AGREEMENT OF REFERENCE TO A COMMON ARBITRATOR 

Date: -

Between:-

1. ______________________
2. ______________________

Whereas first and second parties have some dispute regarding management of the partnership business, being run by the parties.

And whereas both the parties are agreed upon to refer the dispute to one arbitrator duly appointed by both parties.

Now this deed of agreement witnesses as under: -

1. That both the parties have agreed upon to appoint Mr. __________________(name and address of the arbitrator) as arbitrator.
2. That both the parties appoint Mr. __________ as arbitrator.
3. That the arbitrator will go through the partnership deed.
4. That this deed shall be confined only up to the dispute of the management of the firm.

 Witness

                                                                                                                            

1. (_______________)                                                                                                                                         
2. (_______________)                                                                                                                       

   Signature  

Party 1             

_________________

Party 2

________________