SOHUM SHOPPE PVT. LTD. Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. G.N. Sahewella, learned Senior counsel assisted by Mr. M. Sahewalla, learned counsel for the petitioner. Also heard Mr. R. Goswami, learned counsel appearing for the respondents.

(2.) The present petition has been filed seeking appointment of an Arbitrator by invoking Sec. 11(5) of the Arbitration and Conciliation Act, 1996 after the respondents declined to refer the dispute for arbitration in terms of the Compact Insurance Policy No.1310002618P113591521 entered between the parties.

(3.) The petitioner is a private Limited Company incorporated under the provisions of Companies Act, 1956 engaged, amongst others, in the business of running a chain of multi branded Retail Shops across the entire North East India and having several shopping malls.