VINOD KUMAR SACHDEVA (DEAD) Vs. ASHOK KUMAR SACHDEVA

JUDGEMENT

(1.) Leave granted.

(2.) The appeals arise from a judgment of a Single Judge of the High Court of Punjab and Haryana dtd. 1/8/2017 in CR Nos 2819 and 2820 of 2017. Both the petitions involving the jurisdiction under Article 227 of the Constitution arose from the orders passed by the Civil Judge (Junior Division), Amritsar allowing applications under Sec. 8 of the Arbitration and Conciliation Act 1996("1996 Act") in two suits instituted by the first respondent, namely, Case No 64/2438/2014 and Civil Suit No 28/53/2015.

(3.) The appellant and the first respondent are brothers and were conducting business in the name and style of Sachdeva and Sons in partnership. The partnership is alleged to have purchased a number of properties in the name of the appellant and his deceased father. It has also been alleged that subsequently the ownership of the property was transferred to a concern by the name of Sachdeva and Sons. A private limited company has since been incorporated.