MRS.PADMINI CHANDRAN MENON Vs. VIJAY CHANDRAN MENON
LAWS(BOM)-2018-1-49
HIGH COURT OF BOMBAY
Decided on January 10,2018

Mrs.Padmini Chandran Menon Appellant
VERSUS
Vijay Chandran Menon Respondents


Referred Judgements :-

TODAY HOMES AND INFRASTRUCTURE VS. LUDHIANA IMPROVEMENT TRUST [REFERRED TO]
GAYATRI PROJECT LTD. VS.SAI SAI KRISHNA CONSTRUCTION [REFERRED TO]
PORT OF MUMBAI VS. AFCONS INFRASTRUCTURE LIMITED [REFERRED TO]
ELECTROSTEEL CASTINGS LIMITED VS. REACON ENGINEERS (INDIA) PRIVATE LIMITED [REFERRED TO]
SRI.TUFAN CHATTERJEE VS. SRI.RANGAN DHAR [REFERRED TO]
ARASMETA CAPTIVE POWER CO. VS. LAFARGE INDIA PVT. LTD. [REFERRED TO]
PICASSO DIGITAL MEDIA PVT. LTD. VS. PICK-A-CENT CONSULTANCY SERVICE PVT.LTD. [REFERRED TO]
JINDAL STAINLESS LIMITED VS. DAMCO INDIA PRIVATE LTD. [REFERRED TO]
SHRI SUNIL SHARMA VS. THE UNION OF INDIA AND OTHERS [REFERRED TO]
ENERCON GMBH VS. YOGESH MEHRA [REFERRED TO]
RENDEZVOUS SPORTS WORLD VS. THE BOARD OF CONTROL FOR CRICKET IN INDIA [REFERRED TO]
M/S.AMISHA BUILDCON PVT. LTD. VS.JIDNYASA CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
THYSSEN STAHLUNION GMBH VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BOGHARA POLYFAB PVT LTD [REFERRED TO]
VISA INTERNATIONAL LTD VS. CONTINENTAL RESOURCES USA LTD [REFERRED TO]
N RADHAKRISHNAN VS. MAESTRO ENGINEERS [REFERRED TO]
INDIAN OIL CORPORATION LTD VS. SPS ENGINEERING LTD [REFERRED TO]
SCHLUMBERGER ASIA SERVICES LTD VS. OIL & NATURAL GAS CORPORATION LTD [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. GENUS POWER INFRASTRUCTURE LTD [REFERRED TO]
A. AYYASAMY VS. A. PARAMASIVAM & ORS. [REFERRED TO]
TRF LTD. VS. ENERGO ENGINEERING PROJECTS LTD. [REFERRED TO]
M/S. DURO FELGUERA, S.A. VS. M/S. GANGAVARAM PORT LIMITED [REFERRED TO]



Cited Judgements :-

KOLHAPUR MUNICIPAL CORPORATION VS. FAIRDEAL CONSTRUCTION, NAVI MUMBAI [LAWS(BOM)-2019-10-94] [REFERRED TO]
CHETAN R. SHAH VS. EMKAY FINCAP LTD. [LAWS(BOM)-2019-10-132] [REFERRED TO]
MEHROTRA BUILDICON (P) LTD. VS. DEPUTY CHIEF ENGINEER [LAWS(CHH)-2019-6-144] [REFERRED TO]
RATNAM SUDESH IYER VS. JACKIE KAKUBHAI SHROFF [LAWS(SC)-2021-11-7] [REFERRED TO]


JUDGEMENT

R.D.DHANUKA,J. - (1.)By this petition filed under Section 11 of the Arbitration and Conciliation Act , 1996 (for short "the Arbitration Act "), the petitioner seeks an appointment of the sole arbitrator by invoking clause 12 of the Memorandum of Family Arrangement dated 8th January 2006 entered into between the parties.
(2.)In so far as the Civil Application No.7 of 2017 is concerned, by this civil application, the applicant (original respondent no.1) seeks permission to place on record as well as refer to and rely upon the documents annexed along with the said civil application (except Exhibit-A) during the hearing of the Arbitration Petition No.9 of 2015 and seek to file additional objections based on those documents. Some of the relevant facts for the purpose of the deciding this petition are as under :-
(3.)The petitioner is the mother of the respondent nos.1, 2 and


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.