondents have agreed to buy a plot from the petitioner, who is the absolute owner. According to the petitioner, the respective respondents have committed default in the payment of balance sale consideration. The respective respondents have also jointly signed letters of consent dtd. 1/7/2021, 14/6/2021, 1/10/2021, 1/7/2021, 14/6/2021, 5/7/2021, 16/5/2021, 14/6/2021 and 12/6/2021, agreeing to refer the dispute, if any, arising out of agreement of sale to arbitration.

(3.) The petitioner has issued separate legal notices dtd. 4/6/2021, 4/6/2021, 5/5/2021, 5/5/2021, 4/6/2021, 4/6/2021, 4/6/2021, 5/5/2021 and 5/5/2021 calling upon them to take back the advance amount from the petitioner after deducting the expenses incurred by the petitioner, for which, no response has been received by the petitioner from the respective respondents.