ASANDAS MITHARAM NARSINGHANI Vs. TEKCHAND MITHARAM SEVAKRAMANI

JUDGEMENT

(1.) The parties in these proceedings were partners of a partnership firm which was carrying on some business. In the year 1982 respondent No. 1 filed a suit for dissolution of the partnership firm and for taking accounts. With the agreement of the parties the Court referred the dispute to a named arbitrator.

(2.) The arbitrator made his award on June 20, 1984. Respondent No. 1 filed objections to the said award. The main objection was that the award of the arbitrator was not in accordance with the provisions of S. 48 of the Partnership Act (for short 'the Act').

(3.) The Joint Civil Judge accepted the objection and by his judgment dated 20th December, 1986 set aside the award. He came to the conclusion that the arbitrator had not followed S. 48 of the Act.