SAHNI ENTERPRISES Vs. KEYS INTERNATIONAL

JUDGEMENT

(1.) JUDGMENT-

(2.) THIS is a petition under Section 20 of the India Arbitration Act for filing arbitration agreement and reference of disputes to thenamed arbitrator viz., Delhi Hindustani Mercantile Association of which thepetitioner is the member. It is stated that the petitioner had supplied clothgoods of export quality to the firm defendant No. 1, of which other defendantsare partners, on credit and some disputes have arisen between the parties.Plaintiff claims a sum of Rs. 80,695.44 Paise from the defendants, on thebasis of the sale transactions between the parties.