RASHI GANGWANI Vs. SHAILESH GANGWANI

JUDGEMENT

(1.) Leave granted.

(2.) These appeals, by special leave are directed against an order made by the high court of Punjab and Haryana at chandigarh in Civil Revision Nos. 2516- 2517 of 1999 and arises out of proceedings in Civil Suit No. 81 of 1998 and Civil suit No. 93 of 1998, filed by the respondents and appellant No. 1 herein, seeking permanent injunction to restrain the appellants to dispossess them from the business of the firm and some other reliefs.

(3.) The dispute is between the family members of late Tharumal, who were partners in a firm M/s. Maharaja Proprietor m/s. Tharumal and Sons. In view of the relationship between the partie's, we had, on an earlier occasions, suggested to the parties to explore the possibility of an amicable settlement. Learned counsel for the parties appearing before us today submit that it would be appropriate if the entire dispute between the parties arising out of Civil Suit No. 81 of 1998, filed by the respondents and Civil Suit No. 93 of 1998, filed by appellant No. 1, are referred to an Arbitrator. The suggestion appeals to us a fair and proper.