C M GROVER Vs. KARTAR SINGH PHOOL SINGH

JUDGEMENT

(1.) JUDGMENT

(2.) THE present suit was filed by way of an application under Section 14 of the Arbitration Act (hereinafter called the Act)by the sole arbitrator against M/s. Kartar Singh Phool Singh (respondentNo. 1 claimant) and M/s. Kirpal Singh Surinder Singh of Faridabad(respondent No. 2 objectors) for filing of the award dated 23/11/1977on the request of respondent No. 1. '

(3.) ON merits, the claimant stated in reply that the amount ofRs. 60.000.00 had become due and the claimant asked the objectors to sign thecash-book in token of accepting liability and also interest into an agreementcontaining arbitration clause. The entry in the cash-book and the agreementwere made on 20/06/1974.